Section 24 in The Petroleum and Natural Gas Rules, 1959
24. Preservation of cores and samples for examination, etc. - (1) Every licensee or lessee shall-
(a)so far as is reasonably practicable collect, label and preserve for reference for a period of at least twelve months all bore-cores and characteristic samples of the strata encountered in any bore-hole on the [area] covered by the license or the lease and samples of any petroleum or water discovered in any bore-hole on such [area] [Substituted by G.S.R. 295(E), dated 1.4.2003. ], and(b)furnish to the Central Government detailed reports of all examinations made of such cores and samples.(2)Cores and samples preserved as aforesaid shall at all times be made available for examination to the agent authorised by the Central Government and may be taken for the purpose of analysis or other examination but no information obtained as a result of such analysis or examination shall be published without the consent of the licensee or the lessee unless the Central Government sees fit to direct otherwise.
