Section 20(2) in The Petroleum and Natural Gas Rules, 1959
(2)[The Central Government or the State Government, as the case may be,] [Substituted by G.S.R. 371, dated 9.3.1966. ] if it authorises; suspension as aforesaid, impose such conditions as it may think fit for the protection of any bore-holes, equipment or works on such [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.], or for the protection of any petroleum deposits, water or minerals in such [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.] or in any adjacent [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.], or for any other purpose whatsoever and the licensee or the lessee shall comply with such conditions as if they are incorporated in the license or the lease.
