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Union of India - Section

Section 75 in The Oil Mines Regulations, 2017

75. Precautions during loading and unloading of petroleum tankers.

(1)A competent person authorised for the purpose shall supervise and check every tanker for its fitness and safe condition, and loading and unloading of the tanker.
(2)The loading and unloading of tankers carrying petroleum shall not be carried out beyond day light hours or under conditions of lightning, thunder, high winds and heavy rain, except with the permission of the manager of the mine based on job safety analysis and subject to observance of the control measures and other conditions as he may specify.
(3)A record of every permission referred to in sub-regulation (2) along with sufficient justification shall be maintained by the manager of the mine or other competent person authorised for the purpose.
(4)All pipe-lines, fittings and delivery hoses or metal pipes, metallic loading arms, swivel joints, tanks, chassis of tankers in the loading and unloading area shall be electrically continuous and be efficiently earthed.
(5)No tanker shall be loaded or unloaded until its engine has been stopped and battery isolated from electrical circuit and the engine shall not be restarted and the battery shall not be connected to the electrical circuit until all tanks, and valves have been securely closed.
(6)No smoking or open flame shall be permitted within thirty metre of the loading point and within the protected area of the loading terminal.
(7)The owner, agent or manager of a mine shall make adequate arrangement for ventilation in the loading and unloading area to prevent accumulation of flammable vapour near ground level due to low ambient temperature.
(8)Adequate fire-fighting equipment shall be kept readily available during loading and unloading of tankers for immediate use.
(9)There shall be provision for spill containment.