Section 48 in The Petroleum Concession Rules, 1949
48. Register of mining leases .-A register of applications for mining leases shall be maintained by the Central Government specifying--
(1)Serial No.(2)Name of the applicant.(3)Residence of the applicant.(4)Date and No. of the certificate of approval for petroleum granted to the applicant.(5)Date of application.(6)Situation and boundaries of the land.(7)Estimated total area.(8)Date of grant of the lease.(9)Period for which granted, renewed or extended.(10)Dead rent and royalty payable.(11)Particulars of the refund or disposal of the deposits made under rules 45 and 46.(12)Date of assignment or transfer of the lease, if any, and fees paid therefor and the names of the parties thereto.
