Section 6(3) in The Oil Industry (Development) Act, 1974
(3)Without prejudice to the generality of the provisions of sub-section (1), the measures for the promotion of which the Board may render assistance under that sub-section may include measures for or by way of-(a)prospecting for and exploration of mineral oil within India (including the continental shelf thereof) or outside India;(b)the establishment of facilities for production, handling, storage and transport of crude oil;(c)refining and marketing of petroleum and petroleum products;(d)the manufacture and marketing of petro-chemicals and fertilisers;(e)scientific, technological and economic research which could be, directly or indirectly, useful to oil industry;(f)experimental or pilot studies in any field of oil industry;(g)training of personnel, whether in India or outside, engaged or to be engaged in any field of oil industry, and such other measures as may be prescribed.
