(4)Person(s) desirous of seeking approval in respect of proposed facilities for unloading of petroleum for the purpose of import under sub-rule (1) or of making modifications in the existing facilities shall submit to the Chief Controller an application alongwith-(a)specifications and plans drawn to scale in quadruplicate, clearly indicating-(i)surroundings and all protected works within 500 metres of the unloading facilities on all sides showing therein the location, available draft, navigation channel, turning circle, route of transfer pipeline(s);(ii)mooring or berthing facilities, service platform/berth, mode of unloading, fire fighting facilities, illumination arrangements, navigational facilities, control room, spill collection/containment arrangements, etc.; and(iii)piping and instrumentation diagram of the petroleum pipeline(s) at the unloading area;(b)comprehensive project report elaborating the scheme and methodology of import, safety and security features including those mentioned in (a) (i), (ii) and (iii) of this sub-rule;(c)Environment Impact Assessment and Risk Analysis Report indicating qualitative and quantitative risks, probable failure scenarios, Lower Flammability Limit (LFL) distances and consequent hazards and damages with damage distances and remedies recommended;(d)scrutiny fee of rupees two thousand; and(e)copies of clearances obtained from the following authorities:-(i)Ministry of Shipping or State Maritime Board, as the case may be,(ii)Ministry of Environment and Forests or State Pollution Control Board, as the case may be, and(iii)Commissioner of Customs.
