Section 17(2) in The Petroleum and Natural Gas Rules, 1959
(2)Upon receipt of the consent of the Central Government referred to in sub--rule (1) the license or lease, as the case may be, shall be issued in name of the transferee or the assignee, severally or jointly, to the extent of the transfer or the assignment, with effect from the date from which such transfer or assignment is made effective.] [ Inserted by G.S.R. 295(E), dated 1.4.2003.]
