Section 7 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
7. Information and records .-(1) The operator shall prepare information and records which are considered necessary for the petroleum activities, and any other information specified by the competent authority to ensure that the petroleum activities are planned and carried out in a safe manner and are well documented.
(2)The operator, on demand, shall make available to the competent authority the information and records in hard copy or electronic form, that clearly show,-(a)the issuing authority and the authority approving it in the organization; and(b)the date of approval.
