(1)The owner, agent and manage of every mine shall comply with the standards and guidelines of the Environment (Protection) Rules, 1986 for discharging liquid effluent and gaseous emission, and for disposal of solid waste, drill cutting and drilling fluid applicable for oil drilling and gas extraction industry.(2)Any oil discharged from a well during its completion, testing and repair shall be collected in suitably constructed and adequately fenced disposal pits or tanks suitably located.(3)No disposal pit shall be constructed within forty-five metre of any railway, public road or of any public works or of other permanent structure not belonging to the owner.(4)The untreated sewage, formation water, oil, drilling fluid, waste, chemical substances or refuse from a well, tank or other production installation shall not be permitted,-(a)to create hazard to public health and safety;(b)to run into or contaminate any fresh water structure or body of water or to remain in a place from which it might contaminate any fresh water or body of water; and(c)to run over or damage any land, highway or public road.(5)No fluid shall be discharged into sea or fresh water structure or any body of water, unless it is treated and samples of fluid at regular interval are obtained and analysed and the result of such analysis is maintained by the person collecting the sample and analysing the same.(6)No scrap, surplus or unused material shall be permitted to be dumped or disposed off in the sea or in the vicinity of any installation.(7)(a)The gas produced at any installation shall not be discharged to the atmosphere unless burnt in accordance with clause (b); and(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.
