(1)No liquid and natural gas transmission pipeline and distribution of piping system shall be laid except in accordance with the Oil Industry Safety Directorate Standards, that is, OISD- STD-141 and OISD-STD-226 or their revised versions.(2)While laying a new pipeline, or making any alteration in the existing pipeline in oilfield within any mine, the owner, agent or manager of a mine shall:-(a)keep at the mine a surface plan of the area where the pipeline is proposed to be laid showing the extent of land over which right of use has been established and route of the pipeline clearly indicating the districts and states through which the pipeline would pass;(b)forward to the concerned railway administration an intimation accompanying a plan where it is proposed to lay pipeline within forty-five metre of any railway in respect of which this regulation is applicable by reason of any general or special order of the Central Government; and(c)forward to such authority as the Central Government may by a general or special order specify, an intimation accompanying a plan where it is proposed to lay pipeline within forty-five metre of any public works in respect of which this regulation is applicable by reason of any general or special order of the Central Government or of any public road or building or of other permanent structure not belonging to the owner of the mine.(3)When any pipeline has been commissioned, the owner, agent or manager of the mine shall forthwith submit self-certification in support of complying with the requirements and communicate the actual date of commissioning to the Regional Inspector and a copy thereof be sent to the Chief Inspector of Mines and the District Magistrate.(4)The details of all new pipeline laid and any significant alteration in the existing pipelines made during the year in mine shall be maintained and a copy of it shall be forwarded to the Regional Inspector along with annual return.
