Section 18 in The Petroleum Concession Rules, 1949
18. Register of exploring licences .-A register of applications for exploring 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)Exploring fee payable.(11)Amount of security deposit.(12)Particulars of disposal or refund of deposit.(13)Date of assignment or transfer of the licence, if any, and fees paid therefor and the names of the parties thereto.(14)Date of application for prospecting licence or mining lease (if any).
