Section 6(1)(b) in The Oil Mines Regulations, 2017
(b)When the ownership of a mine is transferred, the previous owner or his agent shall make over to the new owner or his agent, within a period of fourteen days of the transfer of ownership, all plans, reports, registers and other records maintained in pursuance of the Act and the regulations, or orders made thereunder, and all correspondence relating to the working of the mine relevant thereto; and when the requirements of this clause have been duly complied with, both the previous and the new owners or their respective agents shall forthwith inform the Chief Inspector of Mines and the Regional Inspector in writing.