Section 13 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
13. Design intimation for fixed offshore installation .-(1) The operator of an offshore installation which is to be established shall prepare a design intimation containing the particulars specified in Schedule I and submit it to the competent authority at such time as will enable him to take into account in the design any matters relating to health, safety and environment raised by the competent authority within one month of that time.
(2)Where there is a significant change in any of the particulars mentioned in the design intimation prior to the operator submitting application for consent, the operator shall notify the competent authority of that change forthwith.
