Section 28 in The Petroleum and Natural Gas Rules, 1959
28. Regulation of operations. - (1) The Central Government may by notification in the Official Gazette prescribe conditions to regulate the conduct of operations by a lessee [operations by a lessee] in a field or area where it has reason to believe that the petroleum deposit extends beyond the boundary of the leased [boundary of the leased] [Substituted by G.S.R. 295(E), dated 1.4.2003.] area into areas worked by other lessees [by other lessees] [Substituted by G.S.R. 295(E), dated 1.4.2003.] and may require the lessee [require the lessee] [Substituted by G.S.R. 295(E), dated 1.4.2003.] to undertake any operation or prohibit any operation or permit it to be undertaken subject to such conditions as it may deem fit.
(2)Any order under rule 27 or notification issued by the Central Government under sub-rule (1) of this rule shall be deemed to be a condition of the lease.
