Section 14 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
14. Application for consent for operation of new fixed offshore installation .-(1) The operator of a new fixed offshore installation which is to be established shall submit to the competent authority an application for consent containing the particulars specified in Schedule II.
(2)The operator shall ensure that the fixed installation referred in under sub-rule (1) is not operated unless the competent authority has accepted the application for consent.(3)The competent authority shall within sixty days of the receipt of the application for consent, convey its 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 sixty days of the receipt of the application for consent, the application for consent shall be deemed to have been accepted.(4)The operator shall submit revised application for consent, confirming therein compliance with the specific actions stipulated by the competent authority in accordance with sub-rule (3) and deviations, if any, with adequate technical justification.(5)The competent authority shall convey its consent within thirty days of the receipt of revised application for consent.(6)If the operator fails to submit the revised application as referred to in sub-rule (4), within the period specified in sub-rule (3), the application for consent shall be deemed to have been rejected.
