87. Maintenance of Right of Way or Right of Use and inspection of crossings.
(1)The owner, agent or manager of a mine shall maintain a periodic pipeline patrol program to observe surface conditions on and adjacent to the pipeline right of way, indication of leaks, construction activity other than that performed by the company, and any other factors affecting the safety and operation of the pipeline.(2)The owner, agent or manager of a mine shall give special attention to activities and features such as road, building, erosion, excavation, encroachment and vegetation growth along the pipeline system.(3)Encroachment, pilferage, theft and other activities of miscreants shall immediately be brought to the notice of district administration and other concerned authorities.(4)The owner, agent or manager of a mine shall maintain right of way or right of use and access to various stations including valve location to ensure reasonable access to maintenance crews and ensuring visibility or availability of pipeline markers.
