Section 60 in The Petroleum Concession Rules, 1949
60. Stipulations in case of an alien or Company incorporated outside India .-In granting a licence, or a lease where a licence has not previously been held, to a person who is not a citizen of India, or a company which is not incorporated in India, the Central Government may--
(i)require the licensee or lessee to associate Indian capital in the enterprise to such extent as may be agreed upon between him and the Central Government;(ii)require the licensee, or lessee to employ citizens of India at all levels in his organisation to such extent as may be agreed upon between him and the Central Government and to arrange for their training in India and abroad to enable them to occupy those appointments.
