Section 9 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
9. Intimation concerning offshore installation .-(1) The operator of an existing offshore installation, shall within thirty days of the commencement of these rules, intimate the competent authority in Form 1, the date of commencement or cessation of operation.
(2)The operator of a new offshore installation shall, not later than the date on which an offshore installation is due to commence operation in relevant waters, intimate the competent authority in Form 1, the date of such commencement.(3)Any offshore installation and well left unattended shall be reported to the competent authority without any loss of time.
