(1)No flammable material shall be stored within thirty metre of any oil well except for fuel in the tanks of the operation equipment:Provided that, where special conditions exist, the manager of the mine may permit such storage within the aforesaid limit in writing based on risk assessment made and subject to observance of the control measures under the charge of an official as he may specify therein.(2)The official specified in sub-regulation(1) shall-(a)maintain a record of the measures taken by him in respect of the permission referred therein;(b)use safety cans for handling and use of flammable liquid;(c)ensure that drainage from any fuel storage is in a direction away from the well and equipment;(3)Any flammable liquid having a flash point of less than sixty-five degree celsius shall not be used for cleaning purpose except with the prior permission in writing of the manager, deputy manager or an installation manager of the mine.
