Section 18(2) in The Offshore Areas Mineral Concession Rules, 2006
(2)An exploration licence may contain such other conditions relating to the following as the administering authority may think fit to impose, namely:-(i)indemnity to Central Government against the claim of a third party for any damage, injury or disturbance caused to him by the licensee;(ii)restrictions on exploration operations in any offshore area prohibited by any competent authority;(iii)conditions regarding entry in certain parts of offshore areas;(iv)facilities to be given by the licensee for working other minerals, mineral oil and hydrocarbon resources in the licenced area or adjacent areas;(v)filing of civil suits or petitions relating to disputes arising out of the offshore area under exploration licence,
