Section 23 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
23. General requirements of risk assessment .-(1) The licensee, the lessee, or as the case may be, the operator shall ensure that risk assessment is carried out, which will provide the necessary basis for taking decisions to give due consideration to health, safety and environment.
(2)When carrying out and updating the assessment, industry recognised models, methods and techniques as appropriate for the purpose and the best available data shall be used.(3)The assessment shall also be used to set conditions for operation and to classify areas, systems and equipment with respect to risk under various environmental conditions.(4)The acceptance criteria for major accident risk and environmental risk shall be specified and the competent authority may stipulate risk acceptance criteria for any of the petroleum activities.(5)The acceptance criteria shall be, inter alia , set for-(a)personnel on the facility as a whole, and for groups of personnel which are particularly exposed to risk;(b)loss of main safety functions as mentioned in rule 77 on main safety functions;(c)pollution from the facility or any other environmental threat or damage; and(d)damage done to third party.(6)The operator shall have a complete record of the assessment that is carried out and consistency between assessments that are supplementary to or are based on each other shall be ensured.
