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[Cites 0, Cited by 0] [Section 129(7)] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(7)(b) in The Oil Mines Regulations, 2017

(b)the gas to be burnt, referred to in clause (a) shall be discharged from a flare line in the following manners, namely:-
(i)flare-stack height shall be in accordance with the standards referred under sub-regulation (1);
(ii)the flare-line shall be adequately anchored and provided with suitable means to prevent extinction of the flame; and
(iii)when the gas-flow is intermittent, the flare-line shall be provided with a remote controlled electrical ignition device or any other suitable device to ensure continuous ignition of any gases.