Section 125 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
125. Use of facilities .-(1) The licensee, the lessee, or as the case may be, the operator shall ensure that the use of facilities and parts of facilities takes place in accordance with requirements stipulated in and pursuant to these rules and possible additional limitations following from fabrication, installation and commissioning.
(2)The use shall at all times be in accordance with the technical condition of the facility and operational pre-requisites stipulated in the risk assessment.
