.-(1) Adequate arrangements shall be made to ensure that effluents and drainage passing from the refinery does not cause pollution of rivers, irrigation channels, water reservoirs or foreshore and does not harmfully affect animal or vegetable life in any way.(2)Effluent drainage from pump-houses and all other points where oil may be entrained shall be passed through an efficient oil interceptor system of adequate size.(3)All chemical waste shall be rendered harmless before they leave the refinery area.(4)The whole of the sewerage shall be independent of other drainage systems.(5)All drains shall have adequate capacity to prevent any flooding or backing-up and be of such construction as to prevent leakage from them to the surrounding grounds.(6)Drains for carrying waste chemicals shall be of a type which is not affected by the chemicals in question.(7)Trash racks shall be fitted to the drains where there is a possibility of rubbish being carried forward and forming a plug.(8)Manholes shall be provided in closed drains where there is an abrupt change of directions and also at reasonable intervals in straight sections to permit rodding.(9)When vents are provided to release gases separated from contaminated effluents in closed drains, they shall be sited where they are unlikely to cause danger or annoyance.(10)All drains shall be fitted with fire traps/water seals at suitable points to prevent the passage of flame.(11)Where gas traps are provided in the drains they shall be constructed on the upstream side of the oil interceptors and such gas traps shall be fitted with vents to liberate the gas at such a height that danger or annoyance is not caused.
