Section 63(1)(a) in The Oil Mines Regulations, 2017

[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

(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;

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