Section 172 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
172. Place of accident not to be disturbed .-(1) Whenever there occurs in an offshore installation, an accident causing loss of life or serious bodily injury to any person, the operator shall ensure that the place of accident is not disturbed or altered without the consent of the competent authority unless such disturbance or alteration is necessary to prevent any further accident, to remove bodies of the deceased or to rescue any person from danger, or unless discontinuation of the work at the place of accident would seriously impede the working of the installation.
(2)Before the place of accident involving a fatal or serious accident is disturbed or altered due to any reason whatsoever, a sketch or photo or any other evidences available of the site illustrating the accident and all relevant details shall be prepared and kept available for use during investigation of the accident.(3)A copy of the authenticated sketch shall be submitted to the competent authority along with the notices in Form 2 and Form 3 referred to in rule 11 notifying the accident.
