Section 30 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
30. Verification of fitness of offshore installation .-(1) The operator shall take appropriate measures to maintain the offshore installation in the condition fit for the purpose under foreseeable meteorological, oceanographic, environmental and sea-bed conditions during construction, installation and operation.
(2)The measures referred to in sub-rule (1) shall include-(a)an assessment of the design and construction of the installation in relation to the conditions under which it is to be installed and used;(b)designing, constructing, installing and maintaining the installation in accordance with recognised standards; and(c)maintaining a valid certificate of fitness for the installation.(3)On the date of commencement of these rules, if an operator does not have a valid certificate of fitness for the existing installation, he shall obtain the certificate of fitness within two years of the commencement of these rules.(4)No certificate of fitness shall remain valid for more than five years.(5)In the event of any incident which in the opinion of the competent authority affects the integrity of installation, the validity of such certificate shall be reviewed and the competent authority, if it is of the opinion that it needs a fresh verification, the operator shall conduct such verification.
