Section 22(6) in The Petroleum and Natural Gas Rules, 1959
(6)[ If such petroleum, stores, equipment, tools, machinery and improvements are not removed or disposed off and the area restored to good order and condition within six months prior to the determination, relinquishment or cancellation of the license or lease, the Central Government or the State Government as the case may be, shall proceed with the removal and disposal of such petroleum, stores, equipments tools, machinery and restore the area at the risk and cost of the licensee or lessee.
