Section 58 in The Petroleum And Natural Gas (Safety In Offshore Operations) Rules, 2008
58. Establishing emergency preparedness .-(1) The licensee, the lessee, or as the case may be, the operator shall prepare a strategy for emergency preparedness against situations of hazard and accident including health emergency.
(2)The emergency preparedness shall be established on the basis of the performance criteria applicable to the barriers, the results from risk assessment and emergency preparedness analyses and risk assessment and emergency preparedness analyses with respect to environment, as laid down in rules 22, 24 and 25, respectively.(3)The competent authority may in particular cases stipulate further requirements with regard to the establishment of the emergency preparedness.
