Section 65 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
65. Safety of installation in the event of industrial disputes .-(1) In the event of closure of, or stoppage of work in, any installation due to any industrial dispute the operator shall implement measures to maintain a satisfactory level of safety.
(2)The operator and the employees, shall be responsible for safety of the installation in the event of closure of, or stoppage of work in, any installation due to any industrial dispute and shall have written procedures in place on-(a)how activities are to be wound up and wells secured in accordance with the applicable drilling or well intervention programme, and the functions and positions that will form part of this work; and(b)the functions and positions that will form part of safety work after closure has been carried out and completed, and what the contingency safety manning shall do.(3)The contingency safety manning shall be specified in the general plan for manning of the facility.
