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Union of India - Section

Section 172 in The Petroleum Rules, 2002

172. Fire control

.-(1) Every crude oil refinery shall be fully protected against fire by a well organised and trained fire fighting service with necessary materials and fixed, mobile and portable equipments for fighting fires in line with the Oil Industry Safety Directorate's Standard-116. This will apply to new crude oil refineries/gas processing installation approved by the Chief Controller after publication of this rule.
(2)An adequate supply of water shall be available at all strategic points in the refinery by means of an independent ring main or grid provided with isolating valves. The main shall be kept constantly pressurised by two or more boosting pumps of adequate capacity preferably working automatically as any significant loss of pressure in the main occurs. At least one of the boosting pumps shall be independent of the normal power supply.
(3)All mains shall be fitted with hydrants at convenient places not more than thirty metres apart in hazardous areas and not more than 45 metres apart in non-hazardous areas. Such hydrants shall be of design suitable for operating conditions and for connecting mobile pumps.
(4)Static water supply of adequate capacity shall be provided where mains water supply may be subject to interference.
(5)All refinery personnel shall be practiced in the use of first-aid, fire-fighting appliances and selected refinery personnel shall be trained in all aspects of fire-fighting.
(6)The Chief Controller may relax any of the provisions of sub-rules (1) to (5) or require additional fire-fighting provisions to be made if he deems such relaxation or additional fire-fighting provisions necessary in respect of any class of refinery.