Section 40 in The Petroleum Concession Rules, 1949
40. Application for mining lease .-An application for mining lease shall be made to the State Government concerned and shall contain the following particulars:--
(a)(i)If the applicant is an individual, his name, nationality, profession and residence.(ii)If the applicant is a company, syndicate, private firm or partnership, its 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)the No. and date of the notification granting or renewing the certificate of approval for petroleum to the applicant;(c)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 lease is required;(d)the period for which the lease is required;(e)particulars of any other mining lease for petroleum held by the applicant in any other State;(f)whether the applicant holds or held an exploring or a prospecting licence over land for which the mining lease is required and, if so, the particulars thereof.
