(1)In the case of every specified dam, having a height of thirty metres or above or falling under such seismic zone, as may be specified by the regulations, the owner of the specified dam shall establish a seismological station in the vicinity of each such dam for recording micro and strong motion earthquakes and such other data as may be specified by the regulations.(2)Every owner of a specified dam shall collect, compile, process and store data referred to in subsection (1) at such suitable location and in such manner as may be specified by the regulations.
