Section 131 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
131. Permit to work .-(1) For work, other than the routine non-hazardous work, to be carried out in the safest possible manner, the operator shall ensure that such work is carried out only in accordance with the written instructions (hereinafter called "work permit") issued by a person authorised by the Offshore Installation Manager.
(2)The work permit shall specify the place, date, time and duration of such work, the precautions to be taken, the parameters to be monitored during the work and the persons responsible for compliance.(3)The work permit shall be formally closed after completion of work.
