Section 76 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
76. Design of facilities .-The licensee, the lessee, or as the case may be, the operator shall ensure that-
(a)the facilities including physical barriers are designed in such a manner that-(i)they can withstand loads;(ii)the major accident risk becomes as low as reasonably practicable;(iii)failure of a component, a system or one single mistake does not lead to unacceptable consequences;(iv)the main safety functions are maintained;(v)transport of men and materials, and handling of materials can take place efficiently and safely;(vi)provision is made for a sound working environment;(vii)operational prerequisites and limitations are duly complied with;(viii)there are adequate provisions in place to ensure health and hygiene on board;(ix)provision is made for the lowest possible risk of pollution; and(x)provision is made for fully satisfactory maintenance.(b)The areas on the facility shall be classified in such way that design and location of areas and equipment contribute to reducing the risk related to fire and explosion.(c)Areas where personnel are staying, or where equipment of significance to safety is placed, shall not be within reach of waves with an annual probability greater than the value considered, based on the acceptance criteria.
