Section 40(3) in The Offshore Areas Mineral Concession Rules, 2006
(3)Every application for renewal of a reconnaissance permit or an exploration licence or a production leas shall be accompanied by a detailed note indicating the measures already taken by the permitee, the licensee or lessee for protection of environment and marine life including the living habitat of the fishery resources and shall also indicate the manner in which it is proposed to be protected after the renewal of permit or licence or lease.
