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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(c) in The Indian Electricity Rules, 1956

(c)an area within 15 metres of-
(i)a producing well-head or any point of open discharge of the crude therefrom or other point where emission of [hazardous atmosphere][is normally likely to arise, or [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ]
(ii)any wildcat or exploration well-head being drilled in an area where abnormal pressure conditions are known to exist, or
(iii)any exploration or interspaced well-head being drilled in an area where abnormal pressure conditions are known to exist; or