Section 21(2) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(2)The permittee, licensee or lessee shall comply with such directions as may be issued from time to time by the competent authority or Coast Guard regarding national security, safety and national integrity.Explanation.—“competent authority” means the competent authority appointed for the purposes of sub-section (2) by the Central Government in the Ministry dealing with defence of India.
