89. Approval of the design and route of the pipeline
.-(1) No pipeline shall be laid without the prior written approval of the Chief Controller of the route of the pipeline, and of the design, construction and working thereof.(2)Where the approval of the Chief Controller is sought for the laying of a pipeline, the person desirous of laying the pipeline shall submit to the Chief Controller-(i)a comprehensive project report, accompanied by all necessary drawings, calculations giving references to recognised code or codes followed, giving full details of the design, construction and testing of the pipeline and its components, the route along which the pipeline will be laid and the manner of laying, the class or classes of petroleum proposed to be transported in the pipeline and provisions proposed to be made for the maintenance and patrolling of the pipeline;(ii)a scrutiny fee of rupees five hundred.
