Section 132 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
132. Collection, processing and use of data .-The operator shall ensure that data are collected, processed and used to-
(a)monitor and control technical, operational and organisational aspects;(b)produce monitoring parameters, indicators and statistics with respect to health, safety and environment;(c)verify and document safety and environment compliance with legal requirements(d)carry out and follow up analyses during various phases of activities;(e)generate generic database; and(f)take corrective and preventive actions, including improvement of systems and equipment.
