Section 85 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
85. Flammable and explosive goods .-(1) The licensee, the lessee, or as the case may be, the operator shall ensure that the area for storage of flammable goods and explosives is designed to minimise the consequences of fire and explosion.
(2)Provision shall be made in such a manner that explosives that may constitute a danger, can easily be handled and removed in the event of a situation of hazard and accident.(3)Explosives shall be secured against unintentional discharge during storage and use.
