Section 35 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
35. Responsibility in respect of contractors and service providers .-(1) The licensee, the lessee, or as the case may be, the operator shall ensure that the contractors and service providers engaged to execute the contract or provide service in connection with the petroleum activities on offshore installation comply with the provisions of these rules.
(2)The licensee, the lessee, or as the case may be, the operator shall be responsible for taking necessary measures by the contractors or service providers engaged by him to correct any shortcomings in respect of management of health, safety and environment in accordance with these rules.
