Section 74 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
74. Facilities development .-(1) The licensee, the lessee, or as the case may be, the operator shall ensure that for development of the facilities, the design, engineering and fabrication of the individual facilities shall be such as to enable them to be placed, operated and if applicable removed in a safe and prudent manner.
(2)The provisions referred to in sub-rule (1) shall apply to installations and other equipment necessary to carry out underwater operations from a vessel.(3)The licensee, the lessee, or as the case may be, the operator shall design and install subsea facilities and pipeline systems in such a manner that the facilities are able to withstand mechanical damage caused by other activities in the vicinity, with a high probability of occurrence.(4)Facilities shall be used for the purpose for which they are designed and constructed.
