(2)The test specified in sub-rule (1) shall be carried out atleast once every 12 months in each completed pipeline section which crosses an area where there is danger of water pollution by any leakage:Provided that the Chief Controller may, subject to such conditions as may be specified by him in this behalf, allow retesting of such sections of the pipelines as are protected by sleeves or otherwise-(i)to contain or prevent leakage at longer intervals, and(ii)by filling them with petroleum in place of water for the purposes of test.
