Section 26 in The Petroleum Concession Rules, 1949
26. Application for prospecting licence .-An application for a prospecting 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, nationality, profession and residence; and(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 member or duly authorised agent resident in India;(b)the number 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 licence is required; .(d)the period for which the licence is required;(e)whether the applicant holds or held an exploring licence over the land for which the prospecting licence is required by him, and, if so, the particulars thereof.
