Section 19 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
19. Relocation intimation for production offshore installation .-The operator of a production installation which is to be moved to a new location, within relevant waters and operated there, shall prepare a relocation intimation containing the particulars specified in Schedule VI and send the relocation intimation to the competent authority at such time as will enable him to take into account any matters relating to health, safety and environment raised by the competent authority within fifteen days of that time.
