Section 167(2) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
(2)The licensee, the lessee, or as the case may be, the operator shall ensure that a collision risk management system is implemented and maintained wherein following shall be inter alia included-(a)suitability of attendant vessels and off take tankers and competence of their crew;(b)assessment of probability of collision peculiar to the installation and it's location;(c)provision of necessary risk reduction and control measures;(d)appropriate procedures and communications for managing operations of attendant vessels developed jointly with marine services providers;(e)provision of appropriate equipment and procedures for detecting and assessing the actions of vessels intruding into the safety zone;(f)provision of competent installation personnel with an appropriate level of marine knowledge;(g)provision of appropriate evacuation and rescue procedures and facilities; and(h)regular audit and updating of the above systems.
