(1)The casing line shall be visually examined by a competent person once at least in every seven days and the condition of the wire as to wear, corrosion, brittleness and fracture shall be noted, and a report of every such examination shall be recorded by the person who made the examination.(2)If during any inspection, any defect or weakness is found by which the safety of persons may be endangered, such weakness or defect shall be promptly reported in writing to the installation manager or manager and until such weakness or defect is remedied, the casing line shall not be used.(3)The slip and cut operation shall be carried out under the supervision of the installation manager or other competent person who shall record the date and other particulars thereof and shall sign with date.(4)The Oil Industry Safety Directorate Standard, that is, OISD STD - 187 or its revised version for inspection, slip and cut procedure of casing line shall be complied with, so as to prevent excessive wear of the casing line.
