84. Construction, laying and maintenance of pipeline.
(1)The pipeline shall be buried with minimum cover as specified in the Oil Industry Safety Directorate Standard, that is, OISD-STD-141 or its revised version.(2)The laying of pipeline shall be planned along a pre-identified surveyed route within right of way or right of use.(3)No pipeline shall be laid unless the land is under the sole control of the owner or right of use has been obtained.(4)The manager of a mine shall ensure that-(a)all welding and weld inspection are done in accordance with Oil Industry Safety Directorate Standard, OISD-STD-141 or its revised version.(b)back filling are carried out after the pipeline has been laid in the trench prior to commissioning of the pipeline.(c)pipeline markers to indicate presence of pipeline and chainage are provided all along the pipeline route.(d)the markers are provided on each side of national highways or state highways, major district roads, railway crossings, turning points and water body crossings and at other crossings where third party activity is expected and at entrance to stations one marker shall be provided.(e)markers of the following types are installed along the pipeline in right of way or right of use, namely:-(i)kilometre markers;(ii)right of way or right of use boundary pillars on either side at a maximum of two hundred and fifty metre interval; and(f)warning signboards and markers at crossings display caution words "High Pressure Pipeline", "name of the operating company" and "emergency telephone contact numbers." in regional or Hindi and English languages.(5)The owner, agent or manager of a mine shall-(a)obtain permission from the competent authority while crossing structures such as roads, railways or other public works;(b)ensure that the minimum hydraulic test pressure at any point along with the pipeline is maintained 1.25 times the internal design pressure; and(c)ensure that the test pressure is maintained for a minimum period of twenty-four hours except where specifically mentioned.
