Section 30 in The Petroleum and Natural Gas Rules, 1959
30. Suspension, etc., of operations. - No licensee or lessee shall--
(i)suspend normal drilling;(ii)suspend normal producing operations;(iii)abandon an oil well or gas well;(iv)re-condition such a well;(v)resume drilling operations after a previous completion, suspension or abandonment of such a well; or(vi)resume producing operations after a previous suspension by giving to the Central Government at least a fortnight's notice of any or all of the aforesaid actions, provided that, if normal drilling or normal producing operations have to be suspended immediately due to any unforeseen reason, notice thereof shall be given to the Central Government within twenty four hours of such suspension [under intimation to the State Government.]
