Section 52 in The Petroleum Concession Rules, 1949
52. Refining of crude oil .-The Central Government may require that mining lease shall contain a condition that any crude petroleum produced the lessee shall not be exported form India until it has been converted into refined products:
Provided that in any case in which it is proved to the satisfaction of the Central Government that any practical or economic difficulty is involved in giving effect to this rule it may pass such order or take such action as it deems fit to remove such difficulty:Provided further that the lessee shall not at any time be required to refine in India more crude oil than is sufficient to meet India's total indigenous requirements at that time, and the decision of the Central Government as to what quantity is sufficient to meet such requirements shall be final.
