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Union of India - Section

Section 176 in The Petroleum Rules, 2002

176. Marking of pipelines and cables

.-(1) All above-ground pipelines and cables shall be identified by taping, stenciling, colouring distinctively or by any other suitable methods.
(2)All overhead pipelines and cables crossing roads shall be adequately protected against accidental damage.
(3)Pipelines and valves at loading and discharging berths shall be prominently marked to identify the product.
(4)The route of all underground cables shall be marked by prominent markers. At least two such markers shall be visible from any point on the route of the cable.
(5)The route of all underground pipelines shall be marked by prominent markers or by any other effective means to prevent accidental damage to the pipelines.