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Union of India - Section

Section 66 in The Oil Mines Regulations, 2017

66. General requirement for storage tank and dyked enclosures.

(1)The owner, agent or manager of a mine shall ensure that the design practice for the tanks used for storage of petroleum is in accordance with the Oil Industry Safety Directorate Recommended Practices, that is, OISD-RP-108 or its revised version.
(2)The height of the storage tank shall not exceed one and half times its diameter or twenty metre, whichever is less.
(3)The piping from and to any tank located in a dyked enclosure shall not pass through any other dyked enclosure and the piping connected to tanks shall run directly to outside the dyke to the extent possible to minimise piping within the enclosures.
(4)The minimum distance between a tank shell and the inside toe of the dyke wall shall not be less than half the height of the tank.
(5)There shall be access on all four sides of each dyke area and roads shall be linked to minimise the effect if one road is cut off during fire.
(6)An air space of not less than five per cent of the total capacity of the tank shall be kept in each tank.
(7)Every tank after being installed or reinstalled and before being put in use, shall be hydro tested in accordance with the Oil Industry Safety Directorate Standard, that is, OISD-STD-129 or its revised version by a competent person so as to ensure that it is free from any leakage and is suitable for storage of petroleum.
(8)A report of such test shall be maintained in the mine.
(9)Every storage tank including its roof and all metal connections shall be electrically connected with very low earth resistance system in accordance with the standard and procedure as per an Indian standard or an international standard adopted by the Bureau of Indian Standards through harmonisation, specified by the Chief Inspector of Mines by a general order notified in the Official Gazette:Provided that where no such standard exists, an international standard specified by the Chief Inspector of Mines on merit, by a general order notified in the Official Gazette, may be accepted:Provided further that any other international standard equivalent to the harmonised standard, specified by the Chief Inspector of Mines on merit, by a general order notified in the Official Gazette, may also be accepted:Provided also that such earth resistance system shall not be used with storage tank in the mine unless the same has been tested and passed the test as per the applicable standards and the manager of the mine has kept a record of the type, details of specification, reference of the particular standards, test criteria as per the standards and status of testing, place of testing, copies of test report and any other relevant details.
(10)The effectiveness of earthing shall be tested once in twelve months and the result of every such test shall be maintained.
(11)No person shall enter or be permitted to enter a tank for cleaning or maintenance unless work permit for confined space entry has been obtained or issued and the tank has been examined by a competent person and found to be gas-free.
(12)The agent or manager of a mine shall provide walkway with handrail on the roof of the tank to facilitate inspection and checking of vents, flame arrestor and other facilities so that movement of personnel on roof is safe.
(13)Every tank shall be painted and its numbering, safe filling height and reference height shall be painted on the tank to avoid operating errors.
(14)No gauging or sampling of tank shall be undertaken during thunder or hail storms.