(1)At the beginning of every shift, the instruments and controls at the driller's stand, draw-works, mud pumps, sensing and monitoring instruments, mud logging, casing line, cat-line and blowout preventer assembly shall be examined by the person in- charge of the shift or a competent person and he shall satisfy himself that they are in good working order.(2)The manager of a mine shall ensure that a detail plan of operations relating to safety and geotechnical matters is formulated before the commencement of drilling operation or work-over plan for workover operation for the individual well and the same is made available to installation managers, other concerned officials and competent person before the commencement of the said operation.(3)Before commencement of drilling or work-over operation, a pre-spudding or pre-work-over meeting shall be carried out to examine and ensure safe operation of drilling or work-over and other related activities, and the finding shall be recorded and signed by the members.(4)The driller shall see that no person remains in a position of danger at or near the rotary table before the rotary table is set in motion.(5)The casing line shall not be in direct contact with any derrick member or foul with any material in the derrick excepting the crown block and any travelling block sheaves, a line spooler, a line stabilizer or weight indicator.(6)When cementing, no person shall be allowed on the rig floor near the wellhead or near the cementing line and equipment except those actually engaged on the operation.(7)All high-pressure pipes fitted with flexible points shall be suitably anchored and pressure tested before the commencement of cementing operation.(8)After the cementing operation and prior to perforation, casing shall be hermetically tested at a pressure at least seventy per cent of the casing burst pressure.(9)Tools or other materials shall not be carried up or down a ladder unless properly secured to the body leaving both hands free for climbing.(10)The manager of the mine shall make risk assessment to fix the minimum distance between the well to be drilled and railway, public road, public works or other permanent structure not belonging to the owner:Provided that, no well shall be drilled within a distance of forty five metre of any railways, public road, public works or any other permanent surface structure not belonging to the owner.Explanation. - For the purposes of sub-regulation (10), the distance shall mean the shortest distance between the well and any railways, public road, public works or any other permanent surface structure not belonging to the owner measured in any direction on surface.
