Section 5(2) in The Petroleum and Natural Gas Rules, 1959
(2)Every license and lease shall contain such of the terms, covenants and conditions prescribed by these rules as are applicable and such additional terms, covenants and conditions as may be provided in the agreement "between the Central Government and the licensee or the lessee:Provided that [where the license or lease has been or is to be granted by the State Government] [ Inserted by G.S.R. 371, dated 9.3.1966.] the Central Government shall consult the State Government before agreeing to such additional terms, covenants and conditions.
