Section 32 in The Petroleum and Natural Gas Rules, 1959
32. Agency for supervision. - (1) For the purpose of ascertaining whether the provisions contained in rules 24 to 28 and 30 and any orders, instructions and directions issued thereunder have been or are being, complied with by the licensee or the lessee and whether the prospecting or mining operations are being carried on by him in accordance with these rules, the Central Government may, by notification in the Official Gazette, constitute a suitable agency consisting of such number of persons as the Central Government thinks fit.
(2)It shall be the duty of such agency for the purposes aforesaid to supervise from time to time any oil well or gas well or any drilled hole or information well in the process of drilling and submit its report to the Central Government accordingly.(3)The agency may, in order to carry out its functions under these rules, depute any person authorised by it in this behalf to enter into and inspect an oil well or gas well, or any drilled hole or information well in the process of drilling.[32-A Penalties.(1)If the holder of a Petroleum Exploration License or Mining Lease or his transferee or assignee fails, without sufficient cause, to furnish the information or returns or acts in any manner in contravention of sub-rule (2) of rule 14, rule 19 ][rule 21] [ Inserted by G.S.R. 295(E), dated 1.4.2003.][and rule 24, or to allow any authorised person as provided in rule 32 to enter into and inspect any oil well or gas well or any drilled hole or information well in the process of drilling, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.(2)Whoever, after having been convicted of any offence referred to in sub-rule (1), continues to commit such offence shall be punishable for each day after the date of the first conviction during which he continues so to offend, with fine which may extend to one hundred rupees.] [Inserted by G.S.R. 761(E), dated 10.9.1992. ]
