Section 16 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
16. Application for consent for mobile offshore installation .-(1) The operator of a mobile installation which is to be moved into relevant waters for being operated there, shall submit an application for consent containing the particulars specified in Schedule IV to the competent authority.
(2)The operator shall ensure that the mobile installation referred to in sub-rule (1) is not operated unless the competent authority has accepted the application for consent.(3)The competent authority shall within fifteen days of the receipt of the application for consent, convey the consent or require the operator to take specific actions and submit revised application for consent within the period specified by it and if the competent authority does not respond within fifteen days of the receipt of the application for consent, the application for consent shall be deemed to have been accepted.(4)The operator shall submit revised application for consent, confirming therein compliance with the specific actions stipulated by the competent authority in accordance with sub-rule (3) and deviations, if any, with adequate technical justification.(5)The competent authority shall convey its consent within fifteen days of the receipt of revised application for consent.(6)If the operator fails to submit the revised application as referred to in sub-rule (4) within the period specified in sub-rule (3), the application for consent shall be deemed to have been rejected.
