Section 40(11) in The Offshore Areas Mineral Concession Rules, 2006
(11)The administering authority shall make emergency orders in the following cases, namely:-(a)When the administering authority has been informed by a permittee or licensee or lessee or has become aware of an incident otherwise resulting from or caused by a contractor's activity in an area that has caused or is likely to cause serious harm to the marine environment, the administrative authority shall issue a general notification, direction or order of the incidents, in writing to the permittee, licensee or lessee.(b)The administering authority shall take such immediate measure of temporary nature as are practicable and reasonable in the circumstances, to prevent, contain and minimize any serious harm to the marine environment. Duration for measure of temporary nature shall be highlighted in this direction.(c)If the permittee or licensee or lessee does not promptly comply with an emergency order or direction relating to the marine environment arising out of the activities in the area, the administrative authority shall take by itself or through arrangement with others on his behalf such practical measures as are necessary to prevent contain and minimize any such serious harm to the marine environment.(d)The permittee or licensee or lessee shall provide the administrative authority with a guarantee of its financial and technical capabilities to comply promptly with emergency order or direction.
