(2)Person(s) seeking approval under sub-rule (1)(b) of this rule shall submit to Chief Controller-(a)specification and plans drawn to scale in quadruplicate, indicating-(i)surroundings and all protected works within 500 metres of the loading or unloading facilities on all sides showing therein the location, size of the ship, available draft, navigation channel, turning circle, route of transfer pipeline(s),(ii)mooring or berthing facilities, service platform/berth, mode of loading or unloading, fire fighting facilities, illumination arrangements, control room, spill collection/containment arrangements, etc., and(iii)piping and instrumentation diagram of the petroleum pipeline(s) at the loading or unloading area:(b)comprehensive project report elaborating the scheme and methodology of loading or unloading of petroleum, safety and security features including those mentioned in (a)(i), (ii) and (iii) of this sub-rule;(c)Risk Analysis Report indicating qualitative and quantitative risks, probable failure scenarios and consequent hazards and damages with damage distances, etc., 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.
