(1)The Manager of every mine in which any pipeline is laid for transport of petroleum shall submit to the Regional Inspector within sixty days of the coming into force of these regulations or in the case of a new pipeline, within thirty days of the installation of pipeline, comprehensive emergency procedure specifying the action to be taken in the event of fire, uncontrolled escape of petroleum or natural gas from the pipeline, bursting or damage to the pipeline.(2)The manager of every mine shall maintain the copies of the emergency procedure specific to the pipeline and the station at each control room along with plans and sections and the following records, namely:-(a)operational data;(b)pipeline patrolling records;(c)leak or tapping records;(d)routine or unusual inspection records; and(e)pipeline repair records.Chapter-VIIIProtection Against Gas and Fire
