Section 75 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
75. Placing of facilities .-The licensee, the lessee, or as the case may be, the operator shall ensure that the facilities, including wells, are placed at safe distance from other facilities and from objects such as lighthouses, beacons and navigation marks, cables, pipelines and particularly vulnerable environmental resources, etc., based on risk assessment in such a manner that they will not constitute an unacceptable risk to other facilities, activities or the external environment.
