(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.
