Section 56 in The Offshore Areas Mineral Concession Rules, 2006
56. Production operations to be carried out in accordance with the scheme of production.
(1)Every holder of the production lease (on grant or renewal) shall be required to submit an application alongwith Environment Impact Assessment, Environment Management Programme Report and other documents as specified by the Ministry of Environment and Forests and obtain environment clearance from the Ministry of Environment and Forests before the commencement of production operation.(2)Every holder of the production lease shall carry out the production operations in accordance with the scheme of production submitted under rule 55 or with such modifications, if any, as intimated under rule 56, or as directed by the administering authority and in compliance with conditions imposed for grant of environment clearance.
