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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1) in The Oil Mines Regulations, 2017

(1)The Manager of every mine in which any pipeline is laid for transport of petroleum shall submit to the Regional Inspector within sixty days of the coming into force of these regulations or in the case of a new pipeline, within thirty days of the installation of pipeline, comprehensive emergency procedure specifying the action to be taken in the event of fire, uncontrolled escape of petroleum or natural gas from the pipeline, bursting or damage to the pipeline.