Section 9(2) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(2)Any area, either in part or whole closed under sub-section (1) and included in any operating right, shall, from the date of such order, be deemed to be excluded for the purposes of the operating right and the holder of the operating right shall not undertake any operation in the area covered under such order from the date specified therein.
