Section 16(3) in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
(3)The competent authority shall within fifteen days of the receipt of the application for consent, convey the consent or require the operator to take specific actions and submit revised application for consent within the period specified by it and if the competent authority does not respond within fifteen days of the receipt of the application for consent, the application for consent shall be deemed to have been accepted.
