implied

adjective | \ im-ˈplīd \ | im·plied
  1. : not directly or specifically made known (as in the terms of a contract); specifically : recognized (as by a court) as existing by reason of an inference and especially on legal or equitable grounds for breach of implied covenants in oil and gas leases —National Law Journal — compare express : recognized (as by a court) as existing by reason of an inference and especially on legal or equitable grounds for breach of implied covenants in oil and gas leases —National Law Journal — compare express