(1)The owner, agent or manager of a mine shall ensure that ground patrolling of right of way is carried out at least once in a month to observe surface conditions, leakage, any construction activity, encroachments, washouts and any other factors affecting the safety and operation of pipeline.(2)The manager of the mine shall ensure inspection of the roads and railway crossings at least once in three months by an official authorised for the purpose.(3)The manager of the mine shall ensure inspection of water body crossings at least twice a year, prior to and after monsoon or flash flood for exposure by an official authorised for the purpose.(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.
