(1) These rules may be called the Petroleum Rules, 2002.

(2) They shall come into force on the date of their publication in the Official Gazette.

(1) In these rules, unless the context otherwise requires:

(i) Act means the Petroleum Act, 1934 (30 of 1934);

(ii) Adequate

(a) in relation to ventilation, means where the concentration of the inflammable gas in a gas-air mixture does not reach the lower inflammable limit, or

(b) where applied to provision of facilities for fire-fighting, means the facilities so provided are in accordance with the prevalent recognized standards or codes of safety;

(iii) Approved

(a) where applied to a specification, means that the specification authorised by the Chief Controller including the following Oil Industry Safety Directorates Standards: OISD -105, OISD-116, OISD- 117, OISD-118, OISD-141 and OISD -156;

(b) where applied to an appliance or fitting, means that the appliance or fitting bears a label of a designated testing organization certifying conformity with a specification approved by the Chief Controller or with a laboratory test report accepted by the Chief Controller; or

(c) where applied to any facility for petroleum, means that it conforms to these rules;

(iv) Chief Controller means the Chief Controller of Explosives;

(v) Controller means Controller of Explosives and includes Joint Chief Controller of Explosives, Deputy Chief Controller of Explosives and Deputy Controller of Explosives;

(vi) Competent person means a person recognized by the Chief Controller to be a competent person, or a person who holds a certificate of competency for the job in respect of which competency is required from an institution recognized by the Chief Controller in this behalf;

(vii) Conservator includes any person acting under the authority of the officer or body of persons appointed to be Conservator of a port under Section 7 of the Indian Ports Act, 1908 (15 of 1908);

(viii) Container means a receptacle for petroleum not exceeding 1,000 litres in capacity;

2[(ix) Defence Forces of the Union includes General Reserve Engineering Forces under the Director General Border Roads, Ordnance Factories under the Ministry of Defence, Assam Rifles, Central Reserve Police Force, Border Security Force, Indo Tibetan Border Police, Coast Guard and National Security Guard under the Ministry of Home Affairs and Special Security Bureau under the Cabinet Secretariat;]

(x) District Authority means

(a) in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police;

(b) in any other place, the District Magistrate;

(xi) District Magistrate means and includes an Additional District Magistrate and in the States of Punjab and Haryana and in the Karaikal, Mahe and Yenam areas of the Union Territory of Pondicherry, also includes a Sub-divisional Magistrate;

(xii) Electric Apparatus includes motors, starters, lamps, switches, junction boxes, fuses, cut-outs or any other appliance, equipment or fitting which operates on electricity;

(xiii) Form means a form in the First Schedule;

(xiv) Hot work means any work which involves welding, burning, soldering, brazing sand blasting, chipping by spark-producing tools, use of certain power driven tools, non-flame proof electrical equipment or equipment with internal combustion engines and including any other work which is likely to produce sufficient heat, capable of igniting inflammable gases;

(xv) Inspector means an officer authorized by the Central Government under sub-section (1) of Section 13 of the Act;

(xvi) Installation means any premises wherein any place has been specially prepared for the storage of petroleum in bulk, but does not include a well-head tank or a service station;

(xvii) OISD means Oil Industry Safety Directorate a technical body assisting the Safety Council constituted under the Ministry of Petroleum and Natural Gas;

(xviii) OISD Standard means technical standards formulated by OISD and approved by Safety Council constituted under the Ministry of Petroleum and Natural Gas to ensure safety in Oil and Gas Industry (as amended from time to time).;

(xix) Petroleum in bulk means petroleum contained in a tank irrespective of the quantity of petroleum contained therein;

3[(xix-a) portable service station means a standalone premises which is licensed by the Controller, installed on a firm foundation in accordance with the sound engineering practice specially prepared for fuelling of motor vehicles and comprises of an above ground double walled petroleum storage tank integrated with dispensing system and connected facilities housed together in a closed container which is a type approved by the Chief Controller;]

(xx) Protected Area means the area necessary for the maintenance of the distance required under the conditions of the licence to be kept clear between any installation, service station or storage shed and any protected works;

(xxi) Protected works include

(a) buildings in which persons dwell or assemble, docks, wharves, timber and coal yards, furnace, kiln or chimney and buildings or places used for storing petroleum or for any other purpose but does not include buildings or places forming part of an installation;

(b) any public road or a railway line which is used exclusively as an oil siding; and

(c) overhead high-tension power lines;

4[(xxi-a) recognised testing laboratory means a laboratory approved by the Chief Controller of Explosives is equipped with all required testing facilities to assess conformity with the standard for electrical equipment intended to be used in hazardous areas, duly accredited by the National Accreditation Board for Testing and Calibration Laboratories;]

(xxii) Sampling Officer means an officer authorized by the Central Government under sub-section (1) of Section 14 of the Act;

(xxiii) Schedule means a schedule annexed to these rules;

(xxiv) Service Station means any premises specially prepared for the fuelling of motor vehicles and includes such places within the premises which have been specially approved by the licensing authority for the servicing of motor vehicles and for other purposes;

(xxv) Storage Shed means a building used for the storage of petroleum other wise than in bulk, whether forming part of an installation or not, but does not include a building used for the storage of petroleum exempt from licence under Sections 7, 8 or 9 of the Act;

(xxvi) Tank means a receptacle for petroleum exceeding 1,000 litres in capacity;

(xxvii) Tank cart means a hand-drawn or animal-drawn vehicle equipped with a tank;

(xxviii) Tank semi-trailer means a tank trailer constructed in such a manner that when it is drawn by a tractor by means of fifth wheel connection, some part of the load rests on the towing vehicle;

(xxix) Tank trailer means a vehicle with a tank mounted thereon or built as integral part thereof and constructed in such a manner that it has at least two axles and all its load rests on its own wheels;

(xxx) Tank truck means a single self-propelled vehicle with a tank mounted thereon;

(xxxi) Tank Vehicle means any vehicle, including a tank wagon with a tank of a capacity exceeding 1,000 litres mounted thereon and also includes refueller used for refuelling of air crafts or onsite fuelling of heavy vehicles/machineries/stationery equipments.

(xxxii) Tank wagon means a railway carriage with a tank mounted thereon.

(xxxiii) Testing Officer means an officer authorized by the Central Government to test petroleum under Section 17 of the Act;

(xxxiv) Vehicle means all carriages, including animal-drawn carriages for the transportation of petroleum either in bulk or otherwise than in bulk;

(xxxv) Well-head tank means a tank into which crude petroleum flowing or being pumped from an oil well is first discharged;

(2) The words and expressions used in these rules but not defined in sub-rule (1), shall have the respective meanings assigned to them in the Act.

GENERAL PROVISIONS

(1) No person shall deliver or dispatch any petroleum to anyone in India other than the holder of a storage licence issued under these rules or his authorized agent or a port authority or railway administration or a person who is authorized under the Act to store petroleum without a licence.

(2) The petroleum delivered or dispatched under sub-rule (1) shall be of the class, and shall not exceed the quantity, which the person to whom it is delivered or dispatched is authorized to store with or without a licence under the Act.

(3) Notwithstanding anything contained in sub-rule (2), petroleum Class B not exceeding 15,000 litres in quantity packed in sealed airtight approved containers may be dispatched to a person not holding a storage licence provided that the person dispatching the petroleum has satisfied himself that prior arrangements have been made by the person to whom the petroleum is dispatched for the immediate disposal in the original sealed packages or such quantity as in excess of 2,500 litres:

Provided that a dry chemical powder fire extinguisher as a means of fighting fire in emergency shall be carried in the case of the containers with more than 2,500 litres.

(4) Nothing in sub-rules (1) and (2) shall apply to the delivery or dispatch of petroleum to the Defence Forces of the Union and to the delivery or dispatch of kerosene (petroleum Class B) to the person holding licence in form XVIII for decantation into containers from tank vehicle:

Provided that the person dispatching the Kerosene has satisfied himself that prior arrangements have been made by the person to whom the kerosene is dispatched for the immediate disposal into containers in lots of 2,500 litres or less.

(1) Containers exceeding one litre in capacity for petroleum Class A and five litres in capacity for petroleum Class B or petroleum Class C, shall be of a type approved by the Chief Controller.

(2) Where the approval of the Chief Controller is sought to a type of container not previously approved, an application together with copies of drawings thereof to scale showing the design, materials to be used, the method of construction and capacity of the container together with two sample containers and a fee 5[as specified in Part C of the First Schedule] for scrutiny shall be submitted to the Chief Controller.

(3) Nothing in sub-rules (1) and (2) shall apply to containers in the possession of the Defence Forces of the Union.

(1) Containers for petroleum Class A shall be constructed of tinned, galvanized or externally rust proofed sheet 6[steel or other suitable material] 7[and testing conforming to IS:2552, IS:513, IS: 1783] and be of a type approved by the Chief Controller:

Provided that glass bottles of a capacity not exceeding 2.5 litres and of a type approved by Chief Controller can be used as a container for laboratory chemicals classified as petroleum Class A .

(2) The containers shall be so constructed and secured as not to be liable except under circumstances of gross negligence or extraordinary accident to become defective, leaky or insecure in transit and they shall be kept in proper repair.

(3) The containers shall have well-made filling aperture which shall be fitted with well-fitting and secure airtight screw plugs or screw caps or other caps.

(4) Containers made of sheet iron or steel shall have the following thickness of metal, namely:

(5) The capacity of any container, other than those approved by the Chief Controller for specified purposes, shall not exceed 300 litres.

(6) An air space of not less than 5 per cent of its capacity shall be kept in each container.

(7) The container shall bear a stamped, embossed or painted warning exhibiting inconspicuous characters the words Petrol or Motor Spirit or an equivalent warning of the highly inflammable nature of the petroleum.

(8) Nothing in sub-rules (1), (3), (4), (5), (6) and (7), shall apply to containers in the possession of the Defence Forces of the Union.

(1) Containers for petroleum Class B or petroleum Class C shall be constructed of steel or 8[other suitable material] and be of a type approved by the Chief Controller.

(2) An air space of not less than 5 per cent of its capacity shall be kept in each container for petroleum Class B and not less than 3 per cent of its capacity in each container for petroleum Class C.

(3) Nothing in this rule shall apply to containers in the possession of the Defence Forces of the Union.

All empty tanks which had petroleum Class A or petroleum Class B and empty containers which had petroleum Class A shall, except when they are opened for the purpose of filling or cleaning and rendering them free from petroleum vapour, be kept securely closed until they have been thoroughly cleaned and freed from petroleum vapour.

(1) No person shall cause to be repaired or repair by the use of hot work any tank or container which had petroleum unless it has been thoroughly cleaned and freed from petroleum and petroleum vapour or otherwise prepared for safely carrying out such hot repair and certified, in writing, by a competent person to have been so repaired.

(2) The certificate required under sub-rule (1) shall be preserved by the repairer for a period of at least three months and produced to an inspector on demand.

All due precautions shall be taken at all times to prevent escape of petroleum into any drain, sewer, and harbour, river or watercourse or over any 9[land,] road or railway line.

No child under the age of eighteen years and no person who is in a state of intoxication shall be employed on the loading, unloading or transport of petroleum or in any premises licensed under these rules.

Unless expressly provided in these rules, no person shall smoke and no matches, fires, lights or articles or substances capable of causing ignition of petroleum shall be allowed, at any time in proximity to a place where petroleum is refined, stored or handled or in a vehicle's carriage or vessel in which petroleum is transported.

(1) No person shall commit or attempt to commit any act, which may tend to cause a fire or explosion in or about any place where petroleum is refined, stored or handled, or any vehicle's carriage or vessel in which petroleum is transported.

(2) Every person storing petroleum and every person in charge of or engaged in the storage, handling or transport of petroleum shall at all times

(a) comply with the provisions of these rules and conditions of any licence relating thereto;

(b) observe all precautions for prevention of accident by fire or explosion; and

(c) prevent any person from committing any act referred to in sub-rule (1)

10[(1) All fees payable under these rules to the Chief Controller or Controller shall be paid by a crossed bank draft of a nationalised or scheduled bank drawn in favour of the Chief Controller of Explosives, payable at Nagpur or through e-payment.]

(2) Fees payable to a Controller shall be paid by a crossed bank draft drawn in favour of the Controller of Explosives to whom the payment is made. The bank draft shall be drawn on any nationalised 11[or scheduled] bank payable at the station where the office of the Controller to whom payment is to be made is located. 12[* * *]50..

(3) Fees payable to District Authority or any other authority under these rules shall be paid in such a manner as may be specified by that authority.

(4)(i) If an application for the grant, renewal or amendment of the licence is rejected, the fees paid by the applicant shall be refunded to him

(a) by the licensing authority, if the fee has been paid in cash or by bank draft; or

(b) if the fee has been paid into a treasury, by that treasury on the production of signed order from the licensing authority directing such refund.

(ii) The fees shall be refunded by the licensing authority preferably within six months of the realisation.

(5) Fees payable under these rules for purposes other than the grant, renewal, or amendment of licences shall not be refundable.

IMPORTATION OF PETROLEUM

GENERAL

Petroleum, other than petroleum, which may be stored without a licence under Sections 7, 8 and 9 of the Act, shall not be imported into India except under a licence granted under these rules:

Provided that, such Petroleum products may also be imported by a person not having a licence if adequate advance arrangements are made by such person to receive and store the imported petroleum product in licensed premises.

(1) Nothing in this chapter applies to petroleum Class B or petroleum Class C comprising in a ship's stores and manifested as such;

(2) Nothing in Rules 14, 19 and 26 shall apply to petroleum imported by the Defence Forces of the Union.

IMPORTATION BY SEA

(1) Petroleum shall not be imported into India by sea except through the ports which are duly approved for this purpose by the Ministry of Shipping, Government of India, in consultation with the Chief Controller and declared as Custom's ports by the Commissioner of Customs.

(2) Notwithstanding anything contained in sub-rule (1), the Commissioner of Customs may, on the recommendation of the Chief Controller, allow import of petroleum Class B or petroleum Class C, otherwise than in bulk, through any other port.

(3) Adequate fire fighting facilities as per OISD Standard-156 shall be provided at the ports handling petroleum.

(4) Person(s) desirous of seeking approval in respect of proposed facilities for unloading of petroleum for the purpose of import under sub-rule (1) or of making modifications in the existing facilities shall submit to the Chief Controller an application alongwith

(a) specification and plans drawn to scale in quadruplicate, clearly indicating

(i) surroundings and all protected works within 500 metres of the unloading facilities on all sides showing therein the location, available draft, navigation channel, turning circle, route of transfer pipeline(s),

(ii) mooring or berthing facilities, service platform/berth, mode of unloading, fire fighting facilities, illumination arrangements, navigational facilities, control room, spill collection/containment arrangements etc., and

(iii) piping and instrumentation diagram of the petroleum pipeline(s) at the unloading area;

(b) comprehensive project report elaborating the scheme and methodology of import, safety and security features including those mentioned in (a) (i), (ii) and (iii) of this sub-rule;

(c) Environment Impact Assessment and Risk Analysis Report indicating qualitative and quantitative risks, probable failure scenarios, Lower Flammability Limit (LFL) distances and consequent hazards and damages with damage distances and remedies recommended;

(d) scrutiny fee 13[as specified in Part C of the First Schedule], and

(e) copies of clearances obtained from the following authorities.

(i) Ministry of Shipping or State Maritime Board, as the case may be;

(ii) Ministry of Environment and Forests or State Pollution Control Board, as the case may be; and

(iii) Commissioner of Customs.

(5) Unloading of petroleum in bulk shall be either by mechanized arm or by armoured hose as approved by Chief Controller. All hoses, pipes and other appliances used in unloading of petroleum shall be electrically and mechanically continuous and duly tested as per codes/standards.

14[(6) There shall be

(i) adequate electric lighting to facilitate operation during the hours between sunset and sunrise; and

(ii) light fittings and other electrical equipments or apparatus suitable for such hazardous area which shall comply with the provisions of Chapter IV.]

(1) The master of every ship carrying petroleum shall deliver to the pilot before entering any port approved under sub-rule (1) of Rule 16, a written declaration in Form I under his signature:

Provided that no such declaration is necessary if the agent of the ship deliver such a declaration signed by him to the Conservator before the arrival of such ship.

(2) The pilot shall make over the said declaration to the Conservator without delay and the Conservator shall forward the declaration to the Commissioner of Customs of the port with all convenient dispatch.

(1) Every ship having petroleum on board shall be anchored at such anchorage as the Conservator shall specify in this behalf and shall not leave such anchorage without the general or special order of the Conservator and subject to such conditions as may be specified in such order.

(2) The anchorage shall in no case be the same as that for vessel laden with explosives and shall be at such distance from the anchorage for vessels laden with explosives as to render it impossible for a fire originating at the former anchorage to affect vessels at the latter:

Provided that nothing in this rule shall apply to ships having on board petroleum Class C.

(1) Every person desiring to import petroleum shall furnish personally or through his agent to the Commissioner of Customs

(a) certificate of storage accommodation in Form II signed by such person or his agent; and

(b) the licence or an authenticated copy of the licence for the import and storage of such petroleum:

Provided that nothing in this rule shall apply to the importation, otherwise than in bulk, of petroleum exempted under Sections 7, 8, 9 and 10 of the Act:

Provided further that the furnishing of a licence under clause (b) shall not be necessary for the importation of petroleum Class C in bulk in quantity exempted under Section 7 of the Act.

(2) Notwithstanding anything contained in sub-rule (1), a person may import petroleum Class A in bulk, even if

(i) he is not holding a licence for storage at the port of importation; or

(ii) the storage accommodation in the premises licensed in his name is not sufficient to hold the quantity of petroleum intended to be imported:

Provided in both cases adequate advance arrangements to the satisfaction of the Conservator are made by the importer to distribute the petroleum from the post of import to premises licensed to store such petroleum.

(1) No imported petroleum shall be landed except with the permission of the Commissioner of Customs.

(2) If the Commissioner of Customs after receiving

(a) of the testing officer's report on the petroleum;

(b) the certificate of storage accommodation in Form II if required under Rule 19; and

(c) the licence or an authenticated copy of the licence if required under Rule 19,

and after making such further inquiries, as he deems necessary, is satisfied that the petroleum can be lawfully imported and that there is suitable accommodation for it, he shall permit it to be landed.

(3) If the Commissioner of Customs is satisfied that any petroleum imported otherwise than in bulk is not intended to be stored in India but is intended to be dispatched immediately after landing to any place outside India, he may waive the requirements of Rules 14 and 19 and by written order permit subject to such conditions as he may specify such petroleum to be landed for the purpose of immediate dispatch to that place. The Commissioner of Customs shall ensure that the goods are immediately moved to destination country. In the event of road breaches etc. occurring maximum time of 30 days may be allowed from the date of landing of the goods up to the date of dispatch to the destinations outside of India.

(4) Nothing in this rule shall affect the power of the Commissioner of Customs to detain the petroleum under any other law or rule for the time being in force.

(1) Notwithstanding anything contained in Rule 20 where the consignee furnishes a guarantee to re-ship the petroleum if the testing officer's report proves unfavourable, the Commissioner of Customs may in anticipation of the testing officer's report permit any petroleum which he believes to be petroleum Class B or petroleum Class C to be discharged into boats or to be landed.

(2) The permission granted under sub-rule (1) shall be subject to the conditions that the boats into which the petroleum is discharged shall remain at such place as the Conservator may specify or that the petroleum shall be landed at a landing place duly specified for the purpose by him and stored in an installation licensed under these rules.

Subject to the provisions of Part II of Chapter III, petroleum imported in bulk shall be discharged into storage tanks on shore either directly or by means of barges or lighters specially constructed for carrying petroleum in bulk and only at such places as the Conservator may by general or special order direct.

(1) Subject to the provisions of Part II of Chapter III, petroleum imported otherwise than in bulk shall be landed either at jetties provided for the purpose, or in barges or lighters and only at any such places as the Conservator shall direct.

(2) No petroleum contained in containers shall be landed unless such containers are free from leakage and are of such strength or construction as not to be liable to be broken or to leak except in cases of gross negligence or extraordinary accident:

Provided that petroleum contained in containers, which do not satisfy the requirements of this sub-rule, may subject to provisions of Part II of Chapter III and to such conditions as the Conservator may impose, be landed at separate landing place approved for the purpose.

Petroleum may be transhipped from one ship to another for conveyance to any other port, whether within or beyond the territory of India subject to the provisions of Part II of Chapter III.

IMPORTATION BY LAND

No petroleum shall be imported into India by land except at places specially authorized for the purpose by the Central Government.

Every person desiring to import petroleum by land shall furnish to the Commissioner of Customs

(a) a declaration in Form I signed by him or his agent;

(b) a certificate of storage accommodation in Form II signed by him or his agent; and

(c) the licence or an authenticated copy of the licence held for the importation and storage of such petroleum:

Provided that nothing in this rule shall apply to the importation of petroleum exempted under Sections 7, 8 and 9 of the Act:

Provided further that the furnishing of licence under clause (c) shall not be necessary for the importation of petroleum Class C, in bulk, in quantity exempted under Section 7 of the Act.

(1) No petroleum shall be unloaded except with the permission of the Commissioner of Customs.

(2) If the Commissioner of customs, after receiving:

(a) the testing officer's report on the Petroleum;

(b) the certificate in Form II, if required by Rule 26; and

(c) the licence, if required by Rule 26;

and after making such further inquiries as he deems necessary, is satisfied that the petroleum can be lawfully imported and that there is suitable accommodation for it, he shall permit it to be unloaded.

(3) If the Commissioner of Customs is satisfied that any petroleum imported is not intended to be stored in India but is intended to be dispatched immediately after unloading to any place outside India, he may waive the requirements of Rules 14 and 26 and by written order permit, subject to such conditions as he may specify, such petroleum to be unloaded for the purpose of immediate dispatch to that place.

(4) Nothing in this rule shall affect the power of the Commissioner of Customs to detain petroleum under any other law or rule for the time being in force.

TRANSPORT OF PETROLEUM

GENERAL

No leaky tank or container containing petroleum shall be tendered for transport.

Barrels, drums and other containers filled with petroleum shall be loaded with bung upwards.

Save as provided in Rules 38, 39 and 52 and clause (b) of Rule 60, no ship, vessel or vehicle shall carry petroleum Class A or petroleum Class B and Class C in bulk if it is carrying passengers or any combustible cargo other than petroleum:

Provided that nothing in this rule shall prohibit the use of dunnage for packing purposes in the case of coastwise transport of petroleum Class A otherwise than in bulk.

No person while engaged in loading or unloading or transporting shall smoke or carry matches, lighters or other appliances capable of producing ignition or explosion.

Petroleum shall not be loaded into, or unloaded from, any ship, vessel or vehicle between the hours of sunset and sunrise, unless

(a) adequate electric lighting is provided at the place of loading or unloading and the provisions of Chapter IV are complied with; and

(b) adequate fire-fighting facilities with personnel are kept ready at the place of loading for immediate use in the event of a fire.

(2) Nothing in this rule shall apply to the refuelling of an aircraft by vessels or vehicles licensed under these rules in accordance with the provisions of the Indian Aircraft Rules, 1937, or to the refuelling of an aircraft by the Defence Forces of the Union.

Explanation. For the purposes of this rule the Chief Controller shall determine the adequacy or otherwise of the electric lighting and fire-fighting facilities.

TRANSPORT BY WATER

(1) Petroleum in bulk shall not be carried by water, except in a ship or other vessel licensed for the carriage of petroleum in bulk by an officer appointed by the Central Government in this behalf (hereinafter in this part referred to as the, licensing authority) and the petroleum shall be stored in such part of the ship or other vessel and in such manner as may be approved by general or special order by the licensing authority after consultation with the Chief Controller,:

Provided that

(a) nothing in this rule shall apply to vessels registered in a country other than India importing petroleum

(b) petroleum in tank vehicles may, with the permission, in writing, of the Chief Controller and subject to such conditions as he may specify, be transported across a river by a ferry.

(2) The licence referred to in sub-rule (1) shall be granted in Form III, and shall remain in force for a period of one year from the date of its issue.

Every ship or other vessel carrying petroleum in bulk, other than a ferry permitted to transport tank vehicles under clause (b) of the provision of sub-rule (1) of Rule 33, shall be made of iron or steel well and substantially constructed with scantlings of ample dimensions in proportion to the size of the vessel:

Provided that the licensing authority may, in special circumstances, allow use of such ships or other vessels constructed of materials other than iron or steel under such conditions as it may, in consultation with the Chief Controller, specify.

The following provisions shall apply for the transport of petroleum other than petroleum Class C in ships or other vessels, namely:

(a) All tanks shall be fitted with independent approved filling and suctions pipes and valves, or with stand pipes with blank flanges, all pipes being carried down nearly to the bottom of the tanks, and no petroleum in bulk shall be taken on board or discharged except through such pipes and valves, unless otherwise permitted by the Chief Controller in writing;

(b) All tanks shall be fitted with manholes having screw-down cover with petroleum-tight joints and, in the case of tanks intended for use with petroleum Class A, with ventilators or relief valves of approved pattern properly protected with wire gauge of a mesh not less than 11 meshes to linear centimeters; and

(c) Ventilators similarly protected shall be fitted to all spaces, around tanks.

The following conditions shall be observed in self propelled barges transporting petroleum other than petroleum Class C, namely:

(a) The whole of the machinery shall be at the stern of the barge and shall be entirely separated from the cargo by a cofferdam consisting of two transverse petroleum-proof bulk heads separated by a space of at least 75 centimetres;

(b) each exhaust outlet from the machinery shall be fitted with an approved type of spark arrester;

(c) no petrol-driven engine shall be used either as main engine or for the purpose of driving any auxiliary machinery or pumps;

(d) a quick-action closing valve which can be operated from outside the machinery space, shall be fitted to each fuel feed pipe at its junctions with the fuel service tank;

(e) the barge shall be provided with a heavy wood belting; and

(f) suitable ventilators shall be fitted to the cargo space.

Petroleum in bulk shall not be transported in a barge or flat unless the barge or flat is self-propelled or is in tow of, or otherwise, attended by, a steamer or tug and carrier

(a) at least four fire extinguishers suitable for extinguishing oil fires and a covered sand box, on deck, containing at least 0.20 cubic metres of dry sand;

(b) a suitable hammer of non-sparking metal; and

(c) a red flag.

(1) No ship or other vessel shall carry petroleum in bulk if it is carrying passengers, or any inflammable cargo other than petroleum or coal.

(2) This rule shall not apply to petroleum Class C used as fuel and carried in cellular double bottoms under engine and boiler compartments and under ordinary holds; such fuel oil tanks and installations connected therewith shall comply with the provisions of the Indian Merchant Shipping (Construction and Survey of Passenger Steamers) Rules, 1956.

Petroleum Class A shall not be transported as cargo by an unberthed passenger ship as defined in the Merchant Shipping Act, 1958 (44 of 1958):

Provided that the certifying officer referred to in Section 243 of the Merchant Shipping Act, 1958 (44 of 1958), may in cases where he is satisfied that no other means of transporting the petroleum are available, permit petroleum Class A in quantity not exceeding 1,250 litres to be transported otherwise than in bulk by an unberthed passenger ship subject to:

(a) the condition that no more persons shall be carried in the ship than can with safety be accommodated in the ship's life-boats in case of an accident; and

(b) such other conditions as the certifying officer may, after consultation with the Chief Controller, impose:

Provided further that clause (a) of the first proviso shall not apply in the case of unberthed passenger ships engaged on voyages in the course of which they do not go beyond 32 kilometres from land.

No country craft shall carry petroleum Class A if it is carrying passengers.

(1) No steamer or tug employed in towing or otherwise attending a barge, flat or lighter carrying petroleum, other than petroleum Class C in bulk, shall at the same time tow or otherwise attend any other vessel carrying on inflammable cargo other than petroleum or coal.

(2) No such steamer or tug shall carry any inflammable cargo other than petroleum or coal.

(3) All such steamers or tugs shall be fitted with efficient spark arresters.

(1) Before any petroleum is discharged from a ship or vessel, the holds of such vessels shall be thoroughly ventilated:

Provided that nothing in this sub-rule shall apply to any vessel carrying petroleum Class A not exceeding 30 litres or petroleum Class B not exceeding 2,500 litres or petroleum Class C.

(2) After all petroleum has been discharged from any such vessel, the holds, tank sand bilge's of the vessel shall be rendered free from inflammable vapour.

(3) Sub-rule (2) shall not apply to the tanks of a ship importing petroleum which leaves the port without delay after unloading of cargo or remains only for the purpose of taking on board bunkers, stores or ballast or for such other purpose as may be approved by the Conservator, if the tanks of every such ship are securely fastened down immediately after the discharge of the cargo.

(4) Sub-rule (2) shall not apply to barges or lighters continuously engaged in the transport of petroleum in bulk, if

(a) an interval of not more than 72 hours is likely to elapse between an operation of unloading and the next loading operation; and

(b) the tanks are securely fastened down immediately after unloading.

(5) Sub-rule (2) shall not apply to specially constructed steel tank motor vessel approved by the Chief Controller which are engaged in the transport of petroleum in bulk on such rivers and on such ports thereof as may be approved by him in are as outside port limits, or by the Conservator within port limits, if the tanks of such vessels are securely fastened down immediately after unloading and the vessels depart not later than 12 hours after completion of unloading for their next place of loading.

(6) All ships or other vessels which by sub-rule (3) or sub-rule (4) or sub-rule (5) are exempted from the application of sub-rule (2), shall until their holds and tanks have been rendered free from inflammable vapour, comply with all the rules applicable to ships or other vessels when carrying petroleum in bulk.

The master or other officer-in-charge of any vessel which had carried petroleum on board whether as a cargo or as a fuel, or any vessel licensed under Rule 33 shall be responsible to see that

(a) all due precautions are taken for the prevention of accidents due to ignition of petroleum or petroleum vapour;

(b) so long as there is petroleum or petroleum vapour in a tank, all openings from the tank to the atmosphere except the gas escape line are kept closed and locked or otherwise securely fastened; and when it is necessary to take dips or samples, the sludge plugs or sighting ports are closed immediately after such dips or samples are taken:

Provided that subject to the provisions of clause (c) the master or officer-in-charge may cause the necessary openings to be opened or unlocked for the purpose of taking on board or unloading petroleum Class B or petroleum Class C for cleaning the tanks or for other sufficient reason;

(c) no person enters a tank or an enclosed space which had, or is suspected to have contained petroleum without wearing a breathing apparatus of a type approved by the Chief Controller unless an officer appointed by the Central Government in this behalf has examined the tank or space with the aid of an approved petroleum vapour-testing instrument and has been certified by him in writing that the said tank or space is free from petroleum vapour.

(d) the vessel does not undergo repair by hot work to any of its tanks, part of fittings which are likely to contain petroleum vapour or petroleum unless each such tank, part of fittings, as the case may be, has been examined by an officer appointed under clause (c) with the aid of an approved petroleum vapour-test instrument and has been certified by him in writing that the tank, part or fittings is free from petroleum vapour or petroleum;

(e) the vessel used for the carriage of petroleum in bulk as a cargo is not taken among other ships or to a dry dock unless

(i) the vessel is proceeding to an oil berth, or

(ii) a certificate from an officer appointed under clause (c) to the effect that he has examined all the tanks, cofferdams, pump rooms and such other parts as are deemed necessary with the aid of an approved petroleum vapour-testing instrument, and that such tanks, coffer dams, pump rooms and other parts are free from petroleum vapour; and declaration from the Master that to the best of his knowledge there is no petroleum vapour, present in other parts of the vessel not covered by the above certificate are produced.

(f) the officer granting certificate under clause (c) or clause (d) or clause (e) may specify such conditions and make such recommendations as are necessary to maintain gas-free conditions of tanks, space or parts certified;

(g) the certificate referred to in clauses (c), (d) and (e) shall be granted only on receipt of fee fixed by the Central Government from time to time;

(h) the vessel or any steamer or tug towing or otherwise attending on such vessel exhibits conspicuously

(i) from sunrise to sunset a red flag not less than 90 centimetres square with a white circular centre 15 centimetres in diameter if petroleum Class A is carried and a red flag not less than 90 centimetres square if petroleum Class B is carried; and

(ii) from sunset to sunrise such warning lights as may be required by the Conservator;

Note. The port authority concerned shall be the authority for the issue of final permission for the purpose of clauses (c), (d) and (e) even though Gas Free Certificates have been obtained from the officer concerned under clause (c) of this rule.

15[43-A. Agency undertaking ship breaking specially responsible. The Agency, which owns vessels meant for breaking or beaching, before undertaking breaking of such vessels, called ship breaking, shall be responsible to see that

(a) all due precautions are taken for the prevention of accidents due to ignition of petroleum or petroleum vapour;

(b) so long as there is petroleum vapour in a tank, all openings from the tank to the atmosphere except the gas escape line are kept closed and locked or otherwise securely fastened; and subject the provisions of clause (c), the agency undertaking the ship breaking activities may cause the necessary openings to be opened or unlocked for cleaning the tanks or for making the tank free from petroleum vapour or for other sufficient reason;

(c) no person enters a tank or an enclosed space which had, or is suspected to have contained petroleum without wearing a breathing apparatus of a type approved by the Chief Controller unless an officer appointed by the Central Government in this behalf has examined the tank or space with the aid of an approved petroleum vapour-testing instrument and has been certified by him in writing that the said tank or space is free from petroleum vapour.

(d) the vessel does not undergo breaking by hot work to any of its tanks, part of fittings which are likely to contain petroleum vapour or petroleum unless each such tank, part of fittings, as the case may be, has been examined by an officer appointed under clause (c) with the aid of an approved petroleum vapour-test instrument and has been certified by him in writing that the tank, part of fittings are free from petroleum vapour or petroleum;

(e) the vessel 16[used for the carriage of petroleum in bulk as a cargo] is not taken to ship breaking yard unless a certificate from an officer appointed under clause (c); to the effect that he has examined all the tanks, cofferdams, pump rooms and such other parts as are deemed necessary with the aid of an approved petroleum vapour-testing instrument, and that such tanks, cofferdams, pump room and other parts are free from petroleum vapour; and declaration from the agency undertaking the ship breaking activities that to the best of its knowledge there is no petroleum vapour, present in other parts of the vessel not covered by the above certificate are produced;

(f) the officer granting certificate under clause (c) or clause (d) or clause (e) may specify such conditions and make such recommendations as are necessary to maintain gas free conditions of tanks, space or parts certified;

(g) the certificate referred to in clauses (c), (d) and (e) shall be granted only on receipt of fee fixed by Central Government from time to time.

Note. The port authority concerned shall be the authority for the issue of final permission for the purpose of clauses (c), (d) and (e) even though Gas Free Certificates have been obtained from the officer concerned under clause (c) of this rule.]

(1) Petroleum in bulk shall not be loaded or unloaded into or from any ship/barge at any place unless

(a) the location is notified or permitted by the Central Government and the facilities are approved by Chief Controller under Rule 16, in case of import, or

(b) the location and facilities for loading or unloading are approved by the Chief Controller, in cases other than import

(2) Person(s) seeking approval under sub-rule 1(b) of this rule shall submit to Chief Controller

(a) Specification and plans drawn to scale in quadruplicate, indicating

(i) surroundings and all protected works within 500 metres of the loading or unloading facilities on all sides showing therein the location, size of the ship, available draft, navigation channel, turning circle, route of transfer pipeline(s),

(ii) mooring or berthing facilities, service platform/berth, mode of loading or unloading, fire fighting facilities, illumination arrangements, control room, spill collection/containment arrangements, etc., and

(iii) piping and instrumentation diagram of the petroleum pipeline(s) at the loading or unloading area:

(b) Comprehensive project report elaborating the scheme and methodology of loading or unloading of petroleum, safety and security features including those mentioned in (a)(i), (ii) and (iii) of this sub-rule;

(c) Risk Analysis Report indicating qualitative and quantitative risks, probable failure scenarios and consequent hazards and damages with damage distances etc, and remedies recommended;

(d) Scrutiny fee 17[as specified in Part C of the First Schedule], and

(e) Copies of clearances obtained from the following authorities

(i) Ministry of Shipping or State Maritime Board as the case may be.

(ii) Ministry of Environment and Forests or State Pollution Control Board as the case may be.

(3) Loading or unloading of petroleum in bulk shall be either by merchandised arm, or armoured hose metal pipe as approved by Chief Controller.

(4) All hoses, pipes and other appliances used in loading or unloading of petroleum shall be electrically and mechanically continuous and duly tested as per codes/standards.

(5) The hose and metal pipes used for loading and unloading of petroleum in bulk shall be subjected to periodic testing.

18[(6) There shall be

(i) adequate electric lighting to facilitate operation during the hours between sunset and sunrise; and

(ii) light fittings and other electrical equipments or apparatus suitable for such hazardous area which shall comply with the provisions contained in Chapter IV.]

When the loading or unloading of petroleum has commenced, such loading or unloading shall proceed with due diligence and, if it is discontinued, the tanks, and holds of the ships or other vessels concerned and all loading or unloading valves shall be closed immediately.

No fire, naked light, fuses, matches or other appliances for producing ignition or explosion and no smoking shall be allowed on board any barge, flat or lighter carrying petroleum in bulk or on board any vessel used for the transport of petroleum Class A otherwise than in bulk or for the transhipment of petroleum to or from any vessel within the limits of any port:

Provided that nothing in this rule shall prevent the use on a self propelled barge of the machinery or propulsion.

At all times during loading or unloading of a ship or other vessel and until such time as all petroleum shall have been loaded into or unloaded from the holds or tanks and the holds or tanks shall have been securely closed down and, in the case of unloading rendered free from inflammable vapour, there shall be no fire or artificial light or smoking on board such ship or other vessel or within 30 metres of the place where the petroleum is being loaded or unloaded:

Provided that nothing in this rule shall apply:

(i) to the use of lamps, cookers or similar apparatus, electric or otherwise so designed, constructed and maintained as to be incapable of igniting inflammable vapour or in the case of petroleum Class C the use of gally fires.

(ii) to the unloading or loading of a ship under conditions approved by the Conservator by means of steam from her own boilers or power generated by electric motors or internal combustion engines placed in a position away from cargo holds and pump rooms or by means of electric motors, so designed, constructed and maintained as to be incapable of igniting inflammable vapour and maintained in accordance with the requirements specified by Lloyds or other ship surveyors approved by Central Government.

Vessels unloading or loading petroleum shall have adequate fire-extinguishing appliances so disposed that they can be put into immediate use.

(1) Petroleum Class A shall not be conveyed to the shore from, or loaded into the same vessel simultaneously with petroleum Class B or petroleum Class C.

(2) The Chief Controller may, by written order exempt specially any particular operation from the provisions of sub-rule (1) if separate and distinct pipelines and pump sare provided for loading or unloading of petroleum Class A simultaneously with petroleum Class B or petroleum Class C.

Petroleum which has been imported into any port approved under sub-rules (1) and (2) of Rule 16 and which has not been tested at such port in accordance with the rules contained in Chapter X, shall not be transported to any port other than a port at which importation is permitted under sub-rule (1) of Rule 16 and in accordance with the provisions of all the rules in Chapter II.

COASTWISE TRANSPORT OF PETROLEUM CLASS A OTHERWISE THAN IN BULK

(1) The rules in this Part apply only to the transport coastwise of petroleum Class A otherwise than in bulk.

(2) Unless otherwise expressly provided in this part, nothing contained in Part II of this Chapter shall apply to any petroleum transported in accordance with this Part.

Petroleum Class A may be transported otherwise than in bulk by an unberthed passenger ship as defined in the Merchant Shipping Act, 1958 (44 of 1958), in accordance with the provisions of Rules 29, 30, 39 and 54 to 60 (both inclusive).

Petroleum Class A may be transported otherwise in bulk by a country craft or steam or motor vessel other than unberthed passenger ship as defined in the Merchant Shipping Act, 1958 (44 of 1958), subject to the provisions of Rules 29, 30, 39 and 54 to 60 (both inclusive), if the quantity of petroleum does not exceed

(a) in the case of country craft, the licensed carrying capacity of the vessel after taking into account the weight of barrels or tins in which the petroleum is carried; or

(b) in the case of steam or motor vessels, 15 tonnes.

(1) Petroleum Class A shall not be carried below deck in decked vessels unless there are efficient ventilators in the hold.

(2) Half of the ventilators referred to in sub-rule (1) shall be carried down nearly to the bottom of the holds and the other half of such ventilators terminated only a short distance below the deck; the short ventilators shall be labelled Outlet or to Lee ward and the long ventilators shall be labelled Inlet or to Windward , such ventilators shall have large cowl heads, the openings being covered with double copper or non-corroding metal gauze not less than 11 meshes per linear centimeter.

In all vessels other than country craft, a solid gas-tight bulkhead without openings, and in country craft a solid bulkhead without openings, shall be between the hold and the afterdeck where the crew are accommodated, and in vessels fitted with a poop the bulkhead shall be placed immediately in front of the poop. In decked vessels the bulkhead shall reach up to the deck, in all other vessels it shall reach to within 15 centimetres of the gunwale.

(1) No fire, naked light of any description and smoking shall be allowed on any part of the vessel transporting petroleum Class A except abaft the solid bulkhead.

(2) The navigational lights on any such vessel shall be carried abaft the bulkhead.

Fire extinguishers suitable for fighting oil fires shall be placed at convenient points on any vessel transporting petroleum Class A. Not less than two such fire-extinguishers shall be placed on the afterdeck.

Steam or motor-vessels not specially constructed for the carriage of petroleum shall not carry petroleum unless the yare constructed of iron or steel or any other material approved by the Chief Controller.

On steam or motor vessels not specially constructed for the carriage of petroleum

(a) any petroleum shall either be carried in separate compartments which shall be gas-tight and shall be effectively sealed, or in a hold in which there are efficient ventilators in accordance with sub-rule (2) of Rule 54 or on deck in accordance with Rule 60;

(b) Petroleum Class A shall be packed in containers complying with the provisions of Rules 4 and 5;

(c) Special precautions shall be taken against smoking and the use of lights or fire of any kind while cargo is being loaded or unloaded or while the hatches are off, or any deck openings are uncovered; before any lights are used in compartment which contains petroleum. Precautions shall also be taken to ensure that the space is clear of vapour and all empty containers which have contained petroleum Class A are kept securely closed.

Petroleum may be carried in deck in steamer or motor-vessels not specially built for the carriage of petroleum, subject to the following conditions, namely:

(a) in cargo ships petroleum Class A shall not occupy more than 50 per cent of the open deck area and shall be so stowed as not to interfere with the navigation of the ship or make it unseaworthy;

(b) in passenger ships a limited quantity of petroleum Class A may be carried provided that proper precautions are taken regarding stowage and keeping the packages away from passengers, promenade or deck space;

(c) the petroleum shall be protected from the direct rays of the sun by the use of canvas awnings or otherwise; and

(d) Conspicuous notices shall be posted up, drawing attention to the danger arising from smoking or striking matches near the deck cargo.

No petroleum Class A shall be transported in a country craft unless the following conditions are satisfied, namely:

(a) the petroleum shall be carried

(i) in 200 litres capacity steel barrels, the screw bungs of such barrels being well fitting and sealed; or

(ii) in 200 litres capacity sealed steel drums, not more than three tiers of which may be carried on any single vessel; or

(iii) in 10 litres capacity sealed tins, not more than six tiers of which may be carried on any single vessel; or

(b) all barrels or tins shall be carefully examined and no leaky barrel or tin shall be taken on board the craft.

(c) no barrels, drums or tins shall be placed within 1.2 metres of afterdeck where the crew are accommodated in the case of an undecked vessel or on deck in the case of a decked vessel; and

(d) no passengers shall be carried on board the craft.

TRANSPORT ON LAND BY VEHICLES

The provisions of this part shall apply to the transport of petroleum on land by vehicles except transport of

(a) Petroleum Class A in quantity not exceeding 100 litres and petroleum of any other class, otherwise than in bulk, subject to the provisions of Rule 67;

(b) Petroleum of any class transported by the Defence Forces of the Union.

(1) Every tank vehicle used for the transport of petroleum, in bulk on land shall be built, tested and maintained in accordance with the requirements laid down in the Third Schedule and be of a type approved in writing by the Chief Controller:

Provided that the Chief Controller may under exceptional circumstances to be recorded in writing, waive any of the requirements of the Third Schedule. This will, inter alia, include approvals for trials of better quality vehicles that will contribute to enhancement of safety of petroleum transportation by road under Indian conditions.

19[(2) The tank shall be fabricated and mounted on the vehicle chassis by a manufacturer approved by the Chief Controller and such a manufacturer shall

(i) apply to the Chief Controller for approval with particulars of facilities and competent persons available with him and a scrutiny fee 20[as specified in Part C of the First Schedule] and the Chief Controller, on satisfying himself after verification of the particulars and competence of technical manpower, may approve the workshop for fabrication of tank truck and such approval shall be valid for three years from the date of issue of approval and renewable for further periods of three years on payment of fee 21[as specified in Part C of the First Schedule] for each three year period;

(ii) submit the tank fabrication and mounting drawings in quadruplicate for each type of tank vehicle, along with scrutiny fee 22[as specified in Part C of the First Schedule] to the Chief Controller for approval and the Chief Controller, on satisfying himself after verification of the design, may approve the drawings and forward a copy thereof to the applicant with his signature and official seal.]

(3) If the Chief Controller, after receipt of the drawing under sub-rule (2) and after making such further inquiries as he may deem necessary, is satisfied that the tank vehicle or the special safety fittings, as the case may be, meet with the requirements laid down in the Third Schedule, he shall approve the drawing and return to the applicant one copy thereof duly endorsed.

(4) Nothing in this rule shall apply to tank wagons for the carriage of petroleum by rail.

(1) In this part, the tank forming part of a tank vehicle shall be deemed to include any number of tanks on the same chassis and any limitation herein specified on the capacity of a tank shall be construed so as to permit of the tank containing the quantity specified under varying degrees of temperature.

(2) The net carrying capacity of a tank shall be 97 per cent of its gross carrying capacity in the case of petroleum Class A and petroleum Class B and 98 per cent in the case of petroleum Class C.

23[(3) The net carrying capacity of a tank truck or a tank semi-trailer shall not exceed 40 kilolitres of petroleum except in case of aircraft refueller in which case it shall not exceed 50 kilolitres and the net carrying capacity of any tank trailer shall not exceed 5 kilolitres of petroleum.]

(4) The maximum safe carrying capacity in weight of petroleum that can be carried in a tank vehicle shall not exceed the difference between the unladen weight of the vehicle and the maximum gross weight permitted for the class of vehicle under the appropriate transport regulations.

Tank vehicle meant for the carriage of petroleum in bulk shall not be used for any other purpose except when so authorised by the Chief Controller in writing.

(1) A tank trailer not exclusively used for transporting petroleum shall not be attached to any vehicle for transporting petroleum.

(2) A tank trailer transporting petroleum shall not be attached to any vehicle other than a vehicle used exclusively for transporting petroleum and not more than one trailer shall be so attached.

(3) A tank trailer shall not be attached to a tank semi-trailer or a trailer.

(4) A tank trailer or tank semi-trailer shall have reliable brakes on all wheels which shall be capable of efficient operation from driver's seat of the vehicle towing the trailer.

(5) The width of the tank trailer or a tank semi-trailer shall be less than the overall width of the towing vehicle

(6) A tank trailer shall be so connected to the towing vehicle as to cause the trailer to follow substantially the path of the towing vehicle and to prevent the tank trailer from whipping or swerving side to side dangerously.

(7) If a tank trailer carrying petroleum Class A is attached to a vehicle carrying petroleum Class B or petroleum Class C, the towing vehicle shall comply with all the provisions of these rules relating to a vehicle for the transportation of petroleum Class A.

(8) A trailer other than a tank trailer shall not be attached to any tank truck.

(9) Where a tank trailer is attached to a tank truck, the total quantity of petroleum transported in the tank trailer and the tank truck shall not exceed 15 kilolitres.

(10) No tank trailer shall be attached to a tank truck having a net carrying capacity exceeding 12 kilolitres of petroleum.

(11) No tank trailer attached to a tank truck shall be operated within a thickly populated area without the written permission of the district authority.

(1) Every vehicle on which petroleum otherwise than in bulk is transported shall be strongly constructed and with sides and back of adequate height, and shall be maintained in good condition.

(2) In the case of animal-drawn vehicles, push carts and pedal carts, the requirements of sub-rule (1) regarding the sides and back of the vehicle shall not apply if the load is securely fastened to the vehicle.

(3) All containers shall be so packed as not to project beyond the sides or back of the vehicle.

(4) Petroleum Class A otherwise than in bulk shall not be transported in a trailer, attached to any vehicle.

Petroleum in cans or in other containers shall not be transported by road on any tank vehicle used for transport of petroleum unless the vehicle is so constructed as to comply with the rules applicable to the transport of petroleum otherwise than in bulk as well as with the rules applicable to the transport of petroleum in bulk.

No vehicle shall carry any other article while it is carrying petroleum except when specifically authorised in writing by the Chief Controller.

(1) In every mechanically propelled vehicle used for the transport by road of petroleum other than petroleum Class B otherwise than in bulk or petroleum Class C

(i) the engine shall be diesel engine or an internal combustion engine;

(ii) the exhaust shall be wholly in front of the tank or the load, as the case may be and shall have ample clearance from fuel-system and combustible materials and shall not be exposed to leakage or spillage of the fuel or product or accumulations of grease or oil;

(iii) the exhaust pipe shall be fitted with an approved spark arrestor:

24[Provided that where the exhaust of diesel engine is based on design having electronic fuel management with unit injectors and electronic control unit coupled with turbo charger and intercooler arrangements, no separate spark arrestor be provided.]

(iv) the muffler or silencer shall not be cut off from the exhaust system;

(v) the engine air intake shall be fitted with an effective flame-arrester, or an air cleaner having effective flame-arrester, characteristics, substantially installed and capable of preventing emission of flame from the side of the engine in the event of back firing;

(vi) the 25[cabin] of the vehicle shall be of all-metal construction and its rear window, if provided, shall be fully covered with wired glass; alter natively, the 26[cabin] and the engine shall be separated from the tank or the load, as the case may be, by a fire-resisting shield which shall fully cover the tank or load.

(2) The fuel tanks of every such vehicle, if installed behind the 27[cabin] of vehicle, shall be

(a) so designed, constructed and installed as to present no unusual hazard, and shall be so arranged as to permit drainage without removal from their mountings; and

(b) protected against blows by stout steel guards and provided with a lock in the filling caps.

(3) In every engine running on petroleum Class A, quick action cut-off valve shall be fitted to the fuel feed pipe in an easily accessible position which shall be clearly marked.

(4) Notwithstanding anything contained in this rule, provisions of sub-rules (1) to (3) except clauses (i) and (iii) of sub-rule (1), shall not apply for transportation of petroleum Class A otherwise than in bulk exclusively used by helicopters and aeroplanes for aerial crops-spraying purposes only.

If electric light or instrument or any other electrically-operated equipment is employed on any vehicle including a trailer used in the transportation by road of petroleum other than petroleum Class C

(i) the pressure of the electric circuit shall not exceed 24 volts.

(ii) electric wiring shall

28[(a) comprise of conductors of adequate capacity to avoid overheating and shall be adequately insulated for maximum loads to be carried;]

(b) be provided with suitable over-current protection in the form of uses or automatic circuit breakers and installed so as to be protected from physical damage and contact with possible product spill either by location or by being encased in metal conduct or other oil resistant 29[protective covering];

(c) have all junction boxes sealed 30[and];

31[(d) shall be securely fastened and positioned in such a way that the conductors are adequately protected against mechanical stresses.]

32[(iii) the generator, battery, switches, fuses and circuit breakers shall be carried in the cabin of the vehicle or in the engine compartment and the battery shall be in an easily accessible position with a heavy-duty switch for breaking the electrical circuits which shall be placed as close to the battery as possible

(a) direct or indirect control devices shall be installed, one in the driver's cabin and the second on the outside of the vehicle and both the devices installed inside the cabin of the vehicle and outside, shall be readily accessible and distinctly marked and the control device located in the driver's cabin shall be within immediate reach of the driver, seated in the driver's seat and it shall be protected against inadvertent operation by either adding a protective cover, or by using a dual movement control device or by other suitable means;

(b) it shall be possible to open the switch while the engine is running, without causing any dangerous excess voltage and the operation of the switch shall not constitute a fire hazard in an explosive atmosphere which can be ensured by using a switch having a casing with degree of protection IP 65;

(c) the cable connection on the battery master switch shall have a degree of protection IP 54, save if such connection is contained in a housing which may be a battery box;

(d) the battery terminals shall be electrically insulated or covered by an insulating battery box cover which is properly vented.]

33[(iv) generators and motors and switches thereof which are not installed within the engine compartment and which remains energized when the battery master switch is open shall be suitable for use in hazardous areas and shall meet appropriate requirements of Indian Standards for the relevant gas group:

Provided that where such generators or motors or switches thereof are installed in an enclosed space, adequate provision shall be made for air circulation to prevent overheating and possible accumulation of inflammable vapours,]

34[(v) bypass connections to the battery master switch for electrical equipment which remain energized when the battery master switch is open shall be protected against overheating by suitable means, such as a fuse, a circuit breaker or safety barrier (current limited):

Provided that the provisions of this rule except clause (i) and sub-clause (a) of clause (ii) shall not apply for transportation of petroleum Class A, otherwise than in bulk exclusively used by helicopters and aeroplanes for aerial crop spraying purposes only.]

A portable fire extinguisher (35[minimum 9 kg], dry chemical powder or equivalent) suitable for extinguishing petroleum fire shall be carried in an easily accessible and detachable position and away from the discharge faucets on every vehicle transporting petroleum by road. Additionally, one dry chemical powder type fire extinguisher of 1Kg. capacity shall be carried in the driver's cabin of the vehicle.

(1) Every vehicle which is engaged in the transport of petroleum by road shall be constantly attended to by at least one person who shall be familiar with the rules in this Part:

Provided that such a vehicle, if its tanks or compartments are empty, but not free from Petroleum vapour, may be left unattended in places previously approved for the purpose in writing by the Chief Controller.

(2) Every vehicle in which more than 5 kilolitres of petroleum, other than petroleum Class C, is being transported by road, or which, while transporting petroleum, other than petroleum Class C, by road is being trailed by another vehicle, shall, so long as it is in motion, be attended to, by the driver and at least one more person both of whom shall be familiar with the rules in this Part.

No vehicle carrying petroleum by road shall be parked on a public road or in any congested area or at a place within 9 metres of any source of fire.

(1) No person shall transport petroleum Class A or petroleum Class B in bulk, by road except under and in accordance with the condition of a licence granted under these rules.

(2) Nothing in this rule shall apply to the transport by railway administration of petroleum which is in its possession in its capacity as a carrier or to the transport of petroleum in the refueller, licensed under these rules between places within the same aerodrome.

(1) No person shall load or unload a tank vehicle with any class of petroleum except at a place which is situated within premises licensed under these rules and is approved in writing, for loading or unloading of such class of petroleum, by the Chief Controller:

Provided that petroleum Class C may be loaded or unloaded at a place where such petroleum is allowed to be stored without licence under Sections 7 and 10 of the Act:

Provided further that

(a) a tank wagon may be loaded or unloaded at railway sidings earmarked for the purpose; and

(b) a tank vehicle may be unloaded at any other place with all due precautions against fire and under adequate supervision if such unloading is necessitated by an accident or breakdown.

(2) Every tank vehicle, while it is being loaded or unloaded and until its valves have been shut and filling pipe and discharge faucets closed, shall be attended to by a person who is familiar with the rules in this part.

(3) No person shall under any circumstances allow filling or replenishment of the fuel tank of any motor vehicle or internal combustion engine directly from a tank vehicle:

Provided that nothing in this sub-rule shall restrict filling or replenishment of the fuel tank of an aircraft in accordance with the rule framed under Aircraft Act, 1934 (22 of 1934).

No person shall load

(i) any class of petroleum in tank vehicle if any tank, compartment, valve, pipes or any safety fitting thereof becomes leaky or defective and until such leaks are repaired and defects rectified and, in the case of any leak in a tank or a compartment until all the tanks or compartment are re-tested in the manner laid down in Para 5 of the Third Schedule and pass the test;

(ii) Petroleum Class A or petroleum Class B in any tank vehicle other than a tank wagon which is not licensed under these rules.

(1) All petroleum pipelines entering any tank vehicle loading or unloading area shall be electrically continuous and be efficiently earthed.

(2) An earth boss with a flexible cable having robust clamping device shall be provided adjacent to the loading point.

(3) Sound and electrically continuous hoses or metal pipes shall only be used for loading or unloading of a tank vehicle. Where stand pipes or metallic loading arms are provided, swivel joints shall be electrically continuous.

(4) The tank, filling pipe and the chassis of the tank vehicle shall, during loading of a tank vehicle, be efficiently bonded and connected with the earth boss referred to in sub-rule (2) by means of a flexible metal wire or tape.

(5) The bonding and earthing connections shall not be broken until loading of a tank vehicle has been completed and the filling and dip pipes thereof have been securely closed.

(6) Dip rod, if used, shall be lowered into the tank or compartment before loading of petroleum starts; such a rod shall not be completely raised above the liquid level during or within one minute of the completion of such loading.

(7) No tank vehicle shall be loaded at a rate exceeding one metre per second at the delivery end of the filling pipe until the filling pipe is completely submerged in petroleum and thereafter the loading rate may be gradually increased but it shall at no time exceed six metres per second at the delivery end of the filling pipe:

Provided that the Chief Controller may specify a faster loading rate in respect of crude petroleum and petroleum products which have a relative higher conductivity rate.

(8) No tank or compartment of any tank vehicle which has last carried petroleum Class A, shall be filled with petroleum of any other class if the interior thereof has any floating non-conducting loose object or water. No tank vehicle shall be subjected to splash loading.

No mechanically propelled vehicle for the petroleum shall be loaded or unloaded until its engine has been stopped and battery is isolated from the electrical circuit. The engine shall not be restarted and the battery shall not be connected to the electrical circuit until tanks and valves have been securely closed:

Provided that this rule shall not apply in the case of unloading of a tank vehicle into the fuel tank of aircraft in accordance with the rules framed under the Aircraft Act, 1934 (22 of 1934) or in any other case as may be authorized, in writing, by the Chief Controller subject to such conditions as he may specify in that behalf.

Petroleum shall not be loaded into or unloaded from a vehicle until its wheels have been secured by efficient brakes or by scotching and in the case of animal-drawn vehicle until the animals have been unhitched and removed.

(1) No person shall load or unload any tank vehicle unless he has selected the correct filling hose and otherwise satisfied himself that such loading or unloading will not result in any dangerous contamination of one class of petroleum with another class of petroleum.

(2) A tank or compartment which carried petroleum Class A shall not be filled with any other class of petroleum until such tank or compartment has been completely drained of residual oil and its discharge faucet and emergency control valve have been closed firmly.

Except during the operation of loading or emptying a tank vehicle, the filling pipe, discharge faucet and dip pipe shall be kept securely closed. Where the filling pipes are not provided with a liquid seal, the covers shall be locked or sealed except during the operation of loading a tank vehicle and the keys shall not be carried on the vehicle or the trailer.

Except where approved electric lights as specified in Chapter IV are exclusively used, the loading or unloading of tank vehicles carrying petroleum shall be performed between the hours of sunrise and sunset.

(1) No fire or other artificial light capable of igniting inflammable vapour shall be allowed on any vehicle containing petroleum Class A otherwise or petroleum Class B and Class C in bulk.

(2) No person shall smoke while on or attending such a vehicle.

(3) No article or substance capable of causing fire or explosion shall be carried on such a vehicle.

(1) No tank which has carried petroleum shall be repaired by welding, brazing, soldering or hot-riveting unless it has been examined by a competent responsible person and certified in writing by such person to be free from in flammable vapour or oil.

(2) The certificate issued by the competent and responsible person under sub-rule (1) shall be preserved by the repairer for a period of at least three months and shall be produced for examination on demand by an inspector.

(3) All repairs to tanks which have contained petroleum shall be carried out by qualified and experienced persons.

(4) All the compartments of the tank shall be tested after each repair in the manner laid down in Para 5 of the Third Schedule.

(1) No motor conveyance carrying passengers on hire shall carry petroleum other than

(a) petroleum in the tank incorporated in the conveyance, and

(b) petroleum not exceeding 100 litres in quantity intended to be used to generate motive power for the conveyance of that vehicle kept in the manner provided in sub-section (2) of Section 8 of the Act.

(2) During the filling or replenishment of the fuel tank of a motor conveyance licensed for the carriage of more than six passengers on hire, the driver or other person in charge of such conveyance shall not allow any passenger to remain therein.

(3) All petroleum containers carried in a motor conveyance carrying passengers on hire shall be free form leaks and be securely closed and shall be placed in a specially prepared receptacle which is not accessible to passengers in such conveyance and is not on the roof.

TRANSPORT BY PIPELINES

The rules in this part apply only to the transport of petroleum by means of pipelines other than those in any area in which operation for the winning of natural petroleum, or natural gas or both are carried on or within the limits of refineries and installations.

No pipeline and installation connected with a pipeline, shall be constructed without acquiring the necessary land, leasements and right for the construction thereof and for the unhindered access thereto for inspection, maintenance, repairs, replacements and patrolling.

(1) No pipeline shall be laid without the prior written approval of the Chief Controller of the route of the pipeline, and of the design, construction and working thereof.

(2) Where the approval of the Chief Controller is sought for the laying of a pipeline, the person desirous of laying the pipeline shall submit to the Chief Controller

(a) a comprehensive project report, accompanied by all necessary drawings, calculations giving references to recognize code or codes followed, giving full details of the design, construction and testing of the pipeline and its components, the route along which the pipeline will be laid and the manner of laying, the class or classes of petroleum proposed to be transported in the pipeline and provisions proposed to be made for the maintenance and patrolling of the pipeline.

(b) a scrutiny fee 36[as specified in Part C of the First Schedule].

(1) The pipeline shall be constructed of suitable steel which is safe for the conditions under which it is to be used.

(2) The pipeline and its components shall be designed and constructed in accordance with a code recognized by the Chief Controller or OISD Standard 141 regarding design and construction requirements for cross country hydrocarbon pipelines and shall be capable of withstanding a pressure which shall not be less than the maximum working pressure thereof plus an allowance for surge pressure, as anticipated.

(3) Provision shall be made for thermal expansion or contraction of the pipeline and for the prevention of excessive stresses on the pipeline or its anchorages, guides and connections.

(4) The pipeline shall be protected by a casing of steel pipe or by increasing the thickness of its wall or in any other manner approved by the Chief Controller and any other authority having jurisdiction to prevent damage to the pipeline from usual external conditions which may be encountered in railway crossings, road crossings, river or water course crossings, bridges, long self supported spans, unstable ground, vibrations, weight of special attachments or thermal forces.

(5) By-pass relief valves, pressure limiting stations or automatic shut down equipment of approved design shall be provided in the pipeline to prevent rising at anytime of the pressure in the pipeline to a pressure which exceeds the designed internal pressure by more than ten per cent.

(6) Isolation valves shall be installed at each of the following locations.

(a) On the suction end and the discharge end of the pump station in a manner that permits isolation of the pump station equipment in the event of an emergency;

(b) On each line entering or leaving the installation in a manner that permits isolation of the installation from other facilities;

(c) On each main line at locations along the pipeline system that will minimise damage from accidental product discharge, as appropriate for the terrain in open country or for the location near cities or other populated areas;

(d) On each lateral take off from a trunk line in a manner that permits shutting off the lateral without interrupting the flow in the trunk line;

(e) On each side of a water crossing that is more than 30m wide from high-water mark to high-water mark;

(f) On each side of a reservoir holding water for human consumption.

(1) Pipeline shall be laid in the most favourable route, avoiding as far as possible, known obstructions and areas in which unusual external conditions prevail.

(2) Pipeline shall be laid below the ground level except where laying thereof above the ground level is desirable for topographical, economic or other special reasons.

(3) Where an underground pipeline has to cross any existing underground water or gas line, cable, drain or other services, the pipeline shall be laid at least thirty centimetres below such services in a manner that will not obstruct access to such services for inspection repair, or maintenance.

(4) The number of bends in the pipeline shall be kept to the minimum by proper grading of trenches or supports at crossing and other obstacles.

(5) The route of underground sections of a pipeline shall be a indicated by markers and not less than two such markers shall be visible from any point along the route.

The pipeline shall be protected against corrosion by suitable coating strapping and where necessary by cathodic protection.

(1) Before transporting petroleum for the first time, each pipeline or completed sections thereof shall be filled with water and the pressure in the line or section, as the case may be, raised to 1.1 times the design internal pressure and maintained for a period of at least 24 hours or as per procedure laid down in the relevant pipelines design code recognized by Chief Controller. A pipeline or a section thereof showing any significant drop of pressure during the period of testing shall not be used for transporting petroleum until necessary repairs have been carried out and satisfactory retest done.

(2) The test specified in sub-rule (1) shall be carried out at least once every 12 months in each completed pipeline section which crosses an area where there is danger of water pollution by any leakage:

Provided that the Chief Controller may, subject to such conditions as may be specified by him in this behalf, allow retesting of such sections of the pipelines as are protected by sleeves or otherwise

(i) to contain or prevent leakage at longer intervals, and

(ii) by filling them with petroleum in place of water for the purposes of test.

(3) The provisions of sub-rule (2) shall not apply to cross-country pipelines, for which new technologies are available.

Except when shut down for maintenance work, a pipeline when not in operation shall be shut down under pressure and a careful record made of the pressure during the shut down period. Any significant drop in pressure shall be deemed to render the pipeline unfit for transport of petroleum until it is repaired and tested in accordance with Rule 98 and on significant drop in shut-down pressure is observed and it passes the test specified in Rule 93.

(1) The whole of every pipeline shall be efficiently patrolled by the company owning the pipeline.

(2) Telegraph or telephone or radio communication facilities shall be provided at frequent intervals along the pipeline:

Provided that one such communication channel shall suffice for a series of parallel pipelines laid close to each other:

Provided further that nothing in this sub-rule shall apply to a pipeline if the length thereof does not exceed two kilometres.

Tank gauges or gauges at intermediate or booster pump stations shall be checked at least once a year.

(1) No addition or alteration to a pipeline shall be carried out without the previous approval of the Chief Controller in writing.

(2) Every person desirous of carrying out any additions or alterations in any pipeline shall submit to the Chief Controller an application alongwith

(a) three copies of a drawing to scale and a full descriptive note of the proposed additions and alterations and the purpose thereof, and

(b) a scrutiny fee 37[as specified in Part C of the First Schedule].

(3) On receipt of the drawings and fee under sub-rule (2) and after eliciting such additional information as may be required, the Chief Controller shall, if he is satisfied, approve the proposed additions or alterations subject to such conditions as he may deem fit.

No maintenance or repair involving cutting or rewelding of any pipeline shall be carried out except under following conditions, namely

(i) an experienced engineer shall inspect the section requiring maintenance or repair before the work is undertaken and issue a written permit specifying therein the precautions to be observed and the procedure to be followed for carrying out the work. The permit so issued shall be preserved by the owner of the pipeline for a period of six months;

(ii) all work involving cutting or welding shall be carried out by an experienced person in accordance with the permit referred to in clause (i);

(iii) the section of the pipeline shall be isolated and drained before starting repairs or maintenance.

(iv) only mechanical cutters shall be used for cutting the pipeline or any connection thereof unless the section of the pipeline and its connections have been purged with an inert gas.

(v) no hot work shall be carried out on any pipeline until the section thereof requiring repair has been isolated drained and purged with inert gas or steam or kept filled with water or until such section has been prepared in a manner approved in writing by the experienced engineer.

(vi) the section of the pipeline in which repairs or maintenance work has been carried out shall be used for transporting petroleum until such sections are replaced with hydro statically pretested sections and the repaired weld joints pass the radiography test;

(vii) no section of any pipeline and no valve fitted to it shall be separated until an efficient electrical bond has been established between the parts to be so separated which shall not be broken until the separated parts have been rejoined.

Where the Chief Controller is of the opinion that it is in the interest of public safety to do so, he may, by a notice in writing given to the owner of the pipeline, require such owner, to relay, renew or repair such pipeline in accordance with such requirements as may be specified in such notice.

The Chief Controller or Controller may at any time inspect and examine any pipeline, and the owner thereof or persons operating or using the pipeline and the person on whose land such pipeline is situated or his representative shall facilitate such inspection and examination and answer all inquiries put by the Chief Controller or Controller in regard to such pipeline.

The occurrence of any fire or major leakage in a pipeline and connected facilities thereof shall be reported immediately by the person for the time being in-charge of the pipeline to the nearest Magistrate or officer-in-charge of the nearest police station and to the Chief Controller by telephone/fax 38[* * *].

ELECTRIC INSTALLATION

Save as provided in this chapter, no electric wiring shall be installed and no electric apparatus shall be used in any refinery, installation, storage shed, service station or in any other place where petroleum is refined, blended, stored, loaded or unloaded.

For the purpose of this chapter, an area shall be deemed to be a hazardous area, where

(i) petroleum having flash point below 65 C or any inflammable gas or vapour in a concentration capable of ignitions is likely to be present;

(ii) petroleum or any inflammable liquid having flash point above 65 C is likely to be refined, blended, handled, stored at above its flash point.

(1) A hazardous area shall be deemed to be

(i) a zone 0 area, if inflammable gas or vapours are expected to be continuously present in the area; or

(ii) a zone 1 area, if inflammable gases or vapours are likely to be present in the area under normal operating conditions; or

(iii) a zone 2 area, if inflammable gases or vapours are likely to be present in the area only under abnormal operating conditions or failure or rupture of an equipment.

(2) If any question arises as to whether hazardous area is a zone 0 area or a zone 1 or a zone 2 area, the decision thereon of the Chief Controller shall be final.

The extent of hazardous area shall be as laid down in the fourth Schedule

Provided that the Chief Controller may, increase or reduce the extent of hazardous area where there are special circumstances which, in his opinion, warrant such increase or reduction, and the persons affected shall be informed of his decision.

(1) No electric apparatus shall be allowed in a zone 0 area:

Provided that this sub-rule shall not prohibit the use in a zone 0 area of an intrinsically 39[safe apparatus, either individually or in combination with other similar devices forming an intrinsically safe circuit of the type] approved in writing by the Chief Controller 40[conforming to IS/IEC 60079-11 or other equivalent International Standards accepted], where use of such apparatus cannot be completely excluded.

(2) All electric apparatus installed or used in a zone 1 area shall be either

41[(i) a flameproof or pressurised type or powder filled or oil immersed or intrinsically safe or encapsulated apparatus confirming to IS/IEC 60079-1, IS/IEC 60079-2, IS/IEC 60079-5, IS/IEC 60079-6, IS/IEC 60079-11, IS/IEC 60079-18 and any other equivalent standard approved in writing by the Chief Controller, or]

(ii) an 42[industrial type apparatus, approved in writing by the Chief Controller, housed] in an enclosure or a room which has been made safe by pressurizing or purging with a plenum of atmosphere free from significant concentration of any inflammable gas or vapour and so arranged and inter locked that in case of failure of the pressurizing or purging agent, the electricity supply is automatically cut off or a warning is automatically given to a person in attendance who shall take suitable measures to prevent a hazard.

43[(iii) combinations of different protection apparatus of the type approved in writing by the Chief Controller.]

(3) All electric apparatus installed or used in a zone 2 area shall, be either

44[(i) an increased safety type or non-sparking apparatus conforming to IS/IEC 60079-7 or IS/IEC 60079-15 and of a type approved in writing by the Chief Controller; or

(ii) electrical resistance trace heating system conforming to International Standard approved in writing by The Chief Controller; or

(iii) an apparatus of any types permitted under sub-rule (2).]

(4) Where the approval of the Chief Controller is sought for any type of electric apparatus for use in hazardous area, the person desirous of manufacturing the apparatus shall submit to the Chief Controller

(i) a comprehensive report accompanied by all necessary drawings, calculations giving references to recognized code or codes followed, full details of design and construction and necessary test certificates from the recognized 45[testing laboratory] in respect of the apparatus and its components 46[together with details of technical person employed, manufacturing and quality control equipments or instruments].

(ii) a scrutiny fee 47[as specified in Part C of the First Schedule].

48[Note. [* * *]

(1) All conductors of an intrinsically safe circuit in connection with an intrinsically safe apparatus installed in any hazardous area shall be so laid as to prevent invasion of such circuit by current arising from contact or electrostatic or electromagnetic induction from any other circuit. Conductors of intrinsically safe circuits shall be effectively protected against mechanical damage.

(2) All electric wiring in a hazardous area, other than the conductors of an intrinsically safe circuit, shall be effectively sealed at all joints, mechanically protected and adequately supported throughout its length and shall consist of

(i) 49[* * *] armoured cable with correctly designed terminations, complete with armour clamps, the armouring being carried and electrical clamps to provide mechanical support to the cable and electrical continuity; or

(ii) 50[* * *] metal sheathed cable with correctly designed and installed terminations; or

(iii) single or multicorde insulated cables accommodated in solid drawn heavy gauge screwed galvanized conduits used in conjunction with approved flame-proof fittings, the conduit being sealed at both ends and installed in such a manner as to permit internal condensation to drain to a point or points from which it may be removed; where a conduit runs from a zone 1 area to a zone 2 area or an area which is not a hazardous area, an adequate seal shall be provided outside the boundary of zone 1 area;

51[(iv) single or multicored mineral insulated cable in conjunction with flameproof type glands at all joints and terminations]

(v) bare conductors contained in an approved flameproof or forming part of an intrinsically safe circuit.

(3) Insulated cables without metallic sheathing or armouring but accommodated in a conduct shall not be buried in the open ground in any hazardous area;

(4) The electric supply circuits of each electric pump in a hazardous area shall be

(i) separately protected by a fuse or circuit breaker set to operate when the current in the circuit so exceeds the rated current for such a period of time as to involve danger; and

(ii) provided with an individual isolating switch at the main supply point for each electric pump including its integral lighting system, if any.

(5) If the Chief Controller is satisfied that the requirements of sub-rules (1) and (2) may be modified or relaxed in any class of electric wiring, he may authorize such modification or relaxation for such period and subject to such conditions as he may think fit.

(1) All electrical systems and equipments and all structures, plants and other non-current-carrying metallic parts of major electric apparatus or any major metallic object in any place where petroleum is refined, blended, stored, loaded or unloaded shall be efficiently earthed; the resistance value of and earthing system to the general mass of the earth, shall not be more than

(a) 4 ohms in the case of electrical systems and equipment or a valve that ensures the operation of the protective device in the electrical circuit, whichever is lower, and

(b) 10 ohms in the case of all non-current carrying metallic parts of major electric apparatus or any major metallic object.

(2) All joints in pipelines, valves, plants, storage tanks and associated facilities and equipments for petroleum shall be made electrically continuous by bonding or otherwise, the resistance value between each joint shall not exceed 1 ohm.

(3) A piping which is not in electrical contact with the associated tank or vessel shall be efficiently connected to such tank or vessel by a flexible conductor and earthed.

52[(4) The cross-sectional area of the earthing conductor shall be minimum 4 square millimetres.

(5) The electrical integrity of the earthing system shall be measured only by devices approved by the Chief Controller.]

(1) Cathodic protection system where employed shall be designed and installed in accordance with the current recognized practice and so maintained as

(a) not to affect adversely metallic bodies in the zone of protection; and

(b) to eliminate the danger of sparking in a hazardous area.

(2) The metallic structures, pipelines, valves, plants and associated equipments under cathodic protection shall not be broken for repair or maintenance unless a heavy gauge conducting cable is clamped to each side of the intended break for establishing between them an electrical bond and the cable shall remain clamped until repair or maintenance work is completed and the break rejoined.

(1) Where high values of stray currents are likely to exist, both the rails of spur lines shall be insulated from a railway siding which is used for the loading or unloading of tank wagons.

(2) On electrified railway systems, live-contact rails and overhead electric lines shall be terminated outside the area where tank wagons are loaded or unloaded, such rails or overhead lines shall not be allowed with in a refinery or an installation.

(3) No joint in a pipeline or associated equipments shall be broken save as provided in sub-rule (2) of Rule 109.

(1) No person shall install or use in a hazardous area any portable electric lamp or apparatus other than a portable lamp or apparatus of a type approved by the Chief Controller 53[* * *].

(2) No mains operated portable lamp shall be operated at a voltage exceeding 25 volts above the earth:

Provided that the Chief Controller may, at his discretion, allow higher operating voltage not exceeding 55 volts above earth.

(3) All portable lamps or apparatus other than a self-contained lamp or apparatus shall be connected to the mains 54[through approved type plug and socket].

All electric apparatus and wiring in a hazardous area shall at all times be so maintained as to retain the characteristic on which their approval has been granted.

(1) No flame-proof or intrinsically safe apparatus shall be opened and no work likely to impair the safety characteristics of such apparatus or electric wiring connected thereto shall be carried out until all voltage supply has been cut off from the said apparatus or wiring. The voltage shall not be restored thereto until the work has been completed and the safety characteristics provided in connection with the apparatus and wiring have been fully restored.

(2) Notwithstanding anything contained in this rule, use of soldering apparatus or other means involving flame, fire or heat or use of industrial type apparatus in a zone 1 area shall be permitted for the purposes of effecting repairs and testing and alternations, provided that the area in which such apparatus or wiring has been installed, has first been made safe and certified by a competent person after testing with an approved gas-testing apparatus to be safe and free from inflammable vapours, gases or liquids and is maintained in such conditions, so long as the work is in progress.

(1) Before engineering any electric circuit and any electric apparatus in hazardous area for the first time and after each repair, maintenance or alteration work carried out in such circuit or apparatus, a competent person shall issue a certificate under his signature to the effect that the circuit and the apparatus have the safety characteristics upon which their use in such area has been approved.

(2) The certificate referred to in sub-rule (1) shall be preserved by the occupier of the premises and shall be produced to the Inspector on demand:

Provided that the certificate issued for each repair and maintenance work need not be preserved for a period exceeding six months.

(1) Where necessary, all electric apparatus and equipments and conduits carrying electric wiring in a hazardous area shall be regularly treated with a suitable protective paint.

(2) The certification label indicating the flame-proof or intrinsically safe nature of the apparatus or equipment shall not be painted over or treated in any manner to impair the legibility of the particulars written, stamped or embossed on such label.

STORAGE OF PETROLEUM REQUIRING LICENCE

Save as provided in Sections 7, 8 and 9 of the Act no person shall store petroleum except under and in accordance with a licence granted under these rules:

Provided that no licence shall be necessary

(i) for the storage of petroleum in well-head tanks; or

(ii) for the storage of petroleum as transit cargo within the limits of a port subject to such conditions as may be specified by the Conservator.

(1) No person shall smoke in any installation, storage shed or service station save in places specifically authorized by the licensing authority for the purpose.

(2) No person shall carry matches, fuses or other appliances capable of producing ignition or explosion in any installation or storage shed, which is used for storage of petroleum.

(3) No fire, furnace or other source of heat or light capable of igniting in-flammable vapour shall be allowed in any installation, storage shed or service station save in places specially authorized by the licensing authority for the purpose.

(4)(i) An adequate number of portable dry chemical powder or any other fire extinguisher capable of extinguishing oil fires shall always be kept in every storage shed and small Class B or C installations at strategic points and all persons employed at such locations shall be conversant with the use of such fire extinguishers.

(ii) Scale of fire fighting provided in other areas of installation should be as per the requirement given in OISD Standard -117 for all installations approved by the Chief Controller after publication of the original standard OISD-I17. For Installations existing prior to the publication of this standard the fire fighting facilities shall be improved to the extent feasible (keeping this standard in mind) and approved by the Chief Controller.

All operations within an installation, service station or storage shed shall be conducted under supervision of an experienced responsible agent or supervisor who is conversant with the terms and conditions of the licence held for the installation, service station or storage shed, as the case may be, and those persons should have proper safety training.

The ground in the interior of an installation or service station and the protected areas surrounding any installation, service station or storage shed shall be kept clean and free from all vegetation, waste material and rubbish.

(1) All enclosures surrounding above ground tanks in an installation shall be provided with proper drainage facilities in such a way that no water is allowed to accumulate in the enclosure.

(2) No part of the enclosure referred to in sub-rule (1) shall be below the level of the surrounding ground within the protected area.

(3) Where drainage is effected by means of a pipe, the pipe shall be fitted with a valve which is capable of being operated from the outside of the enclosure or with any other arrangements approved in writing by the Chief Controller.

(4) All valves and other opening for draining off water shall be kept closed except when water is being drained off.

(5) The nature of the drainage arrangements and the position of all openings and valves therein shall be shown in the plan submitted with the application for a licence.

(1) The protected area surrounding every installation and storage shed shall be surrounded by a wall or fence of at least 1.8 metres in height.

(2) In case of service station 1.2 metre high boundary wall or fence on sides other than the drive way shall be provided.

(3) Precautions shall be taken to prevent unauthorized persons from having access to any storage shed or installation.

No installation, service station or storage shed shall, without permission in writing from the 55[Chief Controller or Controller] be used for any purpose other than the storage and distribution of petroleum and for purpose directly connected therewith.

The capacity in litres or kilolitres of every above ground tank in an installation shall be conspicuously marked on the tank.

56[(1) Every tank for the storage of petroleum in bulk other than a well-head tank shall be constructed of steel or fiber reinforced plastic or other suitable material in accordance with the standards, IS:803 or IS:10987 or API:650 or any other code or specifications accepted in writing by the Chief Controller.]

(2) The tanks or other receptacles shall be erected on firm foundations or supports of non-combustible material in accordance with sound engineering practice.

(3) The height of a storage tank shall not exceed one and a half times its diameter or twenty metres, whichever is less.

Explanation. For the purpose of this sub-rule, the height of a tank shall be the height from its bottom to top curb angles.

(4) An air space of not less than five per cent of the total capacity of the tank or the space prescribed in the code or specification referred to in sub-rule (1), whichever is less, shall be kept in each tank.

All tanks or other receptacles for the storage of petroleum in bulk, other than well-head tanks installed on the ground or below the ground, shall be protected against corrosion by the use of protective coatings or cathodic protection or by any other means approved by the licensing authority.

57[(1) Storage tank or receptacle for the storage of petroleum in bulk, other than well head tank, after being installed and secured in final position or after undergoing re-installation or any major repair, shall, before being put into use, be tested by water pressure specified in the tank construction code or specifications by a competent person.

(1-A) The fee for testing and certification shall be as specified in Part B of the First Schedule.]

(2) The water used for testing shall be free from petroleum and shall not be passed through any pipe or pump ordinarily used for the conveyance of petroleum:

Provided that where the licensing authority is satisfied that it is not reasonably possible to convey water by pipes or pumps other than those ordinarily used for conveyance of petroleum, he may permit use of a petroleum pipe or pump for the conveyance of water subject to such conditions as he may impose.

58[(3) The competent person carrying out the test as required under sub-rule (1) shall issue a certificate through the online system of Petroleum and Explosives Safety Organisation.

(4) The applicant shall submit the signed copy of the certificate so issued to the licensing authority along with the application for the grant or amendment of a license, or, in the case of any major repair, after each repair.]

[See Rule 126]

In respect of of size . . (number of tanks) (diameter and height or length of each tank) and capacity . respectively, installed within the installation service station of (delete words not applicable) (full name of occupier of installation/service station as the case may be) . at (Name of place, police station, District, State) covered by Licence No. .

(To be filled in the case of amendment of licence or repair of tank)

Certified that I have in accordance with Rule 126 of the Petroleum Rules, 2002, tested the tanks described above by water pressure after they had been installed and secured in the final position/repaired and found them free from leak and suitable for the storage of petroleum (delete words not applicable).

Date of test

Full signature of the competent person issuing the certificate

His recognized qualification .

His full name and postal address ..

(1) Every tank or other receptacle for the storage of petroleum in bulk, other than a well head tank or tanks of less than 50,000 litres capacity containing petroleum Class C shall be electrically connected with the earth in an efficient manner by not less than two separate and distinct connections placed at the opposite extremities of such tank or receptacle. The roof and all metal connections of such tank or receptacle shall be in efficient electrical contact with the body of such tank or receptacle.

(2) The connections and contacts required under sub-rule (1) shall have a few joints as possible. All joints shall be riveted, welded or bolted and also soldered to ensure both mechanical and electrical soundness.

(3) The resistance to earth shall not exceed 7 ohms and the resistance to any part of the fitting to the earth plate or to any other part of fitting shall not exceed 2 ohms.

(1) The connections and contacts of the tank or receptacle required under Rule 127 shall be inspected and tested by a competent person at least once in every twelve months by means of a direct reading instrument, such as a Megar.

(2) The testing instrument referred to in sub-rule (1), if capable of producing a spark, shall be so shielded as to be incapable of igniting petroleum vapour.

(3) A record of such inspections and tests shall be maintained by the licensee in the licensed premises and shall be produced on demand by any inspector.

No installation storage shed shall be open and no work in any installation or storage shed shall be permitted between sunset and sunrise except where approved electric lights conforming to the provisions of Chapter IV are exclusively used.

59[(1) The competent person carrying out the inspection under these rules shall issue a certificate in the pro forma given below through the online system of Petroleum and Explosives Safety Organisation.

(1-a) The applicant shall submit the signed copy of the certificate so issued to the licensing authority before any petroleum is stored in an installation or a service station for the first time or whenever any addition to the enclosure walls and embankments are carried out or when any tank is repaired or installed or its position shifted.

(1-b) The fee for inspection and certification shall be as specified in Part B of the First Schedule.]

60[Pro Forma

[See Rule 130]

I , hereby certify that I have inspected the petroleum service station/installation described below on (date) and it has been constructed in accordance with the plan approved by the Chief Controller/Controller, vide letter No. dated and the service station/ installation, in my opinion is safe for storage of petroleum.

1. Name and address of occupier

2. Location of the service station/installation

(Plot No., Village/Town, District, State)

3. Description of facilities in the service station/installation.

(I) Description of tanks:

(A) Above ground tanks;

(i) Identification No. ,

(ii) Fabrication code or specification

(iii) Size (Diameter x Height) .

(iv) Capacity in M3 or KL

(v) Name of product

(vi) Class of petroleum .

(vii) Whether enclosure walls provided. If so, nature of enclosure walls, its capacity, provision of drain pipe and valve

(viii) Nature and description of fittings provided, namely, fill point, dip, vent, suction pipes, level, temperature gauges and other fittings

(B) Underground tanks:

(i) Identification No. ,

(ii) Fabrication code or specification

(iii) Size (Diameter x Height) .

(iv) Capacity in M3 or KL

(v) Name of product

(vi) Class of petroleum .

(vii) Nature of pit, top cover (whether soil or reinforced cement concrete), fastening arrangement

(viii) Nature and description of fittings provided, namely, fill point, dip, vent, suction pipes, level, temperature gauges and other fittings

(II) Filling or storage shed (whether constructed as per approved plan) ..

(III) Tank lorry or tank wagon loading or unloading

(i) Number of bays and points provided

(ii) Type of loading and unloading facilities

(IV) Pipelines:

(i) Size and specification of pipeline(s)

(ii) Test pressure of pipeline kg/cm2

(Tested by on .)

(V) Electrical fittings or equipments (indicating specification, make and Chief Controller of Explosives approval No. for each)

(i) Motor

(ii) Starters

(iii) Junction Box .

(iv) Switches ..

(v) Light fittings .

(vi) Others

(VI) Earthing, bonding and electrical continuity

(i) Earthing of tanks, motors, bulk loading or unloading facilities .

(ii) Bonding of pipeline joints ..

(iii) Earthing resistance at each point .

(VII) Nature of fencing or boundary wall provided

(VIII) Description of fire fighting facilities provided .

4. Remarks (if any)

(2)(i) Anybody intending to be recognised as a competent person shall possess the qualification and experience specified in para (A) of Form- XX and shall submit to the Chief Controller an application in the form specified in para (B) of the same form. Every application shall be accompanied by a scrutiny fee as specified in Part C of the First Schedule. The Chief Controller shall

(a) register such application; and

(b) within a period of sixty days of the date of receipt of the application, and after having satisfied himself with regard to competence and professional ethics either recognise the applicant as a competent person or reject the application specifying the reason therefore;

(ii) The Chief Controller may after giving an opportunity to competent person to be heard revoke the recognition

(a) if he has reason to believe that such person has violated any condition stipulated in the letter of recognition or has not carried out a test, examination and inspection or has acted, in a manner inconsistent with the intent for the purpose of these rules; or

(b) for any other reason to be recorded in writing.]

(1) Every person desiring to obtain a licence to import and store petroleum in Form XIV, Form XV, Form XVI or in Special Form, as the case may be, shall submit to the licensing authority an application along with

(a) specification and plans drawn to scale, in duplicate, clearly indicating

(i) the manner in which the provisions prescribed in these rules will be complied with;

(ii) the premises proposed to be licensed, the area of which shall be distinctly coloured or otherwise marked.

(iii) the surroundings and all protected works lying within 100 metres of the edge of all facilities which are proposed to be licensed;

(iv) the position, capacity, materials of construction and ground and elevation view of all storage tanks, enclosures around tanks, all valves, filling and discharge points, vent pipes, dip pipes, storage and filling sheds, pumps, fire-fighting facilities and all other building and facilities forming part of the premises proposed to be licensed;

(v) the areas reserved for different classes of petroleum including petroleum exempted under Section 11 of the Act; and

(b) a scrutiny fee 61[as specified in Part C of the First Schedule,] paid in the manner specified in Rule 13.

(2) If the Chief Controller, after scrutiny of the specification and plans and after making such enquiries as he deems fit, is satisfied that petroleum may be stored in the premises proposed to be licensed, he shall return to the applicant one copy each of the specifications and plans signed by him conveying his sanction subject to such conditions as he may specify.

No internal combustion engine or electric motor in an installation shall be used for driving pumps for pumping petroleum save in a pump house or pumping area specially constructed for the purpose and approved by the Chief Controller.

Every installation, storage shed or service station under these rules shall have prominently marked thereon the number of the licence held for it.

An extract of Rules 3 to 12, 102 to 115,116 to 134 and Rules 146 to 148 and 152 to 160 and of the conditions of the licence shall be exhibited in a conspicuous place in every licensed installation, service station or storage shed.

Nothing in Rules 116, 121, 122, 125, 126, 127, 128, 130, 131, 133 and 134 shall apply to petroleum in the possession of the Defence Forces of the Union.

STORAGE OF PETROLEUM CLASS C NOT REQUIRING A LICENCE

(1) The provisions of this chapter shall apply to petroleum Class C stored otherwise than under a license as provided in Section 7 of the Act but shall not apply to petroleum Class C in the possession of the Defence Forces of the Union.

(2) The provisions of Chapter V shall not apply to petroleum Class C permitted to be stored without a licence under Section 7 of the Act.

Petroleum Class C shall not be stored together with any other class of petroleum except under and in accordance with a licence granted under these rules.

(1) Petroleum Class C in bulk shall be stored in a tank constructed of iron or steel or any other material approved in writing by the Chief Controller.

(2) The tank referred to in sub-rule (1) shall be properly designed and erected and the tank with all its fittings shall be so constructed and maintained as to prevent any leakage of petroleum.

(3) All tanks of capacity exceeding 5000 litres for the storage of petroleum Class C shall be surrounded by an enclosure wall or placed inside a pit, so constructed and maintained as to be able to contain without leakage the maximum quantity of petroleum capable of being contained in largest tank within such enclosure or pit.

(4) A drainage pipe with a valve capable of being actuated from outside the enclosure wall shall be provided in the enclosure or pit referred to in sub-rule (3) and the valve shall be kept closed.

(5) A distance of not less than 1.5 metres shall be kept clear between protected works and the edge of such enclosure wall or pit.

Petroleum Class C which is not in bulk shall, if the quantity at any one time exceeds 2500 litres be stored in a storage shed of which either

(a) the doorways and openings shall be built up to a height of 30 centimetres above the floor, or

(b) the floor shall be sunk to a depth of 30 centimetres.

Every person intending to store petroleum Class C in quantity exceeding 5000 litres otherwise than under a licence shall submit the following to the Chief Controller before commencing storage

(i) plans drawn to scale of the storage facilities showing compliance of Rule 138 and site plan of the storage premises and surroundings up to 100 metres identifying the locations of premises; and

(ii) a scrutiny fee 62[as specified in Part C of the First Schedule].

LICENCES

Licences under these rules may be granted by the licensing authorities set forth in the First Schedule in the forms specified for the purpose and on payment of a fee specified therein.

(1) A licence in Form III 63[* * *] may be granted for such period as the licensing authority may deem necessary subject to a maximum of one year.

64[(1-A) A licence in Form XI granted or renewed under these rules shall remain in force for one or more years counted as 365 days or multiple thereof from the date of grant of such licence, subject to a maximum period of ten years.]

(2) Every other licence granted or renewed under these rules will remain in force until the 31st day of December of the year up to which the licence is granted or renewed subject to a maximum of 65[ten years].

(3) Notwithstanding anything contained in sub-rule (1) or sub-rule (2), the licensing authority where it is satisfied that a licence is required for a specific work or festival which is not likely to last up to the 31st day of December of the year up to which the licence is granted or renewed, may grant or renew a licence for such period as is actually necessary.

(1) A person wishing to obtain or renew a licence under these rules shall submit an application in writing to the authority empowered to grant such a licence.

(2) An application for the grant of a licence to transport petroleum in bulk by road in mechanically propelled vehicles shall be in Form VII and to transport petroleum Class A/B in bulk on land for onsite fuelling of aircraft's, heavy vehicles/machineries and stationary equipment by a mechanically propelled vehicle viz. refueller shall be in Form VIII. An application for licence to import and store petroleum shall be in Form IX and to decant kerosene (Petroleum Class B) from mechanically propelled vehicles containers shall be in Form X.

(1) Where the licensing authority is the Chief Controller or the Controller, as the case may be, an applicant for a new licence other than a licence in Forms III, XI, XVII, XVIII, or XIX shall apply to the District Authority with two copies of the site-plan showing the location of the premises proposed to be licensed for a certificate to the effect that there is no objection, to the applicant receiving a licence for the site proposed and the District Authority shall, if he sees no objection, grant such certificate 66[in the proforma specified in sub-rule (7),] to the applicant who shall forward it to the licensing authority with his application Form IX.

67[Note. The licensing authority shall accept the no objection certificate within a period of three years from the date of its issue for considering grant of licence.]

(2) Every certificate issued by the District Authority under sub-rule (1) shall be accompanied by a copy of the plan of the proposed site duly endorsed by him under his official seal.

(3) The Chief Controller or the Controller as the case may be, may refer an application not accompanied by certificate granted under sub-rule (1) to the District Authority for his observations.

(4) If the District Authority, either on a reference being made to him or otherwise, intimates to the Chief Controller or the Controller as the case may be, that any licence which has been applied for should not, in his opinion, be granted, such licence shall not be issued without the sanction of the Central Government.

(5) The District Authority shall complete his inquiry for issuing No OBJECTION CERTIFICATE (NOC) under sub-rule (1) and shall complete the action for issue or refusal of the NOC, as the case may be, as expeditiously as possible but not later than three months form the date of receipt of application by him.

68[(6) Where the location of storage of petroleum is within the notified area of a Port or Airport under the control of the State, or establishment of Indian Space Research Organisation or Department of Atomic Energy, No Objection Certificate from the District Authority referred to in sub-rules (1) to (5) shall not be required:

Provided that consent for establishment of petroleum storage from the competent authority of concerned notified area or head of the establishment, as the case may be, is obtained.]

69[(7) The district authority shall issue a no objection certificate in the following pro forma, namely

[See Rule 144]

No .

Date

Subject: No objection certificate

With reference to the application No. .dated ..submitted by .and in pursuance of Rule 144 of the Petroleum Rules, 2002, there is no objection for granting licence under the Petroleum Rules, 2002 to Shri/Smt./M/s. address for storage of petroleum products in their premises at Survey No . ../Gat No . /Khasra No. .. Plot No .. ., Village Taluka/Tehsil- . District ..State as shown in the site plan duly endorsed and enclosed herewith.

(1) The following particulars have been considered while issuing this no objection certificate, that

(a) possession of the site by the applicant is lawful and authorisation from land owner or lease holder for developing premises under these rules for storage of petroleum products;

(b) interest of public, specially the facilities like schools, hospitals or proximity to places of public assembly and the mitigating measures, if any, is provided;

(c) traffic density and impact on traffic;

(d) conformity of proposal to the local or area development planning;

(e) accessibility of the site to fire tenders in case of emergency and preparedness of fire services for combating the emergencies;

(f) genuineness of purpose.

(g) any other matter pertinent to public safety;

Signature of the district authority issuing no objection certificate with his office seal (in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police and for any other place the District Magistrate)

Note. The licensing authority shall accept the no objection certificate within a period of three years from the date of its issue for considering grant of licence.]

(1) Every licence granted under these rules shall be held subject to the conditions specified therein and shall contain all the particulars which are contained in the Form specified under these rules.

(2) One copy of the plan or plans for the licensed premises signed in token of approval by the licensing authority shall be attached to the licence which shall form part of such licence, and an identical copy shall be filed for record in the office of the licensing authority, except in the case of licence in Form XVIII.

(1) No alteration shall be carried out in the licensed premises until a drawing or drawings showing such alteration has been approved in writing by the licensing authority.

(2) A person wishing to carry out any alteration in the licensed premises shall submit to the licensing authority

(i) three copies of a properly drawn plan of the licensed premises showing in distinct colour or colours the proposed alteration and the reasons therefor.

(ii) a fee of rupees four hundred for scrutiny of the proposed alteration.

(3) If the licensing authority, after scrutiny of the plan showing the proposed alteration and after making such enquiries as he deems fit, is satisfied that the proposed alteration may be carried out, he shall return to the licensee one copy of the plan signed by him and conveying his sanction subject to such condition or conditions as he may specify.

(4) The holder of the licence, shall apply to the licensing authority for the amendment of the licence as soon as the sanctioned alteration has been carried out.

(1) Any licence granted under these rules may be amended by the authority empowered to grant such a licence.

(2) The fee for amendment of a licence shall be 70[as specified in Part C of the First Schedule] plus the amount, if any, by which the fee that would have been payable if the licence had originally been issued in the amended form exceeds the fee originally paid for the licence.

(3) A licensee who desires to have his licence amended shall submit to the licensing authority

(i) an application duly filled in and signed in Form VII if the licence has been granted for transport of petroleum in bulk by road, in Form VIII, if the licence has been granted for refueller in Form XIX, in Form IX, if the licence is granted to import and store petroleum, and in Form X, if the licence is granted to decant kerosene (Petroleum Class B) from mechanically propelled vehicles in containers.

(ii) the licence sought to be amended together with the approved plans attached to it;

(iii) where any alteration in the licensed premises has been carried out three copies of the properly drawn plan shown in the alteration sanctioned under Rule 146 by the licensing authority;

(iv) fee for the amendment of a licence as specified in sub-rule (2);

(v) a certificate of testing of the tank or tanks, if required under Rule 126;

(vi) a certificate of safety, if required under Rule 130.

(1) A licence may be renewed by the authority empowered to grant such a licence:

Provided that a licence which has been granted by the Chief Controller may be renewed without alteration by a Controller duly authorized by the Chief Controller.

71[(1-A) Every licence granted in Form XI under these rules may be renewed for a maximum period of ten years counted as 365 days or multiple thereof from the date of grant of the licence where there has been no contravention of the Act or of the rules framed thereunder or of any conditions of the licence so renewed.]

(2) Every licence granted under these rules, other than a licence in 72[73[Form III or Form XI] may be renewable for a maximum period of ten calendar years] where there has been no contravention of the Act or of the rules framed thereunder or of any conditions of the licence so renewed.

(3) Where a licence which has been renewed for more than one year is surrendered before its expiry, the renewal fee paid for unexpired portion of the licence shall be refunded to the licensee provided that no refund of renewal fee shall be made for any 74[* * *] year during which

(a) the licensing authority receives the renewed licence for surrender, or

(b) any petroleum is received or stored on the authority of the licence.

(4) Every application under sub-rule (2) shall be made in Form VII, Form VIII, Form IX or Form X, as the case may be, and shall be accompanied by the licence which is to be renewed 75[* * *] and the renewal fee paid in the manner specified in Rule 13.

(5) Every application for the renewal of licence shall be made so as to reach the licensing authority 76[on or] before the date on which it expires, and if the application is so made, the licence shall be deemed to be in force until such date as the licensing authority renews the licence or until an intimation that the renewal of the licence is refused, has been communicated to the applicant.

(6) Where the renewal of a licence is refused, the fee paid for the renewal shall be refunded to the licensee after deducting therefrom the proportionate fee for the period beginning from the date from which the licence was to be renewed up to the date on which renewal thereof is refused.

77[(7) The same fee shall be charged for the renewal of licence for each year as for the grant thereof:

Provided that if the application with accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5), but received after the date on which it expires, the licence, without prejudice to any other action that may be taken in this behalf, may be renewed on payment of a late fee amounting to one-fourth of the licence fee for delay of every three months or part thereof, in addition to the licence fee for the period for which the renewal is sought for.]

78[(8) No licence shall be renewed if the application for renewal is received by the licensing authority after one year of the date of expiry.

(9) After one year of the expiry of the licence, all the documents required for new licence including no objection certificate from district authority shall be submitted to the licensing authority.]

A district authority refusing to grant a no-objection certificate under Rule 144 shall record, in writing, the reasons for such refusal and shall furnish to the applicant a copy of such order:

Provided that before refusing to grant a no-objection certificate, the applicant shall be given 79[an opportunity] of being heard.

(1) A no-objection certificate granted under Rule 144 shall be liable to be cancelled by the District Authority or the State Government, if the District Authority or the State Government is satisfied, that the licensee has ceased to have any right to use the site for storing petroleum:

Provided that before cancelling a no-objection certificate, the licensee shall be given a reasonable opportunity of being heard.

(2) A District Authority or a State Government cancelling a no-objection certificate shall record, in writing, the reasons for such cancellation and shall immediately furnish to the licensee and to the licensing authority concerned, copy of the order cancelling the no-objection certificate.

80[A licensing authority refusing to grant, amend, renew or transfer a licence, shall record his reasons for such refusal in writing and shall furnish to the applicant, copy of the order refusing to grant, amend, renew or transfer of the licence:

Provided that before refusing to grant, amend, renew or transfer of the licence, the applicant shall be given 81[an opportunity] of being heard.]

(1) Every licence granted under these rules shall

(i) stand cancelled, if the licensee ceases to have any right to the site for storing petroleum;

(ii) stand cancelled, if the no-objection certificate is cancelled by the District Authority or the State Government in accordance with sub-rule (1) of Rule 150;

(iii) be liable to be suspended or cancelled by an order of the licensing authority for any contravention of the Act or of any rule thereunder or of any condition contained in such licence, or by order of the Central Government, if it is satisfied that there are sufficient ground for doing so:

Provided that

(a) before suspending or cancelling a licence under this rule, the holder of the licence shall be given an opportunity of being heard;

(b) the maximum period of suspension shall not exceed three months; and

(c) the suspension of a licence shall not debar the holder of the licence from applying for its renewal in accordance with the provisions of Rule 148.

(2) Notwithstanding anything contained in sub-rule (1), an opportunity of being heard may not be given to the holder of a licence before his licence is suspended or cancelled in cases

(a) where the licence is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Act or these rules, or of any conditions contained in such licence and in his opinion such violation is likely to cause imminent danger to the public:

Provided that where a licence is so suspended, the licensing authority shall give the holder of the licence an opportunity of being heard before the order of suspension is confirmed; or

(b) Where the licence is suspended or cancelled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State, such opportunity should not be given.

82[(3) A licensing authority or the Central Government suspending or cancelling a licence under sub-rule (1), shall record its reason for so doing in writing and shall furnish to the licensee a copy of the order cancelling the licence.]

(1) A person licensed to store petroleum shall, on the expiration, suspension or cancellation of his licence, forthwith give notice to the District Authority of the class and quantity of petroleum in his possession and shall comply with any directions which the District Authority may, on the recommendation of the Chief Controller, give in regard to its disposal.

(2) The District Authority may grant for a term not exceeding three months from the date of expiration, suspension or cancellation, as the case may be, a temporary licence for the storage of petroleum actually held at the time of the issue of the temporary licence:

Provided that where the expired, suspended or cancelled licence was granted by an authority, other than the District Authority, no temporary licence shall be granted without the previous consent of such other authority.

(3) The fee chargeable on a licence granted under sub-rule (2) shall bear the same proportion to the fee charged on the expired or cancelled or suspended licence as the period covered by the temporary licence bears to a full year.

(1) An appeal shall lie against any order refusing to grant, amend or renew a licence or cancelling or suspending a licence to

(i) the Central Government, where the order is passed by the Chief Controller;

(ii) the Chief Controller, where the order is passed by a Controller;

(iii) the immediate official superior to the District Authority, where the order is passed by the District Authority;

(iv) the immediate official superior to officer appointed under Rule 33 in the case of vessels licensed for the carriage of petroleum in bulk.

(2) An appeal against any order of the District Authority refusing to grant or cancelling a no-objection certificate shall lie to the authority which is immediately superior to the said District Authority.

83[(3) Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against, fee of rupees one thousand paid in the manner specified in Rule 13 and shall be presented within sixty days of the order passed.]

84[(4) The Appellate Authority shall dispose of the appeal within 60 days of receipt of the appeal.]

With every licence granted for the storage of petroleum, an extract of Rules 3 to 12, Rules 102 to 134, Rules 146 to 148 and Rules 151 to 159 shall be given free of charge to the licensee.

(1) The holder of a licence, for the storage of petroleum may, at any time before the expiry of the licence, apply to the licensing authority to transfer the licence to another person.

(2) Every application for the transfer of a licence shall be accompanied by

(i) a letter signed by the holder of the licence indicating the full name and address of the person to whom he wishes to transfer the licence and give complete possession of the licensed premises;

(ii) the licence sought to be transferred together with the approved plan or plans attached to it.

(iii) an application in Form IX duly filled in and signed by the person to whom the licence is sought to be transferred;

(iv) a fee 85[as specified in Part C of the First Schedule and] paid in the manner specified in Rule 13.

(3) The licensing authority on receipt of the documents and fee required under sub-rule (2) shall, if he approves the transfer, enter upon the licence, under his signature, an endorsement to the effect that the licence has been transferred to the person named.

(4) The person to whom the licence is so transferred shall enjoy the same power and be subject to the same obligations under the licence as the original licensee.

(1) If a licensee dies or becomes insolvent or mentally incapable or is otherwise disabled, the person carrying on the business of such licensee shall not he liable to any penalty or confiscation under the Act or these rules of exercising the powers granted to the licensee during such time as may reasonably be required to allow him to make an application for a new licence in his own name for the unexpired portion of the original licence in respect of the year in which the licensee dies or becomes insolvent or mentally incapable or is otherwise disabled:

Provided that nothing in this sub-rule shall be deemed to authorize the exercise of any power under this sub-rule by any person after the expiry of the period of the licence.

(2) An application for a new licence for the unexpired portion of the original licence shall be accompanied by a no-objection certificate issued by the District Authority in favour to the person applying for such licence.

(3) A fee 86[as specified in Part C of the First Schedule] shall be charged for a new licence for the unexpired portion of the original licence granted to any person applying for it under this rule.

Where a licence granted under these rules is lost or accidentally destroyed, a duplicate may be granted on submission of a copy of plan or plans identical with those attached to the licence and on payment of a fee 87[as specified in Part C of the First Schedule].

(1) Every person holding or acting under a licence granted under these rules shall produce it, or an authenticated copy of it, at the place to which the licence applies, when called upon to do so by any Inspector.

(2) Copies of any licence may, for the purpose of this rule, be authenticated by the authority which granted the licence

(a) on payment of a fee 88[as specified in Part C of the First Schedule] for each authenticated copy, and

(b) on the submission of a copy or copies of the plans identical with the approved plan or plans attached to the licence.

The District Authority shall inform the Chief Controller of the action taken by him on any reports of infringements of the Act or of these rules which the Chief Controller may make to him.

Every authority other than the Central Government, acting under this Chapter shall perform its duties subject to the control of the Central Government:

Provided that nothing in this rule shall be deemed to affect the powers of executive control of the Chief Controller over the officer subordinate to him.

REFINING OF PETROLEUM

(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 89[as specified in Part C of the First Schedule] 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, crakced, 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.

A copy each of the approved plans and specifications and containing any alterations sanctioned under Rule 164 from time to time shall be kept at the refinery.

(1) No alterations in refinery involving the general arrangements or the design of tanks, stills, furnaces, plants, pump-houses, electric installation or fire-fighting facilities shall be carried out without the previous sanction in writing of the Chief Controller.

(2) The occupier of a refinery wishing to carry out any of the alterations referred to in sub-rule (1) shall submit to the Chief Controller an application along with

(i) specifications and plans, in triplicate, showing proposed alterations together with reason therefor, and

(ii) a scrutiny fee 90[as specified in Part C of the First Schedule] paid in the manner prescribed in Rule 13.

(3) The Chief Controller on receiving the specifications and plans for the alterations and reasons therefor, may require submission of such further particulars as he may specify and after satisfying himself that the proposed alterations can be carried out, return to the applicant one copy of the specifications and plans signed by him and conveying his approval subject to such conditions as he may prescribe.

All buildings and facilities in which petroleum is handled shall be built of fire-proof materials.

No storage tanks for petroleum shall be situated nearer than 90 metres to any still, boiler or furnace:

Provided that this rule shall not apply to a storage tank containing petroleum Class C for use as a fuel for a boiler and such a storage tank shall not be larger than is necessary to conserve 24 hours fuel for the fire which it services.

No storage tank or filling facility for liquefied petroleum gases shall be nearer than 90 metres to any still, boiler or furnace or nearer than 30 metres to any storage tank, pump-house or any facility for the blending or filling of petroleum or to any protected work.

No flare shall be situated nearer than 90 metres to any tank, still, pump-house or any facility for the refining, cracking, reforming, blending, storage or handling of petroleum or liquefied petroleum gas, other than knockout drum and condensate recovery pump attached to such flare.

(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.

(1) No fire furnace, source of heat or light capable of igniting inflammable vapours shall be allowed except in the firing space of stills and boilers.

(2) No smoking shall be allowed except in spaces or buildings specially approved for the purpose by the Chief Controller.

(1) No maintenance or repair work and no entry into confined spaces including a closed drain or manhole shall be permitted except under and in accordance with the conditions of a written permit as per OISD Standard 105 issued by a competent person authorized by the occupier of there finery.

(2) The competent person referred to in sub-rule (1) shall, before issuing the permit, satisfy himself by inspecting and testing, whenever necessary, that the conditions of the vessel, site or equipment are entirely safe for the work which is to be undertaken and shall specify on the permit the conditions under which the work can be carried out safely.

(3) Permits for carrying out maintenance or repair work shall be issued for limited and stated period during which known conditions will remain safe and such permits shall not be renewed without re-inspection and re-testing of the vessel, site or equipment.

(4) All gas tests for the purpose of issuing a permit shall be carried out by suitably trained persons by an instrument which is calibrated and checked at such intervals as are recommended in this behalf by the manufacturers of such instruments in the manual of instruction pertaining thereto.

(5) In the case of vessels which had contained products blended with leaded fluid, the regulations laid down by the suppliers of the fluid shall be fully observed.

(1) Every crude oil refinery shall be fully protected against fire by a well organized and trained fire fighting service with necessary materials and fixed, mobile and portable equipments for fighting fires in line with the Oil Industry Safety Directorate's (OISD) Standard-116. This will apply to new crude oil refineries/gas processing installation approved by the Chief Controller after publication of this rule.

(2) An adequate supply of water shall be available at all strategic points in the refinery by means of an independent ring main or grid provided with isolating valves. The main shall be kept constantly pressurized by two or more boosting pumps of adequate capacity preferably working automatically as any significant loss of pressure in the main occurs. At least one of the boosting pumps shall be independent of the normal power supply.

(3) All mains shall be fitted with hydrants at convenient places not more than thirty metres apart in hazardous areas and not more than 45 meters apart in non hazardous area. Such hydrants shall be of design suitable for operating conditions and for connecting mobile pumps.

(4) Static water supply of adequate capacity shall be provided where mains water supply may be subject to interference.

(5) All refinery personnel shall be practiced in the use of first-aid, fire-fighting appliances and selected refinery personnel shall be trained in all aspects of fire-fighting.

(6) The Chief Controller may relax any of the provisions of sub-rules (1) to (5) or require additional fire-fighting provisions to be made if he deems such relaxation or additional fire-fighting provisions necessary in respect of any class of refinery.

All petroleum as it leaves the stills with the exception of such quantities as may be pumped direct to service tanks for fuel, shall at once be pumped out into the refinery storage tanks and shall not be stored in the immediate neighbourhood of stills and boilers:

Provided that the Chief Controller may permit petroleum to be disposed of otherwise.

Adequate provision shall be made to prevent accumulation of dangerous static charge of electricity.

(1) Warning notices regarding prevention of unauthorized persons, naked lights, smoking and other hazards shall be displayed prominently at strategic locations in the refinery.

(2) No fireworks of any kind shall be carried out within a radius of one Kilometre from the refinery except with the prior permission of District Magistrate

(1) All above-ground pipelines and cables shall be identified by taping, stenciling, colouring distinctively or by any other suitable methods.

(2) All overhead pipelines and cables crossing roads shall be adequately protected against accidental damage.

(3) Pipelines and valves at loading and discharging berths shall be prominently marked to identify the product.

(4) The route of all underground cables shall be marked by prominent markers. At least two such markers shall be visible from any point on the route of the cable.

(5) The route of all underground pipelines shall be marked by prominent markers or by any other effective means to prevent accidental damage to the pipelines.

All plants, instruments and equipments including fire-fighting equipment shall be inspected and tested at intervals, the frequency depending on practical or other relevant factors, and records of all such inspections shall be maintained.

(1) All operators employed in a refinery shall be adequately trained in the safe operation of plants and equipments.

(2) Written procedures shall be established for operators to start up, shut down and gas-free plants or sections of plants safely and to take safe action under emergency conditions.

(3) Checks shall be made at all stages of the operations by supervisors to ensure that vessels and equipments are properly isolated or connected up, as required, and to ensure that safety facilities are commissioned as the operation proceeds.

The occurrence of any fire in the refinery shall be reported immediately by the person in-charge of the refinery for the time being to the Chief Controller and to the nearest police station.

If refinery is closed down, the area within the fence surrounding it shall be cleared of all petroleum having flash point below 93 degree C as soon as possible.

TETRA ETHYL LEAD MIXTURES

91[* * *]

92[* * *]

93[* * *]

94[* * *]

95[* * *]

TESTING OF PETROLEUM

(1) In all cases, the sampling officer shall personally superintend the drawing of the sample and the sample shall be drawn in the presence of at least one witness. Where the sample is drawn from an original unopened receptacle containing petroleum otherwise than in bulk the opening shall be sufficient to admit of the sample being rapidly transferred from the receptacle.

(2) Two bottles, each of a capacity of 1 litre shall be filled to nine-tenths of their capacity with the sample and corked. The corks shall be driven home and cut-off level with the neck; and melted sealing wax shall be worked into the corks and the bottles shall be efficiently sealed.

(3) In the case of petroleum imported into India the bottles containing the samples shall, after being sealed, be labelled with the name of the consignee, particulars of the ship or vehicle by which it is imported and such other distinguishing marks as may be necessary.

One of the bottles referred to in sub-rule (2) or Rule 186 shall be preserved for reference in case of need and the other shall be forwarded to the testing officer.

(1) When the master of, or the agent for, a ship or the agent of the importer has made the declaration required under Rule 17 or Rule 26, the sampling officer shall obtain samples of all the petroleum which is intended to land at the port or place of import. If the importer so desires, the sampling officer shall also take samples of all the petroleum which is intended to land at any other port or place of import in India:

Provided that no sample need be taken of petroleum if it is declared to be the petroleum Class A.

(2) The master of ship or the person for the time being in-charge of the vehicle by which petroleum is imported shall deliver to the sampling officer, without charge, samples of every variety of petroleum comprised in the petroleum of which samples are to be taken under sub-rule (1). Such samples shall, if the sampling officer so requires, be taken from the particular receptacles indicated by him:

Provided that when the petroleum is in cases, samples shall be taken as the landing proceeds.

The minimum number of samples to be selected from each brand or quality contained in the cargo to be imported shall be as follows

(i) in cases-one sample for every 10,000 cases or part thereof;

(ii) in casks or drums, declared to be uniform quality - one sample for every 600 kilolitres or part thereof;

(iii) in bulk or in tanks - one sample from each tank or tank compartment.

The standard test apparatus shall

(a) agree in every respect with the Indian Standard Specification No. IS-1448(Part I): (P 20) or (P 21) as applicable and for the unit being in force; and

(b) have been tested and certified by an officer appointed by the Central Government under sub-section (1) of Section 15 of the Act.

(1) When any apparatus for determining the flash point of petroleum is submitted to the officer appointed under sub-section (1) of Section 15 of the Act for comparison with the standard test apparatus, the officer shall examine the apparatus including the thermometers and the barometers or aneroid.

(2) No certificate shall be granted under Section 16 of the Act if the apparatus, any thermometers or barometer is in any respect outside the tolerances laid down or variations permitted under the Indian Standard Specification No. IS-1448 (Part I): (P 20) or (P 21) as applicable and for the time being in force.

(3) A certificate in Form IV shall be granted in respect of any apparatus which has been found to agree with the standard test apparatus within the limits specified in IS-1448 (Part I) (P. 20) (P. 21) was applicable and for the time being in force.

(4) A certificate granted under this rule shall be valid for a period of three years.

A register of all certificates granted under Rule 191 shall be maintained in Form V by the officer appointed under sub-section (1) of Section 15 of the Act.

(1) The testing officer shall test the samples in the manner laid down in the Indian Standard Specification No. IS-1448 (Part I): (P 20) or (P 21), as applicable, and for the time being in force.

(2) In all cases at least three samples shall be separately tested, the average of the three readings being corrected for the thermometer correction, if any, and for the barometric correction in case of dispute.

(3) If the average flash point is not lower than 23 C, the whole of the petroleum represented by the samples shall be deemed to be petroleum Class B or petroleum Class C according to the average flash point determined by the test.

(4) If the petroleum to be tested is viscous or solid or contains sediments or thickening ingredients, such petroleum shall be tested in accordance with the methods specified in the Fifth Schedule.

(1) If the testing officer after testing samples taken from an imported cargo, considers further testing necessary to satisfy himself that none of the petroleum is petroleum Class A, he shall report to the Commissioner of Customs accordingly.

(2) On receipt of a report under sub-rule (1)

(a) when the consignment is imported in cases or casks or drums, the Commissioner of Customs shall cause the petroleum in question to be landed and stacked in lots of not more than 1500 cases or casks or drums each, or to be discharged into boats each containing not more than 1500 cases, casks or drums, and the sampling officer shall select and deliver to the testing officer one sample from each lot.

(b) when the consignment is imported in bulk, the sampling officer shall forward a second sample and Commissioner of Customs may, until the receipt of the testing officer's further report, prevent the landing of any portion of the contents of the tank in question or may permit it to be landed as provided under Rule 21.

(c) if the petroleum has already been landed and stored under Rule 21:

(i) if it is otherwise in bulk, it shall be divided into lots, and samples of each lot shall be selected as provided in clause (a);

(ii) if it is in bulk, samples shall be drawn from each separate storage tank containing the petroleum.

(1) The testing officer shall, as soon as practicable, and ordinarily within twenty-four hours after receipt of samples make out a certificate in Form VI and shall forward it in the case of samples, of petroleum taken on board a ship or a vehicle by which petroleum is imported to the Commissioner of Customs and in the case of other samples to the officer submitting the sample.

(2) The testing officer shall, at the request of any person concerned, furnish him with a certified copy of the certificate in Form VI on payment of a fee 96[as specified in Part C of the First Schedule].

(1) The fee for each inspection of the standard test apparatus shall be 97[as specified in Part C of the First Schedule].

98[(2) The fee for comparing a privately owned test apparatus with the standard test apparatus shall be as follows

(1) The fee for testing each sample of petroleum shall be rupees 99[one thousand]:

Provided that the aggregate fees chargeable under this sub-rule shall not, in the case of any single consignment of petroleum in any one ship, other vessel, train or place, exceed rupees one thousand.

(2) The fee for re-testing each sample under Section 20 of the Act shall be rupees one thousand. It shall be refunded if the original test is proved to be erroneous.

(1) Any officer, specified in column (1) of the table below, may within the jurisdiction specified in the corresponding entry in Column 2 of the said table

(a) enter, inspect and search any place where he has reason to believe that any petroleum is being imported, transported, stored, produced, refined or blended or is under transport and inspect all receptacles, plants and appliances used in connection therewith in order to ascertain if they are in accordance with provisions of the Act and of these rules:

(b) search for petroleum therein;

(c) take samples for testing of any petroleum found therein and make payments by cash for value of samples taken; and

(d) seize, detain and remove any petroleum or any material suspected to be petroleum or any equipment or appliances used therein together with connected documents thereof in respect of which he has reasons to believe that any of the provisions of the act or of these rules have been contravened.

(2) Whenever any officer other than the Chief Controller, seizes, detains or removes any petroleum or any material connected therewith or any connected documents thereof under this rule, he shall forthwith report the fact by telegram to the Chief Controller and Controller having jurisdiction over the place where seizure etc. has taken place and whenever any officer not being the District Authority seizes, detains or removes any petroleum or any material connected therewith or any connected documents thereof under this rule, he shall intimate the facts of the case to the Chief Controller and the Controller having jurisdiction.

(3) Whenever any samples are taken in accordance with this rule, they shall be tested in accordance with the relevant provisions of Chapter X of these rules.

(4) Whenever any petroleum is seized under this rule, it shall be stored, under adequate guard until examination by Chief Controller or Controller and receipt of instructions from him as to its disposal.

(5) Whenever searches are made under this rule the same shall be carried out in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974). All officers of the police and district authorities shall assist the Chief Controller in the execution under the Act and rules.

(6) Whenever any person by himself or any person in his employment voluntarily obstructs or offers any resistance to or otherwise interferes with or refuses or fails to give or willfully gives false or misleading information to the officer duly appointed under this rule who is acting in accordance with his duty there under such person shall be deemed to have committed an offence under the Act.

The Chief Controller or Controller may destroy any petroleum or any material or equipment connected in respect of which the Chief Controller or Controller has reason to believe that any of the provisions of the Act or of these rules have been contravened or which in his opinion is no longer fit for storage, transport or use. The petroleum shall be destroyed at the expenses of the licensee or the occupier of the premises, as the case may be.

NOTICE OF ACCIDENT

(1) The notice of an accident required to be given under Section 27 of the Act shall be given forthwith

(a) to the Chief Controller by telephone/fax 100[* * *] followed within 24 hours by a letter giving particulars of the occurrence; and

(b) to the officer-in-charge of the nearest police station by the quickest means of communication.

(2) Pending the visit of the Chief Controller or his representative, or until instruction is received from the Chief Controller that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of persons injured and recovery of the bodies of any persons killed by the accident or in the case of Railways for the restoration through communication.

EXEMPTION

The Central Government may, on the recommendation of the Chief Controller, in exceptional cases, by order exempt any Class or classes of petroleum from all or any of the provisions of these rules, on such conditions, if any, as may be specified in the order.

(1) The Petroleum Rules, 1976, are hereby repealed.

(2) Notwithstanding such repeal

(i) all licences or duplicates granted or renewed under the said rules and all fees imposed or levied shall be deemed to have been granted, renewed or imposed or levied, as the case may be under the corresponding provisions of these rules, and

(ii) all approvals given and all powers conferred by or under any notification or rule shall, so far as they are consistent with the Act and these rules be deemed to have been given or conferred by or under these rules.

101[FIRST SCHEDULE

Part A

Part B

Part C

Fee other than licence fee

[See Rules 17 and 26]

Name of ship

Particulars of the carriage

..

Signature of Master or agent of the ship

[See Rules 19 and 26]

I hereby declare that I propose to store the following consignment of petroleum arriving per (name of ship or particulars of carriage) in .(name of port or place of Import) on or about ..(date, month, year) at the storage tanks or sheds, particulars of which are given in item (i) and (ii) of column (1) of the statement below and I certify that the capacity as shown as available and shown as available in item (iii) of the said column are duly licensed for the storage of petroleum in question.

Signature of importer or his agent

Dated the ..

A. (i) Total licensed capacity of storage tanks.

(ii) Total capacity available in storage tanks.

(iii) Capacity to be utilized by present consignment.

B. (i) Total licensed capacity of storage sheds.

(ii) Total capacity available in storage sheds.

(iii) Capacity to be utilized by present consignment.

[See Rule 33 and Article I of the First Schedule]

Licence No. .. Fee Rs .

The vessel described below is hereby licensed for the carriage of Petroleum in bulk by water under Rule 33 of Petroleum Rules, 2002 in the vessel described below subject to the provisions of Petroleum Act, 1934 and the rule made thereunder and to the further conditions of this licence.

The licence shall remain in force till the ..day of two thousand*

Licensing Authority

Name of vessel

Official number

Gross tonnage ..

Name and address of owners

The licence is liable to be cancelled if the licensed vessel when inspected is not found to be conforming to the descriptions and conditions attached hereto and contravention of any rules and conditions under which this licence is granted is also punishable for the first offence with simple imprisonment which may extend to one month or with fine which may extend to one thousand rupees, or with both and for every such subsequent offence with simple imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.

The Petroleum shall be stored only in

(i) the following** part of the vessel

(ii) the following manner** that is to say

* One year from the date of issue.

** The parts of the vessel and the manner of storage to be specified in details by the licensing authority in consultation with the Chief Controller of Explosives.

[See Rule 191]

. . . Apparatus

Marked No . . .

Maker's Name . ..

Slide No. . ..

Thermometer No. . .. . Oil Cup No.

Water Bath Cup No. .. .

The above apparatus including the thermometres been submitted for verification with the Standard Test Apparatus was compared by me on .and found to agree with it within the prescribed limits.

The following corrections are necessary to the thermometer and barometer or aneroid readings:

Thermometer No. . .

Barometer or Aneroid No.

This certificate is valid for a period of three years from the .

Date ..

Reference .

Signature and designation of the Officer

appointed under Section 15(1)

of the Petroleum Act, 1934

[See Rule 192]

[See Rule 195]

Owner .. . .

Marks . .

Test (1) . ..

(2) .

(3) .

Average .. . ..

Thermometer Correction No. . ..

The sample is . . Petroleum and (in the case of petroleum Class B) has a flash point of

Place: ..Testing Officer .

Date ..

[See Rules 143, 147 and 148]

(Documents listed below must be submitted with this Application)

Part A. To be filled in and signed by the applicant

1. Applicant's name and full postal address

2. Particulars of the vehicle in which petroleum

is proposed to be transported . .

(i) Make and Model .

(ii) Engine Number .

(iii) Chassis Number .

(iv) Registered Number .

(v) ULW and RLW .

(vi) Date up to which the vehicle is registered

(vii) Name and full postal address

of the registered owner

(viii) Number of compartments and

certified capacity in kilolitres

of each compartment .

(ix) Class or Classes of petroleum proposed to

be transported in the vehicle described above

(x) Number and date of approval of the design

drawing of the vehicle by the Chief Controller

3. Does the tank vehicle described above fully

conform to the requirements laid down in

Third Schedule to the Petroleum Rules, 2002

and are the design drawings approved by the

Chief Controller?

4. Full Postal Address of the Place where the

vehicle will be normally stationed. ..

I/We declare that the particulars given above have been checked up by me/us and are correct. I/We undertake of transport petroleum in the tank vehicle/trailer, particulars of which are given above, in accordance with the provisions of the Petroleum Act, 1934, and the rules framed thereunder and any other law or rules for the time being in force. I/We understand that any contravention of the said Act and the rules framed thereunder is punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees or with both and for every subsequent offence with simple imprisonment which may extend to three months or with fine which may extend to five thousand rupees or with both.

Date

Place Signature of the applicant

Part-B. To be filled in and signed by the recognized engineer.

I certify that the tank vehicle/trailer, the particulars of which are given in Part A of this form has been examined and tested by me and found to be fully conforming to particulars shown in approved drawing No date complying with the requirements laid down in the Third Schedule to the Petroleum Rules, 2002.

Date Name ..

Place Recognized Qualification

Full Postal Address .

Signature

1. Two copies of drawing approved under sub-rule (3) of Rule 63.

2. Expired licence if the vehicle was previously licensed.

3. Required amount of fee paid in the manner specified in Rule 13.

[See Rules 143, 147 and 148]

(Documents listed below must be submitted with this application.)

Part-A To be filled in and signed by the applicant

I/We declare that the particulars given above have been checked up by me/us and are correct. I/We undertake of transport petroleum by the vehicle, particulars of which are given above, in accordance with the provisions of the Petroleum Act, 1934 and the rules framed thereunder and any other law or rules for the time being in force. I/We understand that any contravention of the said Act and the rules framed thereunder is punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months, or with fine which may extend to five thousand rupees or with both.

Date:

Place: Signature of the applicant

Part II. To be filled in duly signed by the recognized engineer

I certify that the vehicle, the particulars of which are given in Part A of this form, has been examined and tested by me and found to be fully conforming to the particulars shown in approved drawing No .dated ..complying with the requirements laid down in the Third Schedule to the Petroleum Rules. 2002.

Name ..

Recognized Qualification ..

Full Postal address .

Signature

Place

Date

1. Four copies of drawing approved under sub-rule 3 of Rule 63.

2. Required amount of licence fee to be paid in the manner specified in Rule 13.

3. Original licence (only in case of renewal/amendment).

4. Four copies of site plan 103[or typical layout] showing area of operations (only in case vehicle is used for on-site fuelling of the heavy vehicle/machineries and stationery equipment).

5. List 104[or Type] of heavy vehicles/machineries and stationery equipments whose tanks require filling/replacement.

6. Four copies of the plans of the premises approved for loading the vehicles under Rule 76(1).

105[7. Standard operating procedures for filling and decantation of refueller.]

Authorised carrying capacity

(The licence shall be renewable without any concession in fee for the maximum period up to three years)

This licence is liable to be cancelled if the licensed vehicle is not found conforming to the specifications given in the Third Schedule or for the contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month or with fine which may extend to one thousand rupees, or with both and for every subsequent offence with simple imprisonment which may extend to three months or with fine which may extend to five thousand rupees, or with both.

[See Rules 143, 147,148 and 156]

(Documents listed below must be enclosed with this application, if it is for the grant of a licence in Forms XIV, XV, XVI or in Special Form)

[See Rules 143, 147, and 148]

[See Article 2 of the First Schedule]

(The licence shall be renewable without any concession in fee for three years in the absence of contravention of the provisions of the Petroleum Act, 1934, or the rules framed thereunder or of the conditions of this licence)

This licence is liable to be cancelled if the licensed vehicle is not found conforming to the specifications given in the Third Schedule or for the contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months; or with fine which may extend to five thousand rupees, or with both.

1. The licence or its authenticated copy shall at all times be kept in the licensed vehicle and produced on demand by an inspector.

2. Only responsible persons who are conversant with the conditions of this licence shall be employed for driving the licensed vehicle or attending to it.

3. The licensed vehicle shall be constantly attended to by a responsible person and by at least two persons while it is transporting petroleum exceeding 5 kilolitres or towing another vehicle:

Provided that the licensed vehicle may, if its tanks and compartments are empty, be left unattended in a place approved for the purpose in writing, by the Chief Controller.

4. The licensed vehicle shall at all times carry

(a) a portable fire extinguisher of capacity not less than 9 litres and suitable for extinguishing oil fires. The extinguisher shall be kept unlocked at an easily accessible position which shall be away from the discharge faucets of the vehicle.

(b) A separate oil tight and electrically continuous hose for each class of petroleum it is carrying, the hoses shall have at each end oil-light coupling to match the discharge faucet of the licenced vehicle and the inlet pipe into which the petroleum carried in the vehicles is to be unloaded.

(c) a strong and flexible cable for electrical bonding; the cable shall be at least 5 metres long and shall have at each end a suitable clamp or clip.

5. The licensed vehicle shall not be loaded or unloaded except in a place approved for the purpose, in writing, by the Chief Controller:

Provided that the licensed vehicle may be unloaded at any other place with all due precautions and under adequate supervision if such unloading is necessitated by an accident or breakdown.

6. Petroleum carried in the licensed vehicle shall not be directly transferred into any container or into the fuel tank of any motor conveyance or an internal combustion engine.

7. The licensed vehicle shall not be loaded if any tank or compartment, pipe valve, emergency discharge control or any safety fitting becomes leaky, defective or otherwise insecure until necessary repairs have been carried out satisfactorily, and in the event of any leak in the tanks or compartments, until the leak is thoroughly repaired and all the tanks or compartments pass the test specified in Clause 5 of the Third Schedule to the Petroleum Rules.

8. Before petroleum is loaded into or unloaded from the licensed vehicle

(a) its engine shall be stopped and the battery shall be isolated by a proper switch or otherwise;

(b) its wheels shall be secured by brakes or by scotching and in the case of animal drawn vehicles, animals shall be unhitched and removed;

(c) its chassis shall be electrically bonded by a cable with the pipe into or from which it is to be unloaded or loaded;

(d) the correct filling or discharge hose shall be selected and connected by oil-tight coupling at both ends;

(e) a responsible person shall be in attendance and remain so until loading or unloading is over and the tanks and compartments have been sealed.

9. Except when called upon the traffic signals or required by an Inspector or a Sampling Officer, the licensed vehicle shall not stop on any road, congested area or a place which is not a place approved in writing, under these rules for loading, unloading or stabling of such vehicles.

10. No smoking and no fire or artificial light or any article capable of igniting inflammable vapour shall be allowed on the licensed vehicle.

11. The licensed vehicle shall not be used for carrying passenger or any article other than petroleum.

12. The licensed vehicle shall not be allowed to be repaired by welding, soldering, brazing, or hot riveting until its tanks, compartments, pipes and valves have been thoroughly cleaned and examined by a competent person and certified by him in writing to be free from inflammable vapour or oil.

13. No alteration in the licensed vehicle or its safety fittings shall be carried out without the previous sanction in writing of the licensing authority. Such alterations so sanctioned shall be endorsed on this licence by an amendment.

14. Every facility shall be given at all reasonable time to any inspector or sampling officer for ascertaining that the rules and the conditions of this licence are dully observed or for drawing samples.

15. Any accident, fire or explosion occurring in the licensed vehicle, which is attended with loss of human life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station having jurisdiction and by telephone/fax 109[* * *].

(a) Two capital letters ML each not less than 10 cm. square shall be printed in a conspicuous colour on each side and the rear of the licensed vehicle.

(b) The filling pipe, discharge faucet and the vent pipe of the one compartment shall not be interconnected by manifolding or otherwise with the filling pipe, discharge faucet or vent pipe of any other compartment.

(c) A metal band not less than 2.5 cm wide, coloured red and bearing embossed or printed words MOTOR SPIRIT shall be securely attached to fill the pipe and discharge faucet of each compartment carrying petroleum Class A. A similar metal band coloured blue and grey and bearing embossed or printed words describing the class of petroleum shall be securely attached to fill the pipe and discharge faucet of each compartment carrying such other class of petroleum.

(d) Separate hoses for each class of petroleum shall at all times be carried in the licensed vehicle. Hoses for each class of petroleum shall have securely attached to it distinctively coloured and marked identification bands as prescribed under additional conditions No. (c) for filling pipe and discharge faucet.

(e) Petroleum carried in the licensed vehicle shall not be unloaded except into the underground tanks of a service station.

(See Condition 13)

[See Article 3 of the First Schedule]

This licence is liable to be cancelled if the licensed premises are not found conforming to the descriptions and conditions attached hereto and contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.

(1) Petroleum Class A shall be stored only

(i) in a storage shed constructed of suitable non-combustible materials on private ground, the doors and windows may be of wood; or

(ii) in a properly ventilated iron bin of a design approved by the Chief Controller and placed on private ground in the open air.

(2) The storage shed shall be adequately ventilated near the ground level and also near the roof. The ventilators shall be provided with two layers of non-corroding metal wire gauze having not less than 11 meshes per linear centimeter.

(3) The storage shed shall not form part, or be attached to, any building in which any person resides or works or where persons assemble for any purpose unless it is separated therefrom by a substantial roof and partition-wall of masonry construction having no openings therein.

(4) The storage shed if in any building, shall not be situated under any staircase or under any other means of exit likely to be required to be used for escape in case of fire.

(5) Any two storage shed or bins or other storage premises not more than six metres apart shall be deemed to one storage shed.

(6) No alterations shall be carried out in the storage shed or bin without the previous sanction in writing of the licensing authority.

(7) If the licensing authority calls upon the holder of a licence, by a notice in writing to execute any repairs to the storage shed, which are, in the opinion of such authority necessary for the safety of the shed, the holder of the licence shall execute the repairs within such period as may be fixed by the notice.

(8) All empty receptacles which have contained petroleum Class A shall except when they are opened for the purpose of cleaning them and rendering them free from petroleum vapour be kept securely closed unless they have been thoroughly cleaned and freed from petroleum vapour.

(9) No receptacles shall be repaired on the premises and no person shall repair or cause to be repaired any receptacle in which to his knowledge, any petroleum Class A is or has been kept until he has taken all reasonable precautions to ensure that the receptacle has been rendered free from such petroleum and any inflammable vapour.

(10) Adequate precautions shall be taken at all times for the prevention of accident by fire or explosion.

(11) Every care shall be taken to prevent any petroleum Class A escaping into any drain, sewer harbour, river or watercourse or a public road.

(12) Adequate precautions shall be taken to prevent unauthorized persons having access to a petroleum Class A kept and to the vessel which contains or has contained such petroleum.

(13) The licensee shall keep daily records and accounts of all receipts and issues of petroleum in such form as the licensing authority may from time to time prescribe and shall exhibit his stock and records to an inspector or sampling officer on demand.

(14) Any accident, fire or explosion, occurring in the licensed premises, which is attended with loss of human life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station and to the Chief Controller immediately by telephone/fax 111[* * *].

(15) Free access to the licensed premises shall be given at all reasonable times to any inspector or sampling officer and every facility shall be afforded to such officer for ascertaining that rules and the conditions of this licence are duly observed.

[See Article 4 of the First Schedule]

This licence is liable to be cancelled if the licensed premises are not found conforming to the description and conditions attached hereto and contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both and for every subsequent offence with simple imprisonment which may extend to three months; or with fine which may extend to five thousand rupees, or with both.

(1) Petroleum shall be stored in the licensed storage shed which shall be constructed of suitable non-combustible material, but the beams, rafters, columns, doors and windows may be of wood. The floor of the storage shed shall be suitably finished to form a sump or enclosure not more than thirty centimetres deep and capable of receiving and retaining, in case of any accident or emergency, a volume not less than half of the quantity allowed under the licence.

(2) The storage shed shall not form part of, or be attached to any building in which any person resides or works or where persons assemble for any purpose unless it is separated therefrom by a substantial floor or partition - which is constructed of uninflammable material and has no opening in it.

(3) The storage shed if in any building, shall not be situated under any staircase or under any other means of exit likely to be required to be used for escape in case of fire.

(4) No alteration shall be carried out in the storage shed or bin without the previous sanction in writing of the licensing authority.

(5) If the licensing authority calls upon the holder of a licence, by a notice in writing to execute any repairs to the storage shed, which are, in the opinion of such authority necessary for the safety of the shed, the holder of the licence shall execute the repairs within such period, not being less than one month from the date of receipt of the notice, as may be fixed by the notice.

(6) Any two storage sheds not more than three metres apart shall be deemed to one storage shed.

(7) Petroleum Class B shall be packed in air-tight tins or drums of approved type or in other receptacles not easily broken.

(8) The drum or other receptacles containing petroleum shall only be opened in the licensed premises and for the time necessary for drawing off the petroleum and during such drawing off every reasonable precaution shall be adopted for preventing the escape of petroleum or the vapour therefrom.

(9) Adequate precautions shall be taken to prevent unauthorized persons having access to a petroleum kept and to any receptacles which contains or has contained such petroleum.

(10) Adequate precautions shall be taken at all times for the prevention of accident by fire or explosion.

(11) Every care shall be taken to prevent any petroleum escaping into any drain, sewer, harbour, river or watercourse or a public road.

(12) The licensee shall keep daily records and accounts of all receipts and issues of petroleum in such form as the licensing authority may from time to time prescribe and shall exhibit his stock and records to an inspector or sampling officer on demand.

(13) Any accident, fire or explosion, occurring in the licensed premises, which is attended with loss of human life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station 113[* * *].

(14) Free access to the licensed premises shall be given at all reasonable times to any inspector or sampling officer and every facility shall be afforded to such officer for ascertaining that rules and the conditions of this licence are duly observed.

(See Article 5 of the First Schedule)

This licence is liable to be cancelled if the licensed premises are not found conforming to the description given or the approved plan attached hereto or to the conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months; or with fine which may extend to five thousand rupees, or with both.

(1) The Petroleum shall be stored only in one or more underground gas tight tanks of capacity and in the position shown in the approved plan attached hereto.

(2) Every tank shall be outside any building and placed in a masonry or concrete pit and packed around with sand, earth or clay so that no air space is left between the tank and the masonry or concrete pit and the tank is not visible, such a masonry or concrete pit shall not be obligatory if the tank is a welded one and tested up to pressure of 0.25 kg per square centimeter and is buried and is on a private, leased or rented land and no part of the tank is less than 1.5 metres from any point of the marked boundary of the premises in the approved plan attached hereto.

(3) The space over the buried tank(s) shall not be used for any purpose other than

(4) There shall be no openings in any tank other than those necessary for the introduction or removal of the petroleum or for ventilating or dipping the tank. The filling and dipping pipes shall be carried down nearly to the bottom of the tank.

(5) Every tank shall be fitted with an independent vent pipe leading into the open air. The vent pipe shall be securely supported and shall not be less than 4 metres in height and four metres from any adjoining land or property or from the nearest opening of the sales room/kiosk or any other facility in which sources of fire are likely to be present. Vent pipe of any tank shall not be interconnected with the vent pipe of another tank. The open end of every vent pipe shall be covered with two layers of non-corrodible metal wire gauze having not less than 11 meshes per liner centimeter and shall be further protected from rain by hood or by suitably bending it downward.

(6) No alteration of the position of a pump or tank and no replacement of a tank shall be effected except with the previous sanction in writing of the licensing authority. All alterations sanctioned under this condition shall be shown on an amended plan to be attached to this licence.

(7) If the licensing authority calls upon the holder of a licence by a notice in writing to execute any repairs to the storage shed, which are, in the opinion of such authority, necessary for the safety of the premises, the holder of the licence shall execute the repairs within such period note being less than one month from the date of receipt of the notice, as may be fixed by the notice.

(8) Every tank before being repaired or exhumed, shall be cleared of all petroleum and of all flammable vapours, when a tank in position is opened for cleaning or repairs, no electric or other lamps, electric cable or electric fans and no articles, appliances or equipment capable of igniting flammable vapour shall be brought near the manhole of the tank until the tank has been certified in writing to be gas-free by a competent person. Where the tank has been so certified as gas-free the certificate shall be preserved by the licensee for a period of not less than three months.

(9) The petroleum shall enter a tank through close coupled electrically continuous and sound hose.

(10) The underground tank or tanks shall not be filled between the hours of sunset and sunrise except in a manner and under conditions specially endorsed on this licence by the licensing authority.

(11) No artificial light capable of igniting flammable vapour shall at any time be present in the immediate vicinity of the tank/lorry/wagon during the transfer of the petroleum to the tank and no person engaged in such transfer shall smoke. When the underground tank is filled with petroleum from barrels, no such light and no smoking shall be allowed within a distance of 9 metres from barrels.

(12) No petroleum shall be removed from a tank except by means of the pump or pumps at the position marked on the plan hereto attached. Every pump shall together with its connections and fittings be so constructed and maintained as to be gas and petroleum light. The pipe connection between the tank and a pump shall be placed underground.

(13) For the purpose of charging the tanks of motor vehicles the petroleum shall only be supplied by being.

(a) pumped through strong metal piping by means of approved pumps into above ground measuring tanks of a capacity not exceeding 150 litres, fixed in approved positions, and run thence through sound hose fitted with a secure self-closing cock and nozzle, into the tanks of motor vehicles; or

(b) pumped through strong metal piping by means of approved pumps into an above ground service tank of approved capacity, fixed in an approved position, and run thence through strong metal piping into measuring tanks of a capacity not exceeding 150 litres, fixed in approved positions, and run thence through sound hose, fitted with a secure self-closing cock and nozzle, into the tanks of motor vehicles, or

(c) pumped by means of approved measuring pumps, fixed in approved positions, through sound hose fitted with a secure tap and nozzle, into the tanks of motor vehicles.

(14) Petroleum may be supplied to a motor vehicle between the hours of sunset and sunrise from the pump provided that

(i) the pump and the vehicle are adequately illuminated by electric light or failing this by some other form of lighting, and

(ii) no light capable of igniting flammable vapour is situated or brought with in the extent of hazardous area as specified in part B of Fourth Schedule to the Petroleum Rules, 2002.

(15)(a) Petroleum shall not be placed in any motor vehicle while the engine is running and, where the vehicle is licensed for the conveyance of more than six passengers on hire, while any passenger remains in the vehicle;

(b) person in and engaged in connection with any motor vehicle shall not be permitted to smoke while it is being refueled.

(16) Petroleum shall not be filled from the tank or the pump into a container or receptacle other than those securely clamped or fitted to a motor vehicle.

The restriction imposed by this condition shall not apply

(i) when it is absolutely necessary for the purpose of condition of this licence to clear a tank, or

(ii) for testing the accuracy of the pump's discharge by means of a standard capacity measure, or

(iii) to the filling of an approved container of capacity not exceeding 25 litres when such filling is absolutely necessary for replenishing the fuel tank of a motor vehicle which has run dry and the motor vehicle cannot be brought into the pump.

(iv) to the filling of Petroleum Class B in an approved containers of capacity not exceeding 200 litres and no vehicle with its engine running shall be allowed within 4.5 metres of the container and the dispensing pump.

(17)(a) This licence shall be held to cover the use of portable kerb side pump outfit for a period of not more than one month in the place of the licensed permanent outfit in the event of the latter being out of orders, provided notice in writing is given to the licensing authority before the portable pump is taken into use and the conditions of this licence which apply to a portable pump are observed. No petroleum shall be allowed above ground (except that actually in the pump) in any case where the underground tanks can be used in connection with the portable pump by making a temporary connection from the portable pump to the underground tank.

(b) In case where portable pumps are used not more than 400 litres of petroleum reserve shall be kept within 6 metres of the pump. The petroleum so kept shall be in approved containers and none of it shall be kept outside the licensed premises.

(18) Every person managing or employed on or in connection with the licensed premises shall abstain from any act whatsoever which tends to cause fire or explosion and which is not reasonably necessary and to the best of his ability shall prevent any other person from doing such act.

(19) Every care shall be taken to prevent any petroleum escaping into any drain, sewer or public road.

(20) The licensee shall provide for each pump, whether kerb side or portable, a minimum of two tins or drums of dry sand and two portable foam type or dry chemical type fire-extinguishers which shall be kept ready at convenient location for immediate use in the event of any fire.

(21) In premises where auto LPG or CNG dispensing facilities are installed, the requirements of Static and Mobile Pressure Vessels (Unfired) Rules, 1981, or 116[the Gas Cylinder Rules, 2016], as the case may be, and condition of the respective licenses granted under those rules for the above facilities shall also be complied with.

(22) Any accident, fire or explosion occurring in the licensed premises, which is attended with loss of life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station and by telephone/fax 117[* * *].

(23) Free access to the licensed premises shall be given at all reasonable times to any inspector or sampling officer and every facility shall be afforded to such officer for ascertaining that rules and the conditions of this licence are duly observed.

118[(24) Special Conditions for Portable Service Station

(1) The above ground petroleum storage tank shall be double walled with or without partition.

(2) The tank shall have in-built measuring and safety devices to prevent overfilling, development of pressure, unsafe or adverse condition in the tank or container.

(3) All electric apparatus shall be in accordance with IS/IEC 60079 or any other code approved by the Chief Controller and shall be installed and maintained in accordance with the provisions of Chapter IV of the rules.

(4) The approval of electrical apparatus installed in such service stations shall be obtained separately from the Chief Controller.

(5) Rigid underground pipeline shall be provided for unloading of petroleum into the tank.

(6) The container shall be protected from external impact with crash barrier on all sides.

(7) No dispensing shall be made during unloading of tank vehicle.

(8) The following safety distances shall be maintained, namely

Note 1. Distance from the portable service station shall be counted from the edge of the container.

Note 2. Distance from the unloading platform shall be counted from its centre.

Note 3. Storage tank means aboveground double walled petroleum storage tank of portable service station.]

[See Article 6 of the First Schedule]

This licence is liable to be cancelled if the licensed premises are not found conforming to the description and conditions attached hereto and contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month or with fine which may extend to One thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months; or with fine which may extend to Five thousand rupees, or with both.

(1) The licensed premises shall not without permission in writing from the Chief Controller, be used for any purpose other than the storage and distribution of petroleum and purposes directly connected therewith.

(2) The Petroleum shall be kept only in the storage tanks and storage filling sheds or other approved places within the installation specified for the purpose on the plan attached hereto.

(3)(i) The tank or tanks shall be supported on well-designed foundations and shall be either buried underground or installed in the open and surrounded by wall or embankment not more than 2 metres high and made of earth, steel, concrete or solid masonry capable of withstanding fully hydrostatic load. Earth wall of over 1m. high shall have not less than 0.6m wide flat section on top:

Provided that a wall or embankment higher than 2 metres may be allowed by the licensing authority where there are special circumstances which, in his opinion warrant such increase.

(ii) The ground within the enclosure shall not be lower than the level of the ground outside the enclosure and shall be finished to form a slope of not less than half a per cent from the tank towards the drain or sump:

Provided that nothing in this clause shall apply in the case of an enclosure which is connected to and efficient oil interceptor of ample capacity through an underground drainage system having proper slope.

(iii) The drainage from the enclosure shall be controlled by a valve which shall be accessible under fire conditions and be capable of being operated from outside the enclosure. All surface water drainage from the enclosure shall be passed through an efficient oil interceptor.

(iv) Where two or more tanks are installed in one enclosure the total capacity of the tanks in the enclosure shall not exceed 60,000 kilolitres in the case of conventional fixed-roof tanks and 1,20,000 kilolitres in the case of floating roof tank or those of special design (where there is a combinations of fixed and floating roof tanks in the same enclosure then the total capacity of fixed-roof tanks and floating roof tanks shall not exceed 60,000 kilolitres). Such an enclosure shall be sub-divided by masonry channels of ample dimensions or by intermediate walls of not less than 0.6 m in height to prevent spills from one tank endangering any other tank in the same enclosure.

Explanation. For the purpose of this clause, a group of small tanks each not exceeding 9 metres in diameter and in all not exceeding 5,000 kilolitres in capacity shall be treated as one tank.

(v)(a) Where petroleum Class A or petroleum Class B is stored in the enclosure or petroleum Class C is stored along with petroleum Class A or Class B, the capacity of the enclosure shall be hundred per cent of capacity of the largest tank in the enclosure after deducting the volume up to the height of the enclosure wall, of all other tanks in the same enclosure.

(b) Where petroleum Class C is only stored in the enclosure the height of the enclosure wall shall be not less than one metre.

(vi) Except for necessary pipes and valves and approved electric lights, the space within an enclosure and not occupied by tank or tanks shall be kept entirely clear and unoccupied.

(4) All tanks shall be fitted with vent pipes leading into the open air, the open end being covered with two layers of fine copper or other non corrodible metal wire gauze of not less than 11 meshes per linear centimetre and fitted with a hood or the tank shall be fitted with an approved relief valve or other approved means of preventing dangerous internal or external pressures. The vent pipe and the relief valve of one tank shall not be inter-connected with those of any other tank.

(5) Cast-iron valves are not permitted on any tank and all valves in an installation must be permanently marked in a manner clearly indicating the direction of opening and shutting the valve.

(6) Pumps shall be of a type and placed only in the position shown on the plan attached thereto and they shall together with all connections and fittings be so constructed and maintained as to prevent leakage of petroleum.

(7) Storage or filling sheds for containers shall be constructed of suitable uninflammable material. The shed shall rest on foundation walls and shall be surrounded by a wall or embankment of substantial construction so as to form a sump or enclosure not less than 0.25 metres and not more than 1 metres deep. The sump or enclosure thus formed shall be of sufficient capacity to contain without leakage not less than one-fourth of the maximum quantity of petroleum likely to be present in the shed at any one time. The sumps and enclosures must be kept clean and free from any accumulation of inflammable liquids.

(8) Every enclosed shed for the storage or filling of petroleum Class A and Class B otherwise than in bulk shall be adequately ventilated near the ground level immediately above the walls constructed to prevent leakage of petroleum and also near or in the roof.

(9)(i) Tank vehicles shall be filled, discharged or stabled only in the positions approved for the purpose and shown on the plan attached hereto. An extract of Rules 62 to 86 printed in bold letters in the local language and in Hindi and English shall be prominently displayed at each such position.

(ii) A tank vehicle which does not fully comply with the requirement laid down in Part IV of Chapter III of these rules shall not be loaded, unloaded or stabled within the licensed premises.

(10) Every facility for the storage, loading, unloading or pumping of petroleum shall at all times maintain from any other facility, building, boundary fencing or protected works the distance specified in the Tables 1, 2 and 3

(a) Table 1 and Table 2 in the case of installation where the total quantity of petroleum Class A and petroleum Class B stored above ground in bulk exceeds 5,000 kilolitres or where the diameter of any tank for the storage of such petroleum exceeds 9 metres; or

(b) Table 3 in the case of installation where only petroleum Class C is stored or where the total quantity of petroleum Class A and petroleum Class B stored above ground in the bulk does not exceed 5,000 kilolitres and the diameter of any tank for storing petroleum Class A or petroleum Class B does not exceed 9 metres.

The layouts of all new grass root refineries/installations approved subsequent to the publication of this rule, shall conform to the Oil Industry Safety Director's Standard 118, as amended from time to time. This shall not apply to refineries/installations existing and/or under construction before the publication of the original OISD Standard-118. Not withstanding anything herein to the contrary when petroleum is stored in an installation at or near wells, pumping stations, petro-chemical plants or refineries, the concessional distances given in the attached Table 2 shall not apply and no storage tank, the capacity of which exceeds 250 kilolitres and no petroleum storage of filling sheds/area shall be placed nearer than 90 metres to any boiler, furnace of fire. In such an installation all tanks shall be situated in a compact area (a) under a single control, (b) enclosed or capable of being enclosed by one continuous fence and (c) on which there shall be no protected works.

[See condition 10(a) of Licence Form XV]

Distance to be observed around facilities in an installation where total quantity of petroleum Class A and petroleum Class B stored above ground in bulk exceeds 5000 kilolitres, or where the diameter of any such tank for the storage of petroleum exceeds 9 metres:

1. In this table

D means diameter of large tank.

d means diameter of small tank.

x means any distance suitable for constructional or operational convenience.

2. Where alternative distances are specified, minimum there of may be observed.

3. All distances shall be measured between the points in the perimeter of each facility except in the case of tank vehicle loading/unloading area where the distance shall be measured from the centre of each bay for such loading/unloading.

121[Table 2

[See condition 10(b) of licence Form XV]

Table 3

[See condition 10(b) of Licence Form XV]

Distances to be observed around facilities in an installation where

(i) Only petroleum Class C is stored;

(ii) Total quantity of petroleum Class A and petroleum Class B stored above ground in bulk does not exceed 5000 kilolitres;

(iii) The diameter of any tank for storing petroleum Class A or Class B does not exceed 9 metres.

1. In this table D means diameter of larger tank and x means any distance suitable for constructional or operational convenience.

2. Where alternative distances are specified, minimum thereof may be observed. All alternative distances shall be measured between the nearest points in the perimeter of each facility except in the case of tank vehicle loading/unloading area where the distance shall be measured from the centre of each bay for such loading/unloading.

(11) The distances specified in Condition 10 may be reduced by the licensing authority in cases where special precautions are taken and where there are special circumstances which, in his opinion, warrant such reduction.

(12) No alteration shall be carried out in the installation without the previous sanction in writing of the licensing authority. Such alterations so sanctioned shall be shown on an amended plan to be attached to this licence.

(13) If the licensing authority calls upon the holder of a licence by a notice in writing to execute any repairs to the storage shed, which are, in the opinion of such authority, necessary for the safety of the premises, the holder of the licence shall execute the repairs within such period not being less than one month from the date of receipt of the notice, as may be fixed by the notice.

(14) The responsible agent or supervisor referred to in Rule 118 shall not allow any person to enter a tank, which has contained petroleum unless

(a) such person wears an approved breathing apparatus of a description approved by the Chief Controller; or

(b)(i) the responsible agent or supervisor has certified in writing in prescribed pro forma given in OISD Standard 105, as the result of an examination of the tank by himself or by some other competent person that the atmosphere in the tank is fit for the person to enter; and

(ii) at least one person wears an approved breathing apparatus of a pattern approved by the Chief Controller shall have been kept ready for instant use at the manhole of the tank which is being cleaned or repaired.

The certificate referred to in sub-clause (i) of clause (b) of this condition shall be preserved in the licensed premises for a period of three months.

(15) No work involving the use of fire, welding or hot revetting, shall be performed in or on any tank or within the safety distance required to be observed from such tanks by building and boundary until the tank has been certified in prescribed pro forma given in OISD Standard-105 in the manner laid down in clause (b) of condition 14 to be free from petroleum vapour. When any water is pumped into or withdrawn from the tank no further work of above description shall be done until the tank has been retested and a fresh certificate issued. When a tank is opened for cleaning and repairs, no lamp of any description either ordinary or electric, electric torches, electric cables or fans other than of a flameproof or intrinsically safe type approved by the Chief Controller shall be brought near tank.

(16) No person shall repair or cause to be repaired any receptacle or pipe in which to his knowledge, any petroleum is or has been kept until he has taken all reasonable precautions to ensure that the receptacles or pipe has been rendered free from petroleum and any inflammable vapour:

Provided that this condition shall not be deemed to prohibit the usual soldering operations connected with the filling and dispatching of receptacles containing petroleum Class B or petroleum Class C.

(17) All empty receptacles which have contained petroleum Class A shall except when they are opened for the purpose of cleaning them and rendering them free from petroleum vapour, be kept securely closed unless they have been thoroughly cleaned and freed from petroleum and inflammable vapour.

(18)(a) Adequate precautions shall be taken at all times for the prevention of accident by fire or explosion.

(b) Wherever so specified by the Chief Controller, storage tanks shall be fitted with approved fire foam and/or water sprinkler attachments which shall be maintained in proper order at all times.

(19) Every care shall be taken to prevent any petroleum escaping into any drain, sewer, harbour, river or watercourse or a public road and enclosures or sumps must not be permanently connected with any drain or sewer.

(20) The licensee shall keep daily records and accounts of all receipts and issues of petroleum in such form as the licensing authority may from time to time prescribe and shall exhibit his stock and record to an inspector or a sampling officer on demand.

(21) Any accident, fire or explosion, occurring in the licensed premises, which is attended with loss of human life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station 122[* * *].

(22) Free access to the licensed premises shall be given at all reasonable times to any inspector or sampling officer and every facility shall be afforded to such officer for ascertaining that the rules and the conditions of this licence are duly observed.

[See Article 7 of the First Schedule]

Licence to import and store otherwise than in bulk petroleum Class A in quantities exceeding 300 litres or Petroleum Class B, in quantities exceeding 25,000 litres or Petroleum Class C in quantities exceeding 45,000 litres or Petroleum Class A, together with any other class of Petroleum in quantities exceeding 300 litres in all.

This licence is liable to be cancelled if the licensed premises are not found conforming to the description and conditions attached hereto and contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month, or with fine which may extend to One thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months; or with fine which may extend to Five thousand rupees, or with both.

(1) The licensed premises shall not, without permission in writing from the chief Controller, be used for any purposes other than storage and distribution of petroleum & purposes directly connected therewith.

(2) The petroleum shall be stored only in the storage shed which shall be constructed of suitable non-combustible materials, provided that when no petroleum Class A is stored, the beams, rafters, columns, windows and doors may be of wood one or more underground gaslight tanks of capacity and in the position shown in the approved plan attached hereto.

(3) The storage shed shall rest on foundation walls and shall be surrounded by a wall or embankment of substantial construction or the walls and floor shall be suitably finished to form a sump not more than 30 centimetres deep. A combination of these methods is permissible. The enclosure or sump thus formed shall be of sufficient capacity to contain not less than one half of the total quantity of petroleum for which the licence is granted and be so constructed and maintained as to prevent escape therefrom of any petroleum in the form of liquid whether under the action of fire or otherwise. The sump and enclosure must be kept clean and free from any accumulation of inflammable liquids.

(4) The storage shed if used for the storage of petroleum Class A shall be adequately ventilated near the ground level immediately above any walls constructed to form the sumps specified in condition 3 and also near the roof. The ventilators shall be covered with two layers of fine copper or other non-corrodible metal wire gauge of mesh not less than 11 meshes per linear cm.

(5) If the licensing authority calls upon the holder of a licence, by a notice in writing, to execute any repairs to the storage shed, which are, in the opinion of such authority, necessary for the safety of the premises, the holder of the licence shall execute the repairs within such period, not being less than one month from the date of receipt of the notice, as may be fixed by the notice.

(6) No alteration shall be carried out in the licensed premises without the previous sanction in writing of the licensing authority. All alterations shall be shown on an amended plan to be attached to this licence.

(7) The following distances shall be kept clear at all times from any storage shed to protected works:

Where more than one class of petroleum is stored together, the entire quantity of petroleum shall for the purpose of this condition be deemed to be of the most flammable class thereof.

(8) The distances specified in condition 7 may be reduced by the licensing authority where screen walls are provided or other special precautions taken or where there are special circumstances that, in his opinion, warrant the reduction.

(9) Drums of other receptacles containing petroleum shall only be opened in the licensed premises and for the time necessary for drawing off the petroleum and during such drawing off every reasonable precaution shall be adopted for preventing the escape of petroleum or the vapour therefrom.

(10) All empty receptacles which have contained petroleum Class A shall, except when they are opened for the purposes of cleaning them and rendering them free from petroleum vapour, be kept securely closed unless they have been thoroughly cleaned and freed from petroleum vapour.

(11) No person shall repair or cause to be repaired any receptacle in which to his knowledge, any petroleum is or has been kept until he has taken all reasonable precautions to ensure that the receptacle has been rendered free from petroleum and any inflammable vapour:

Provided that this condition shall not be deemed to prohibit the usual soldering operations connected with the filling and dispatching of petroleum receptacles when such operations are conducted in and approved place outside the storage shed.

(12) Adequate precautions shall be taken at all times for the prevention of accident by fire or explosion. An adequate supply of dry sand together with necessary implement for the convenient application or an adequate number of portable fire-extinguishers suitable for fighting oil fires shall always be kept in easily accessible places immediately outside the storage shed.

(13) Every care shall be taken to prevent any petroleum escaping into any drain, sewer, harbour, river or watercourse or a public road.

(14) Adequate precautions shall be taken to prevent unauthorized persons having access to a petroleum kept and to any receptacles which contains or has contained such petroleum.

(15) The licensee shall keep daily records and accounts of all receipts and issues of petroleum in such form as the licensing authority may from time to time prescribe and shall exhibit his stock and records to an inspector or sampling officer on demand.

(16) Any accident, fire or explosion, occurring in the licensed premises, which is attended with loss of human life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station and by telephone/fax 125[* * *].

(17) Free access to the licensed premises shall be given at all reasonable times to any inspector or sampling officer and every facility shall be afforded to such officer for ascertaining that rules and the conditions of this license are duly observed.

126[* * *]

[See Article 10 of the First Schedule]

This licence is liable to be cancelled if the premises are not found conforming to the conditions attached thereto and for contravention of any of the rules and conditions under which this licence is granted and the holder of this licence is also punishable for the first offence with simple imprisonment which may extend to one month or with fine which may extend to One thousand rupees, or with both, and for every subsequent offence with simple imprisonment which may extend to three months; or with fine which may extend to Five thousand rupees, or with both.

(1) The licence or its authenticated copy shall at all times be kept available on tank vehicle and produced on demand by an Inspector.

(2) The tank vehicle decanting kerosene shall have a valid licence in Form XI under the Petroleum Rules, 2002, the licence or its authenticated copy shall be kept in the licensed vehicle and produced on demand by an Inspector.

(3) Not more than two tank vehicle load of kerosene per day will be taken by the licensee for the purpose of decanting into barrels, delivery of kerosene to a retail dealer will be given only once during a day and record to this effect will be maintained by the licensee.

(4) Not more than 2,500 litres of kerosene shall be decanted into containers at any one place. Not more than 2,500 kilolitres of kerosene will be delivered to retail dealer at any one time and none of it will be delivered in a receptacle exceeding one thousand litres capacity.

(5) The licensee or his authorised representative shall personally supervise decanting kerosene into containers and take all adequate precautions against fire and explosion.

(6) No Smoking boards in vernacular and English shall be displayed near the premises where kerosene is being decanted.

(7) The decanting hose should be sound, and electrically continuous and shall be provided with suitable reducer for filling containers. Such reducer shall have suitable valve so as to enable the licensee or his representative to stop unloading in case of emergency.

(8) The licensee or his authorised representative shall ensure before decanting kerosene from the tank vehicle that the containers are non-leaky.

(9) The licensee shall ensure that the containers are not splash filled and the reducer has its open end used for delivery extended right up to the bottom of the container.

(10) All precautions to ensure that static electric charge does not accumulate during decanting operation shall be taken.

(11) No decanting shall be carried out from the hours of sunset to sunrise.

(12) The licensee should ensure that no person shall smoke and there is no matches, fires, light or articles or substances capable of causing ignition of petroleum in the vicinity of the place of decantation.

(13) The licensee shall ensure that no unauthorized person is permitted in the vicinity of the place of decantation.

(14) The licensee shall not decant kerosene at a time when abnormal conditions prevail in that area.

(15) No sale of kerosene by the shop-keeper will be permitted during decantation of kerosene.

(16) The licensee or his representative should be fully conversant with Rules 72 to 80, 82 and 84 of the Petroleum Rules, 2002 and an extract of the above mentioned rules should be prominently displayed at conspicuous place where the decanting into barrels will be done.

(17) At least two buckets of dry sand and two dry chemicals or foam type fire-extinguishers should be kept available during decanting operation.

(18) The tank vehicles shall not decant kerosene into containers to any licence holder under the rules unless approval is obtained from the licensing authority.

(19) Any accident, fire or explosion occurring in the licensed premises, which is attended with loss of life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer-in-charge of the nearest police station and by telephone/fax 128[* * *].

129[Form XIX

[See Article 11 of the First Schedule of the Petroleum Rules, 2002]

(a) Petroleum Class A or B for refueller of Aircrafts

or

(b) Petroleum Class A or B for on Site refuelling of Vehicles/Machineries/Stationery Equipments

(1) The licence or its authenticated copy shall at all times be kept in the licensed vehicle and produced on demand by an Inspector.

(2) Only responsible persons who are conversant with the conditions of this licence shall be employed for driving the licensed vehicle or attending to it.

(3) The licensed vehicle shall be attended to by a responsible person during its filling, transport and on site refuelling of the tank of Aircraft, heavy vehicles/machineries and stationery equipments:

Provided that the licensed vehicle may, if its tanks and compartments are empty, be left unattended to in a place approved for the purpose, in writing, by the Chief Controller.

(4) The licensed vehicle shall conform to the design and construction requirements laid down in Third Schedule.

(5) The licensed vehicle shall at all times carry:

(a) A portable fire extinguisher of capacity not less than 9 133[kg] suitable for extinguishing oil fires. The extinguisher shall be kept unlocked at an easily accessible position which shall be away from the discharge faucets of the vehicle;

(b) An electrically continuous hose having oil-tight coupling to match the discharge faucet of the licensed vehicle;

(c) A strong and flexible cable for electrical bonding. The cable shall be at least 5 metres long and shall have at each end a suitable clamp or clip.

134[(6) The licensed vehicle shall be loaded at a storage premises licensed in special form or Form XV having tank lorry loading facilities or premises licensed in Form XIV. The Class B licensed petroleum vehicle may be loaded at a specially prepared area attached to a service station licensed in Form XIV and the area shall have rigid pipeline drawn from the underground tank in service station, delivery pump and space for parking such vehicle shall be segregated from facilities within service station by providing 60 cm brick wall with chain link fencing of total height 1.2 m and 1.8 m high brick wall segregating the same from protected works. The space for parking and filling point shall observe at least 4.5 m clearance all round within the fencing. The size of such premises shall be minimum 10 m x 10 m. Parking of the Refueller(s) shall also be permitted at specially prepared area in service station approved by the licensing authority.]

(7) The licensed vehicle shall not be loaded if any tank or compartment, pipe valve, emergency discharge control or any safety is insecure until necessary repairs have been carried out satisfactorily, and in the event of any leak in the tanks or compartments, until the leak is thoroughly repaired and all the tanks and compartments pass the test specified in Clause 5 of the Third Schedule to the petroleum rules.

(8) Before petroleum is loaded into the licensed vehicle in the specially prepared area mentioned in conditions

(a) its engine shall be stopped and the battery shall be isolated by a proper switch or otherwise;

(b) its wheels shall be secured by brakes or by scotching and in the case of animal drawn vehicles, animals shall be unhitched and removed; its chassis shall be electrically bonded by a cable with the pipe into or from which it is to be unloaded or loaded;

(c) the correct filling or discharge hose shall be selected and connected by oil-tight coupling at both ends;

(d) a responsible person shall be in attendance and remain so until loading or unloading is over and the tanks and compartments have been sealed.

(9) Except when called upon the traffic signals or required by an Inspector or a Sampling Officer, the licensed vehicle shall not stop on any road, congested area or a place which is not a place approved in writing, under these rules for loading, unloading or stabling of such vehicles.

(10) No smoking and no fire or artificial light or any article capable of igniting inflammable vapour shall be allowed on the licensed vehicle.

(11) The licensed vehicle shall not be used for carrying passengers or for any other purpose except transport of petroleum Class A/B and refuelling the Aircraft/Heavy vehicles/Machineries/Stationery Equipments. Particulars of the area of the operation shall be intimated.

135[(12) Vehicle shall be kept at a minimum nine metres distance for Petroleum Class A and minimum six metres distance for Petroleum Class B from any protected works all-round during refuelling the tanks of heavy vehicles or machineries and stationery equipments as the case may be:

Provided that in case of refuelling of tanks of aircraft, vehicle shall be kept at a minimum nine metres distance from any protected works. Unauthorized person shall not be permitted within the distance during refuelling. No smoking board in vernacular and English shall be displayed prominently near the premises of refuelling the tanks of aircraft, heavy vehicles or machinery and stationery equipments. No person shall smoke or carry matches, fire, lights, mobile phones, articles or substance capable of causing ignition of petroleum in the vicinity of refueling:

Provided that

(a) refueller of licensed capacity up to three thousand litres for Petroleum Class B shall be kept at a distance of minimum of 4.5 metres distance from any protected works all-round during refuelling. The distance shall be maintained by barricading;

(b) the fill point shall be at a horizontal clearance of three metres and vertical clearance of 1.2 metres all-around;

(c) the vehicle shall be in drive out position while refueling;

(d) the length of the sound and electrically continuous hose shall not exceed 10 metres.]

(13) Before petroleum is unloaded from the licensed vehicle

(a) its wheels shall be secured by brakes or by scotching.

(b) its chassis shall be electrically bonded by a cable with the Aircraft, heavy vehicles/machineries and stationery equipments, as the case may be. 136[The earthing arrangements shall be ensured.]

137[(14)(a) Petroleum shall be unloaded only through the pump, namely, motoring devices mounted on the vehicle;

(b) Every care shall be taken to prevent escape of petroleum into any drain or sewer or public road;

(c) Petroleum shall not be filled into equipments while the said equipment is in operating condition;

(d) Specific emergency plan for each site shall be prepared for implementation in case of emergency and the copy of such emergency plan shall be submitted to the District Authority.

(e) Standard Operating Procedure as approved by the Chief Controller of Explosives shall be complied with.]

(15) The refuelling operation shall be undertaken in the presence of authorised responsible persons of licensee and he will ensure that the tank being refueled is not leaky and is in sound condition.

138[* * *]

(18) The licensed vehicle shall not be allowed to be repaired by welding, soldering, brazing, or hot rivetting until its tanks, compartments, pipes and valves have been thoroughly cleaned and examined by a competent person and certified by him in writing to be free from inflammable vapour or oil.

(19) No alteration in the licensed vehicle or its safety fittings shall be carried out without the previous sanction in writing of the licensing authority. Such alterations so sanctioned shall be endorsed on this licence by an amendment.

(20) Every facility shall be given at all reasonable time to any Inspector or sampling officer for ascertaining that the rules and the conditions of this licence are dully observed or for drawing samples.

139[(21) Any accident, fire or explosion occurring in the licensed vehicle, which is attended with loss of human life or serious injury to person or property shall be immediately reported to the nearest Magistrate or to the officer in-charge of the nearest police station having jurisdiction and by telephone or fax or e-mail to the Chief Controller.]

[See Condition 19]

140[See Rules 2(vi) and 130]

A. Qualification and Experience of Competent Person:

B. Application for recognition as competent person under Rules 126, 130 or Part of Forms VII and VIII

1. Name

2. Date of birth

3. If employed or member in any organization, the name of the organization of the applicant

4. Educational qualification (copies of testimonials to be attached)

5. Particulars of professional experience in chronological order.

6. Membership, if any, of professional bodies

7. Purpose for which competency certificate is sought (specify the rules)

8. Whether the applicant has been declared as competent person under any statute (if so details)

9. Any other relevant information

10. Declaration by the applicant

I hereby declare that the information furnished above is true. I undertake

(a) that in the event of my leaving the aforesaid organization, I will promptly inform the Chief Controller.

(b) to fulfil and abide by all the conditions stipulated in the certificate of competency and instructions issued by the Chief Controller from time to time.

141[THIRD SCHEDULE

(See Rules 63 and 77)