(1)A pipeline system that is no longer required for transportation shall be taken out of service with all hazardous fluid removed from the system.(2)In case the owner, agent or manager of the mine decides to abandon full or part of the pipeline system, he shall ensure that-(a)the pipeline section and facility are disconnected with positive isolation from all sources of supply prior to abandonment; and(b)the pipeline system and facility to be abandoned are purged with nitrogen gas, inert materials or inhibited water and after purging, the ends of the pipeline are positively isolated.(3)In case the owner, agent or manager of the mine intends to revive an abandoned or discontinued pipeline, he shall develop and sign the integrity assurance plan before such revival.
