Section 128 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
128. Combined operation .-(1) The licensee, the lessee, or as the case may be, the operator shall define the activities which in combination with other activities are considered to be combined operation.
(2)In the event of conduct of combined operation that contribute to a non acceptable risk increase, necessary actions shall be taken to mitigate the risk to acceptable levels.
