Section 20 in The Petroleum and Natural Gas Rules, 1959
20. Suspension of conditions of license or lease. - (1) Upon written application being made by the licensee or the lessee, or, where there are two or more of them, by not less than one-half of their number, [the Central Government, where the license or the lease has been granted by it, or the State Government with the prior approval of the Central Government where the license or the lease has been granted by the State Government may, from time to time, if it considers that adequate reason have been furnished, authorise], for periods not on any occasion exceeding six months, suspension of any or all of the terms, covenants or conditions relating to the working of the [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.] covered by the license or the lease.
(2)[The Central Government or the State Government, as the case may be,] [Substituted by G.S.R. 371, dated 9.3.1966. ] if it authorises; suspension as aforesaid, impose such conditions as it may think fit for the protection of any bore-holes, equipment or works on such [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.], or for the protection of any petroleum deposits, water or minerals in such [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.] or in any adjacent [area] [ Substituted by G.S.R. 295(E), dated 1.4.2003.], or for any other purpose whatsoever and the licensee or the lessee shall comply with such conditions as if they are incorporated in the license or the lease.
