Section 21(3) in The Petroleum and Natural Gas Rules, 1959
(3)If during the term of a license or a lease any part of the land covered by it is required for any public purpose, [the Central Government or as the case may be, the State Government after approval of the Central Government, may ] [Substituted by G.S.R. 371, dated 9.3.1966. ]upon one month's notice, [and after considering representation, if any, made by the person concerned] [ Inserted G.S.R. 684, dated 5.5.1976.] cancel such license or lease in so far as it relates to the said part of the land subject to such restrictions and conditions as it may impose and such cancellation shall be published in the Official Gazette and shall take effect from the date of such publication.
