Section 12 in The Petroleum Concession Rules, 1949
12. Application for exploring licence .-An application for an exploring licence shall be made to the State Government concerned and shall contain the following particulars:--
(a)(i)If the applicant is an individual, his name, profession, residence and nationality;(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 duty authorised agent resident in India;(b)the number and date of the notification of granting or renewing the certificate of approval for petroleum to the applicant;(c)whether the applicant proposes to employ any commercial firm for purposes of geophysical survey and, if so, the name of the firm, its place of registration or incorporation and its experience in the carrying out of geophysical surveys;(d)a description, illustrated by a map or plan showing as accurately as possible the situation, boundaries and area of the land in respect of which the licence is required;(e)the period for which the licence is required.
