Section 24 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
24. Risk assessment and emergency preparedness analyses .-(1) Risk assessment providing a balanced and comprehensive picture of the risk shall be carried and shall-
(a)identify situations of hazard and accident, select initiating incidents and map the causes of the incidents;(b)carry out modeling of accident sequences and consequences revealing possible dependencies between physical barriers and the requirements that must be set in respect of the performance of the barriers, can be determined;(c)classify important safety systems;(d)prove that the main safety functions are adequately provided for;(e)identify dimensioning accidental loads; and(f)provide the basis for selecting the defined situations of hazard and accident.(2)Emergency preparedness analyses shall,-(a)define situations of hazard and accident;(b)set performance requirements to the emergency preparedness; and(c)select and dimension emergency preparedness measures.
