(1)The owner, agent or manager of a mine shall ensure that-(a)the pipeline is designed in a manner that ensures adequate public safety under all conditions likely to be encountered during installation, testing, commissioning and operating conditions;(b)all materials and equipment are selected to ensure safety and suitability for the condition of use;(c)all pipes, valves, flanges and other fitting conform to the Oil Industry Safety Directorate Standards, that is, OISD-STD-141 and OISD-STD-226 or their revised versions;(d)all underground pipes and their components are protected against corrosion using suitable external anti-corrosion coating or painting and cathodic protection and all above ground pipes and their components are protected against corrosion by providing suitable anti-corrosion coating;(e)(i)the sectionalising valves are installed where required for operation and maintenance and control of emergencies;(ii)the factors such as topography of the location, ease of operation and maintenance including requirements for section line fill are considered in deciding the location of the valves:Provided that the distance between two consecutive sectionalising valves shall not be more than fifty kilometre in any case.(iii)the sectionalisation valve is provided based on risk assessment survey to limit the hazard and damage from accidental discharge from pipeline and to facilitate repair and maintenance of pipeline;(f)the pressure safety valves or other devices of sufficient capacity and sensitivity is installed to ensure the normal operating pressure in the pipeline network;(2)The owner, agent and manager of a mine shall ensure that adequate precaution is taken to protect the pipeline from washout, erosion, land slide, excessive load, impact or other likely hazards, which may cause serious movement or damage to the pipeline.(3)Where pipeline is laid across the railway or public road, casing pipe shall be extended as specified by the concerned authorities.
