(1)The owner, agent or manager of a mine shall-(a)provide a properly constructed working platform at the well where artificial lift equipment is to be used unless a submersible pump is used for the purpose;(b)ensure that repairs, lubrication or greasing are not performed unless the pumping unit is stopped; and(c)ensure that all surface control valves for gas lift, intermittent gas lift or free plunger lift systems are clearly marked for ready identification;(2)The manager of every mine shall ensure that job safety analysis is conducted before carrying out artificial, secondary or enhanced oil recovery operation and suitable technical and other control measures thereof formulated.(3)The manager of every mine shall frame and circulate to all persons engaged therein a code of practice.
