Section 40(2) in The Offshore Areas Mineral Concession Rules, 2006
(2)Every holder of reconnaissance permit or an exploration licence or a production lease shall take all possible precautions and measures for protection of marine environment and living resources especially fishery resources while carrying out reconnaissance, exploration or mineral production operations and shall ensure that the living habitat of the fishery resources are maintained intact while carrying out any operation under permitee, the licence or lease, as the case may be.
