Section 22 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
22. Barriers .-(1) The licensee, the lessee, or as the case may be, the operator shall form the strategies and principles on which the design, use maintenance and testing of barriers shall be based, in such a manner that the barrier function is ensured throughout the life time of the facility.
(2)It shall be made known to all concerned what barriers have been established, which function they are intended to fulfil and what performance requirements have been defined which are necessary for the individual barrier to be effective.(3)It shall be made known to all concerned which barriers are not functioning or have been impaired and the operator shall take necessary actions to correct or compensate for missing or impaired barriers and the operator shall have a system in place involving various decision-making levels with respect to nonfunctional or impaired barriers.
