Section 35 in The Petroleum and Natural Gas Rules, 1959
35. [ Power to exempt from operation of certain rules.
- (i) The Central Government may grant exemption under section 12 of the said Act, subject to specified conditions to a licensee or lessee from the provisions of rule 6(i) and (ii), rule 11, sub-rules (1) and (2) of rule 13, where it is in the public interest to do so.(ii)The Central Government, may consult the State Government in the matter of granting exemptions in respect of onland areas under sub-rule (i).]
