(1)Whenever the owner, agent or manager of a mine proposes to construct any new production facility or carry out material alterations at existing production facility, which covers quick production system, early production system, oil collection station, group gathering stations, gas collecting station, gas compressor plant, central tank farm, intermediate tank farm, water injection plant, polymer injection plant, in-situ combustion plant or any other important facility in oilfield within any mine, he shall ensure that -(a)the following particulars are shown on the surface plan and a copy thereof is kept at the facility -(i)the name and location of any other production facility connected with the facility;(ii)the pipelines connected with the facility;(iii)the name of each well connected to the facility;(iv)the extent of the land over which right of use or right of way has been established; and(v)any railway, public road, public works, building or any other surface features lying within sixty metres of such facility;(b)the documents, in compliance to all relevant statutory requirement, safety standards and safety guidelines are made available at site;(c)the production facility where the quantity of petroleum gas or liquid stored or handled exceeds three hundred tones respectively, and one lakh tonnes, the safety report in the form and method specified by the Chief Inspector of Mines for the purpose are made available at site; and(d)the detailed piping and instrumentation diagram of facility is maintained and kept updated and a copy of the same is kept available at the facility.
