Section 25 in The Petroleum and Natural Gas Rules, 1959
25. Directions to prevent waste. - The lessee shall comply with such directions as the Central Government, [where the lease has been granted by that Government or where the lease has been granted by the State Government, as the Central Government, or the State Government, with the prior consent of the Central Government] may issue restricting the use of petroleum or [oil or gas or coal bed methane or gas hydrate] [ Substituted by G.S.R. 295(E), dated 1.4.2003.] for any purpose which the Central Government or the State Government may consider to be uneconomical or conductive to waste.
