Section 32 in The Petroleum Concession Rules, 1949
32. Register of prospecting licences .-A register of prospecting licences 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 licence.(9)Period for which granted, renewed or extended.(10)Prospecting fee and royalty.(11)Amount of security deposit.(12)Particulars of disposal or refund of security deposit.(13)Date of assignment or transfer of the licence, if any, and fees paid therefor and the names of the parties thereto.
