Section 21 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
21. Risk reduction .-(1) The licensee, the lessee, or as the case may be, the operator shall select the technical, operational, human resources and organisational solutions which shall reduce the risk to humans, assets and the environment involved in the petroleum activities and the probability of failures and situations of hazard and accident.
(2)In addition, barriers shall be established which shall -(a)reduce the probability of further development of any such failures and situations of hazard and accident; and(b)limit possible damage.(3)Where more than one barrier is required, there shall be no interdependence between the barriers.(4)The solutions and the barriers that have the greatest risk reducing effect shall be chosen based on an individual as well as an overall risk evaluation.(5)Collective protective measures shall be preferred over protective measures aimed at individuals.
