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Union of India - Section

Section 6 in The Petroleum Concession Rules, 1949

6. Application for certificate of approval for petroleum .-An application for the grant or renewal of a certificate of approval for petroleum shall be submitted to the Central Government. An application for the grant of such a certificate shall contain the following particulars:--

(a)
(i)If the applicant is an individual, his name, nationality, profession and residence; and
(ii)if the applicant is a company, syndicate, partnership or private firm, its name, nature and place of business, and, if the place of business is outside India, the name and residence of a member or duly authorised agent resident in India;
(b)a statement showing the previous experience of the applicant in the search for and development of petroleum and such other particulars as may be necessary to satisfy the State Government of the applicant's financial and technical competence to hold the certificate.