Section 2 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
2. Definitions .-(1) In these rules, unless the context otherwise requires,-
(a)"acceptance criteria" means criteria used to express a risk level that is considered acceptable for the activity in question, limited to the high level expressions of risk;(b)"accidental loads" means loads which the facility can be subjected to in the event of incorrect use, technical failure or an undesirable external effect;(c)"Act" means the Oilfields (Regulation and Development) Act, 1948 (53 of 1948);(d)"application for consent" means an application submitted to the competent authority for acceptance;(e)"combined operation" means more than one activity such as drilling, production, workover operation, construction, rig move, etc., being undertaken at the same place or in the vicinity at the same time;(f)"competent authority" means authority, appointed by the Central Government for implementation of these rules;(g)"competent person" means a person who is capable of identifying existing and predictable hazards associated with his area of activities and who has authorization to take prompt corrective measures to eliminate them;(h)"design load" means characteristic load multiplied by load coefficients;(i)"dimensioning accidental load" means accidental load that the facility or a function shall be able to withstand during a required period of time;(j)"dimensioning fire" means a fire which in accordance with the defined acceptance criteria represents an unacceptable risk, and which consequently serves as a basis for design and operation of installations;(k)"dynamic positioning system " means a system where power supply, thruster system and control system are assembled and can be operated to maintain the fixed position automatically;(l)"employees" means employees of the operator and those of other participants;(m)"environmental loads" means loads caused by natural conditions;(n)"functional loads" means loads which are caused by physical existence and use of the facility;(o)"facilities" means offshore installation, plant, associated pipelines and cables and other equipment for petroleum activities, but does not include supply and support vessels or ships that transport petroleum in bulk;(p)"load bearing structures" means those parts of the facility for which the main purpose is transfer of loads;(q)"lessee" means the person to whom a mining lease is issued for the purpose of carrying out petroleum operations;(r)"licensee" means the person to whom a petroleum exploration license is issued for the purpose of carrying out petroleum operations;(s)"offshore installation" means a mobile or fixed installation including any pipeline attached thereto, which is or is to be, or has been used, while standing or stationed in relevant waters with a view to explore or exploit petroleum and natural gas ;(t)"operator" means a person responsible for carrying out the day to day management of petroleum activities on offshore installation, on behalf of the licensee or the lessee;(u)"other participants" means all others who participate in the petroleum activities without being the licensee, the lessee, or as the case may be, the operator like contractors, service providers;(v)"period of stay" means the continuous period, which an employee spends on facilities;(w)"petroleum activities" means the activities related to exploration and exploitation of petroleum and natural gas;(x)"pipeline system" means subsea pipelines and risers transporting hydrocarbons and other commodities, with associated safety systems, valves, tool launchers or receivers, manifolds, corrosion protection systems or other accessory equipment;(y)"permanently manned facilities" means facilities that are continuously manned, or which are incorporated as a part of an integrated development concept with bridge connections;(z)"relevant waters" means territorial waters, contiguous zone, continental shelf and exclusive economic zone of India;(za)"risers" means that part of the pipeline system which extends from the subsea pipelines up to the installation including launchers or receivers or tools for internal maintenance or inspection;(zb)"safety zone" means safety zone established under Chapter IX of these rules;(zc)"Schedule" means the Schedule annexed to these rules;(2)Words and expressions used herein and not defined, but defined in the Actshall have the meaning assigned to them in the Act.
