(1)No person shall smoke or be permitted to smoke within thirty metre of any well, separator, petroleum storage tank or other source of flammable gas.(2)The manager shall ensure that "no smoking" area in every mine is clearly demarcated.(3)No naked light or open flame or spark shall be permitted within thirty metre of any well or any place where petroleum is stored except with the permission of the manager as granted under sub-regulation (1) of regulation 94.(4)No flame type treater, crude oil treater or other flame-type equipment shall be placed or located within thirty metre of any well, separator, petroleum storage tank, except where such flame type equipment is fitted with a flame arrestor.(5)The manager of every mine shall maintain separation distance between blocks and production facilities in accordance with the Oil Industries Safety Directorates Standard, that is, OISD-STD-118 or its revised version or any other standard specified by the Chief Inspector of Mines by a general or special order based on quantitative risk assessment.
