(1)The manager of every mine shall ensure that fire-fighting facility provided under these regulations conforms to the Oil Industry Safety Directorate Standards, that is, OISDSTD- 116, OISD-STD-117 and OISD-STD-189 or their revised versions.(2)The owner, agent or manager of every mine shall provide the following fire fighting arrangements and equipment at every drilling and work-over rig, namely:-(a)adequate water storage, pumping facility, hose and nozzle; and(b)adequate number of appropriate portable fire extinguishers at the derrick floor, main engine area, electrical machinery, mud tank area, diesel storage area and other vulnerable places.(3)The owner, agent or manager of every mine shall provide fire fighting arrangement and equipment at every production facility in accordance with the standards specified in sub-regulation (1).(4)The owner, agent or manager of every mine shall provide a water ring main with adequate storage of water at site, pump feeding hydrants and water monitors at every petroleum storage tank.(5)The owner, agent or manager of every mine shall-(a)provide fixed-roof storage tanks with fixed foam connections;(b)ensure that all installations, including well head area with Christmas tree, are easily accessible to facilitate external fire fighting assistance without any hindrance; and(c)ensure that adequate number of fire tenders and equipment are kept readily available at convenient locations for use in emergency.(6)A fire officer shall once in every three months examine every fire extinguisher and discharge and refill it as often as may be necessary to ensure that it is in proper working order.(7)The fire officer shall record and maintain a report of every such examination or refilling under this regulation.
