(4)The official authorised by the manager shall-(a)inspect the rail, road bridge, suspended crossings once in three months to check support and structure and anti-corrosion coating where pipe exits or enters ground;(b)Inspect right of way or right of use of the mine at least once in a year for the entire length of the pipeline preferably to be done after monsoon;(c)make the villagers and public along the right of way or right of use adequately aware of the possible consequence of leaks and this shall be included as a part of regular audit; and(d)maintain regular liaison with the police stations, local panchayats and district authorities along the right of way and right of use about the possible consequences of leakage and pilferage.
