Section 17(5) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
(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.
