Section 15 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
15. Application for consent for existing fixed offshore installation .-(1) The operator of a fixed installation operating in relevant waters before the commencement of these rules, shall within two years of coming into force of these rules, submit an application for consent containing particulars specified in Schedule III to the competent authority.
(2)The competent authority, within ninety days of the receipt of the application for consent, shall,-(a)convey its consent; or(b)require the operator to take specific actions within the period specified, after taking into consideration the submissions made by the operator as specified in Schedule III.(3)The operator shall submit his revised application confirming therein compliance with the directions issued by the competent authority under clause (b) of sub-rule (2) and deviations, if any, with adequate technical justification.(4)The competent authority shall convey its consent within thirty days of the receipt of revised application for consent.(5)If the operator fails to submit the revised application referred to in sub-rule (3) within a period of six months, excluding the period specified for compliance under clause (b) of sub-rule (2), the licensee, the lessee, or as the case may be, the operator shall be jointly and severally liable to penalties under the Act.
