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Union of India - Section

Section 53 in The Petroleum Concession Rules, 1949

53. Piping of crude oil .-The lessee shall be free to construct or operate such pipelines as may be necessary for the purpose of carrying away cured oil or natural gas or the products thereof from the leased area to any part of India:

Provided that the pipeline shall not pass through any non-Indian territory except with the written permission of the Central Government.