.-(1) No person shall refine, crack, reform or blend petroleum unless the project report with specifications and plans showing the general arrangements of tanks, stills, furnaces, electrical installations, pump houses, arrangement for drainage treatment and disposal of effluents, arrangement for fighting fire, fencing gates and all plants and buildings at the place where it is proposed to refine, crack, reform or blend petroleum (hereinafter in this Chapter referred to as the refinery) has been approved by the Chief Controller.(2)The design and layout of the various blocks/facilities/process units in new crude oil refineries shall be as per design philosophy given in OISD Standard-118. This will apply to new crude oil refineries/gas processing installations approved by the Chief Controller after publication of this rule.(3)Any person desiring to refine, crack, reform or blend petroleum shall submit to the Chief Controller an application along with-(i)a copy of the project report and specifications and plans referred to in sub-rule (1) in triplicate; and(ii)a scrutiny fee of rupees five thousand paid in the manner specified in rule 13.(4)The Chief Controller on receiving the project report with specifications and plans may require submission of such further particulars as he may specify after satisfying himself that petroleum can be so refined, cracked, reformed or blended, shall return to the applicant one set of the specifications and plans signed by him and conveying his sanction subject to such conditions as he may specify.
