Section 12 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
12. Decommissioning plan .-The licensee, the lessee, or as the case may be, the operator shall submit decommissioning plan to the competent authority including description of-
(a)risk during and following a possible removal;(b)methods intended to be used in the event of a possible removal, including re-floating of the structure;(c)analyses planned to be carried out;(d)operations planned to be carried out in the event of a possible removal;(e)consequences of a possible removal in respect of adjacent fields and facilities;(f)other matters of importance; and(g)measures, if any, designed to secure the area against possible future pollution from abandoned wells or polluted deposits of cuttings.
