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Petroleum and Natural Gas Regulatory Board (Technical Standards and Specifications including Safety Standards for dispensing of Automotive Fuels) Amendment Regulations, 2022

Published vide Notification No. F. No. PNGRB/Tech/5-RO/(1)/2022 (P-3803), dated 12.12.2022

Last Updated 23rd December, 2022 [act5090]

(1) in regulation 6, after sub-regulation (4), the following sub-regulation shall be inserted, namely: -

"(5) The technical standards and specifications including safety standards for door-to-door delivery of Liquid Automotive Fuels are specified in Schedule-5 which inter-alia covers -

(a) Schedule-5A which relate to minimum requirements in design, operation, inspection, maintenance, safety, and emergency management for filling facility of Mobile refueller at a Petroleum Retail Outlet (PRO).

(b) Schedule-5B which relate to layout, design, operating procedures, maintenance, inspection, safety, emergency management plan, for parking of Mobile Dispenser (for Class B Product).

(6) The technical standards and specifications including safety standards for setting up of Electric Vehicle (EV) Charging & Battery Swap Facilities at Retail Outlets are specified in Schedule - 6 which inter-alia covers minimum requirements in design, operation, inspection, maintenance, safety, emergency management etc. for EV chargers or Battery swapping stations at Retail Outlets.

(7) The technical standards and specifications including safety standards for dispensing of Liquefied Natural Gas (LNG) from Installations using Prefabricated ISO Containers and Mobile Dispensing of Liquefied Natural Gas (LNG) are specified in Schedule-7 which inter-alia covers -

(a) Schedule-7A which relate to minimum requirements in design, operation, inspection, maintenance, safety, emergency management etc. for dispensing of LNG from Installations using Prefabricated ISO Containers.

(b) Schedule-7B which relate to layout, design, operating procedures, maintenance, inspection, safety, emergency management plan, for Mobile dispensing of LNG.

(8) The technical standards and specifications including safety standards for dispensing of Compressed Natural Gas (CNG) from Mobile Refuelling Unit (MRU) are specified in Schedule-8 which inter-alia covers minimum requirements in design, operation, inspection, maintenance, safety, emergency management etc. for dispensing of CNG from Mobile Refuelling Unit."

(2) In regulation 9, the words "for retail outlet dispensing Automotive fuels such as MS, HSD, Auto LPG, CNG, LNG, LCNG and their variants' shall be deleted and, after the words "the concerned competent authorities." the following shall be inserted namely: -

(a) for retail outlet dispensing Automotive fuels such as MS, HSD, Auto LPG, CNG, LNG, LCNG and their variants.

(b) for Door-to-door delivery of Liquid Automotive fuels or for parking of Mobile Dispenser (For Class B Product).

(c) for dispensing of LNG from Installations using Prefabricated ISO Containers and Mobile Dispensing of LNG.

(d) for dispensing of CNG from Mobile Refuelling Unit."

(3) For sub-clause 2(j) of Clause 2.0 in SCHEDULE-3

(i) the words and numbers "EN 12247' and ", 2004', shall be deleted.

(ii) the numbers L 2500' shall be substituted by the numbers L 3000'.

(4) after Schedule-4, the following Schedules shall be inserted, namely: -

"Schedule 5:

[ See Regulation 6 (5)]

Door-to-Door delivery of Liquid Automotive Fuels

1. The provisions of these regulations shall apply to door-to-door delivery of Liquid Automotive Fuels.

2. The provisions of these regulations cover the minimum requirements for engineering and safety considerations in layout, design, operating procedures, maintenance, inspection, safety, emergency management plan etc. for door-to-door delivery of Liquid Automotive Fuels.

i. "Authorised Representative" means a person trained and assigned to carry out a specific job by the owner or marketing company;

ii. "Emergency shut off" means a shut off to cut off power supply as well as product supply which in an emergency, operates automatically or manually or can be operated remotely;

iii. "Filling or loading facility for a Mobile refueller" means a separate area earmarked within a retail outlet for filling of licensed Mobile refueller only;

iv. "Mobile refueller" means a licensed vehicle by PESO which is a vehicle integrated unit consisting of chassis, tank and PTO operated dispenser. It is used for door-to-door delivery of Class B of the petroleum product as per license conditions;

v. "Product Classification" means Class A - Flash Point below 23 deg C. Class B - Flash Point 23 deg C and above, upto 65 deg C. Flash point of a volatile liquid is the lowest temperature at which it can vaporise to form an ignitable mixture in air;

vi. "Standalone parking" means a facility for a Mobile refueller means a separate private area earmarked outside the retail outlet or supply location for parking of the licensed Mobile refueller.

Schedule 5A:

[See Regulation 6 (5)(a)]

Filling Facility At Location for Own or Third Party Mobile Refuellers and Standard Operating Procedures (SOPs)

(i) The approach to filling facility for Mobile refueller should ensure unobstructed movement of vehicles and provision for entry and exit of Mobile refuellers.

(ii) Location equipment, entrance, exit and paving within the Filling facility shall be arranged in such a manner so as to avoid the risk of any collision amongst the vehicles.

(iii) Filling facility shall have access to mobile firefighting equipment.

(iv) There shall be no overhead electric cable or HT line above the filling facility.

(v) The filling facility shall be within the licensed area of petroleum retail outlet.

(vi) Filling facility shall be of minimum 10m X 10m area.

(vii) Class B Mobile refueller should be loaded at the filling facility.

(viii) The area shall have rigid or approved HDPE pipeline drawn from the underground tank in retail outlet or a separate approved tank within the retail outlet.

(ix) The filling facility shall be either top or bottom loading with metering system.

(x) The filling facility should be segregated from other facilities of the petroleum retail outlet. Since, retail outlet in itself is having brick work or fence boundary of total 1.2m as per PESO rules.

Providing a fencing within the retail outlet should not be necessary for specially prepared area for loading of mobile refueller, until and unless it is required for safety.

(xi) The space for parking of mobile refueller should be within the filling facility or separate.

(xii) The space for parking and filling point shall observe at least 4.5 m clearance all round from center of mobile refueller.

(xiii) There shall be no restriction on the permission number of mobile refuellers till it is meeting the criteria mentioned as per Schedule-5B of SOP for Parking at private premises.

(xiv) Filling facility shall be monitored by CCTV camera. Either the camera at Retail outlet should be used for continuous monitoring of this filling facility or a separate CCTV camera shall be provided.

(i) Loading bay within the filling facility shall have stable and uniform hard stand (like paving, PCC) and peripheral area may be developed with the paver block or PCC and same shall match with the existing driveway area.

(ii) Collection pit with provision of isolation valve shall be provided for drainage within the filling facility, to contain spillage of fuel and emulsified surface water. Adequate arrangement shall be provided for disposal of collected material complying with CPCB or state pollution control board requirements.

(iii) The loading bay shall have periphery drainage with grating connected to collection pit.

(iv) Arrangement shall be done for mounting metering assembly, 2 no. ESD push button, Bottom or Top loading arm or hose and spout arrangements and other automation or electronic control equipment.

(i) Piping arrangement shall be laid from existing underground fuel tank or header at Retail outlet or new licensed underground tank to metering assembly in the filling facility.

(ii) HDPE or rigid underground pipe of appropriate size shall be laid upto the filling facility.

(iii) Adequate arrangement for weather protection of equipment within the filling facility shall be made.

(iv) Metering unit shall consist of strainer cum air eliminator, PD Meter or MFM, DCV and loading arm with spout or hose with spout for top loading or bottom loading arm or hose with coupler.

(v) Provision shall be made within the filling facility for initial and annual calibration with Master meter or prover. The filling facility shall have approved type flameproof electrical socket and connection for master meter. Design shall ensure zero spillage during connection or disconnection of master meter or prover during calibration of service meter.

(i) Filling facility area shall have 2 no. Emergency stop push button, one shall be located near metering unit and another at the entry gate of the filling facility. Both ESDs should be integrated with the existing ESDs of retail outlet.

(ii) UPS Supply should be given for the automation and metering systems for the filling facility.

(iii) Dedicated maintenance free earth pit and electrode with GI earthing strip shall be provided near the loading platform within the filling facility.

(iv) Earthing strip shall be connected to the existing earthing grid of RO, wherever possible.

(v) Plug compatible to API Optic socket 6 or 10 pin shall be provided at the filling point for earthing of mobile refueller or Crocodile clip attached to 1.5 mm thick and 6mm width copper braided wire of 6 m length as applicable.

(vi) Flameproof type lighting fixture shall be provided for illumination and night loading, if installed in the hazardous area. LUX level at the loading area shall be minimum 60.

(vii) The lighting fixtures should be fixed at the fencing or boundary and shall be placed to allow obstruction free movement of mobile refueller.

(i) Driver and fuel attendant to wear only cotton clothes.

(ii) Driver and fuel attendant to use safety helmets and safety shoes available during the mobile refueller operations.

(iii) Driver and fuel attendant not to carry mobile, matchstick or any flammable material within the filling facility.

(iv) Driver, fuel attendant and fuel browser crew shall be trained for undertaking the loading as well as fueling activities in safe manner and as per Standard Operating Procedures.

(i) Driver shall park the mobile refueller in the designated location within the retail outlet as shown in the licence issued by PESO.

(ii) Once the vehicle is parked, driver shall ensure that the master switch is dis-engaged.

(iii) Driver shall park the vehicle in neutral gear with hand brakes applied.

(i) The authorised representative shall check for mobile phone, matchbox, cotton cloth pieces, empty containers, etc., at the entry point of the filling facility.

(ii) The Mobile refueller shall then be directed to park in the specially prepared area for loading in drive out position. Once parked the Fuel bowser crew and the authorised representative will follow the below steps:

a. The engine to be turned off, handbrake applied and Master Switch dis-engaged ensuring there is no power supply in the system. Wheel chokes to be placed in front and rear wheels of the vehicle.

b. Fire extinguishers shall be placed at easily accessible position.

c. Earthing shall be provided to the vehicle via plug compatible to API Optic socket 6 or 10 pin or Crocodile clip attached to 1.5 mm thick and 6mm width copper braided wire of 6 m length as applicable.

d. Loading attendant shall connect the bottom loading coupler to the mobile refueller in case of bottom filling facility. For top filling facility, spout connected to loading arm or hose assembly to be placed in fill point of the mobile refueller.

e. Fuel attendant or loading operator shall check the mobile refueller for quantity of product available inside with the help of dip rod and record.

f. The loading operator shall commence loading while the driver shall stay near the vehicle and fuel attendant shall stay near the connected coupler.

g. Driver shall remain with the truck, check for any leakage during loading and avoid any entry of unauthorised personnel during loading.

h. If any leakage is encountered during loading, the Mobile refueller shall not be loaded further. Loading shall be stopped; product shall be decanted in underground storage tank and the leakage shall be arrested permanently before commencing further loading.

i. If any leakage is witnessed in the loading Bay, the loading shall be stopped, leakage to be arrested permanently and only then further loading shall commence.

j. Once the loading is complete loading arm, hose spout arrangement and hose shall be removed, dome cover to be closed by fuel attendant. The top compartment shall then be locked by loading operator. Bonding reels clips, fire extinguishers and wheel chokes shall be removed and kept back. Master switch shall be disengaged to allow power supply.

k. Post Completion all the above operation vehicle shall move out of the retail outlet for delivery.

(i) Driver to ensure that the dispensing nozzle is locked and is properly stowed in its holder.

(ii) During driving the speed of the vehicle should not exceed 60 kmph anytime.

(iii) Driver and Fuel attendant shall never leave the vehicle unattended.

(iv) The vehicle shall not be parked on a public road or in any congested area.

(i) Before parking at the customer premises, the driver and fuel attendant should ensure that the customer premise is clear of any visible Hazard such as open fire, high tension line, welding activity. Driver and Fuel Attendant to ensure that no person smokes or carry matches, fire, lights or any article capable of causing hazard in the fueling area.

(ii) Driver to park the vehicle in "Drive-Out" position with handbrake applied.

(iii) Fuel attendant to place wheel chokes at front & rear wheels so that vehicle remains immobile during fueling.

(iv) Mobile refueller to be properly earthed before fueling.

(v) Portable fire extinguisher to be kept at an easily accessible position.

(vi) Fuel attendant to place safety cones with chain to cordon the area for on- Site fueling to avoid any form of trespassing.

(vii) Petroleum shall not be filled into equipment while the said equipment is in operating condition.

(viii) Inter-distance: -

(a) Vehicle shall be kept at a minimum six metre distance for Petroleum Class B from any protected works all-round during refueling the tanks of heavy vehicles or machineries and stationery equipment as the case may be.

(b) Mobile refueller of licensed capacity up to three thousand litres for Petroleum Class B shall be kept at a distance of minimum of 4.5 metre distance from any protected works all-round during refueling.

(c) The fill point shall be at a horizontal clearance of 3 metre and vertical clearance of 1.2 metre all-around.

(ix) The length of the sound and electrically continuous hose shall not exceed 10 metres.

(x) Unwring the hose reel and take the nozzle up to the fuel tank of the vehicle to be refueled.

(xi) Fuel attendant to start the dispensing.

(xii) Every care shall be taken to prevent escape of petroleum into any drain or sewer or public road by mobile Refueller or by the customer.

(xiii) After the transaction is complete the hose reel is wound back to its original position.

(xiv) Fuel attendant to ensure all fire extinguishers, safety cones and chains, earthing and bonding reels, wheel chokes are kept back before moving to the next location.

(i) A comprehensive maintenance schedule for equipment in filling facility shall be formulated for safe operable condition.

(ii) Preventive maintenance schedules shall be drawn for all equipment, in accordance with manufacturer's recommendations, and established mandatory or recommendatory standards.

(iii) Records of all preventive maintenance undertaken shall be maintained.

(iv) Repairs involving non-routine maintenance work, shall be carried out after issuance of work permit as per approved formats of Retail outlet.

(v) The work permit shall be issued by company authorized person or dealer or manager, at the retail outlet, as per the class of activities detailed in the code for Retail outlet.

(i) Design of filling facility shall ensure safety of working personnel during operations.

(ii) Fall arrestor arrangements shall be in-built in Mobile refuellers.

(iii) Layout shall ensure that Mobile Refueler are always in "drive out" position and there is no hindrance to movement before or after filling.

(iv) 1 no. 9kg DCP fire extinguisher and 2 nos. sand buckets with shed shall be provided in the Filling facility.

(v) SOP of loading shall be displayed within the filling facility in English and in Hindi or Vernacular language.

(i) During filling of Mobile refueller at retail outlet, the Emergency plan prepared for the outlet shall be adhered to.

(ii) 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 Board.

(iii) Typical site emergency plan for refueling sites shall be prepared for implementation in case of emergency and the copy of such emergency plan shall be submitted to the district authority.

Annexure I

Standard Operating Procedures (Sops) for Loading of Mobile Dispenser At Retail Outlets

(i) Mobile dispenser accepted for loading shall conform to all updated technical regulations and should have valid PESO license.

(ii) Mobile dispenser either be owned and operated by OMC or an operator or Dealer authorised by OMC and shall have valid agreement or Contract with OMC for distribution of petroleum product.

(iii) Mobile dispenser operator shall carry a valid calibration license for metering unit or equipment installed for the purpose of refuelling.

(iv) Driver of the mobile dispenser shall have HAZCHEM certificate for handling of hazardous product through recognised training institute.

(v) Mobile dispenser shall be refuelled at petroleum retail outlets or storage point having valid license from PESO for refuelling mobile dispenser & shall be parked at specified place for fuelling at petroleum retail outlets or gantry in drive-out position on horizontal platform.

(vi) Before start of loading operation, a 9or10 kg DCP Fire extinguisher shall be placed in front of mobile dispenser so that filling faucet can be easily accessed in case of emergency.

(vii) Place the board of "Tank Lorry under Filling "in front of the mobile dispenser.

(viii) The engine of the mobile dispenser shall be switched off during loading operation.

(ix) Hand brake shall be applied during refueling.

(x) Mobile dispenser shall be parked in neutral gear during loading.

(xi) Master switch of the dispensers shall be switched off during loading.

(xii) Tyres shall be scotched with wooden wedges.

(xiii) Mobile dispensers shall be bonded with the earth pit or gantry structure by means of a flexible electrically continuous earthing wire.

(xiv) Filling hose pipe or loading arm of the product shall be properly secured with the mobile dispenser.

(xv) No simultaneous operation of tank lorry decantation and mobile dispenser loading shall be undertaken at the petroleum retail outlet.

(xvi) During loading, both the driver & helper shall be present so that the vehicle can be removed instantly in the event of any emergency.

(xvii) Earthing and bonding connections shall not be removed till the tank lorry is ready to move out from the bay so that adequate time (minimum 2 minutes) is given for dissipation of electrical charges generated during filling.

(xviii) Ensure that there is no leakage from any part of the loaded tank lorry.

(xix) Ensure necessary sealing or locking is in place before dispatch of the Mobile dispenser.

(xx) After completion of mobile dispenser loading, Billing, record keeping and stock reconciliation, the mobile dispenser shall be allowed to leave from petroleum retail outlet for refuelling.

(xxi) Jet sensors should be provided to prevent overfilling in case of bottom loading.

(xxii) Flow meter having preset mode quantity of petroleum product is only used for loading browser.

Annexure II

Standard Operating Procedures (Sops) for Refueling At Customer Premises

(i) Mobile dispenser shall carry a valid calibration license for tank as well as metering unit/ equipment installed for the purpose of refuelling.

(ii) Mobile Dispenser shall be PESO approved.

(iii) Mobile dispenser shall deliver fuel only to registered customers and Geo Fencing feature shall be part of it.

(iv) Site specific emergency plan shall be prepared and submitted to district authorities.

(v) Length of each dispensing hose should be restricted to maximum 10 m.

(vi) Dispensation shall be through auto cut off nozzle and nozzle shall have ATEX/UL/KHK certification.

(vii) Mobile Dispenser shall be parked in drive out position.

(viii) Mobile dispenser operator shall take and ensure the validity of public liability insurance.

(ix) Safety features like emergency shutdown button shall be made available at three places -

a. Driver's cabin.

b. Near display console.

c. Hand held device.

(x) Interlock arrangement of dispensing of fuel with bowser in neutral gear shall be provided and hand brakes applied during parking, loading and fuelling.

(xi) The fuelling area shall be segregated by barricading or traffic cones observing required safety distances.

(xii) Place the board of "Mobile dispenser Under refueling "in front of the mobile dispenser.

(xiii) Before start of fuelling operation, a 9or10 kg DCP Fire extinguisher shall be placed in front of mobile dispenser so that filling faucet can be easily accessed in case of emergency.

(xiv) Hand brake shall be applied.

(xv) Mobile dispenser shall be parked in neutral gear during fuelling.

(xvi) Master switch of the dispensers shall be switched off except during refuelling.

(xvii) Tyres shall be scotched with wooden wedges or rubberised or metallic wheel chokes.

(xviii) Mobile dispensers shall be bonded with the Earth Pit or Gantry structure by means of a flexible electrically continuous earthing wire.

(xix) Ensure necessary sealing is in place before start of fuelling operation.

(xx) Fuelling to be done in the equipment or customer tank only when the equipment is not in operating condition.

(xxi) During fuelling, both the driver & helper shall be present so that the vehicle can be removed instantly in the event of any emergency.

(xxii) Earthing or bonding connections shall not be removed till the tank lorry is ready to move out from the bay so that adequate time (minimum 2 minutes) is given for dissipation of electrical charges generated during filling.

(xxiii) Ensure that there is no leakage from any part of the loaded tank lorry.

(xxiv) Ensure nil spillage during the fuelling operation.

(xxv) Empty or partially filled mobile dispenser may be parked at licensed retail outlets or Petroleum Installations or any designated parking only duly approved by PESO for the purpose.

(xxvi) Ensure there is no naked fire, loose electrical connections, smoking in the vicinity of fuelling location

(xxvii) Three-metre clear safety distance shall be ensured around the fill point of the equipment or nozzle of dispenser.

(xxviii) Every care shall be taken to prevent escape of petroleum into any drain or sewer or public road.

(xxix) During transportation

a. The vehicle shall not be parked on a public road or in any congested area.

b. Vehicle speed should not exceed 60 kmph.

Schedule 5B:

[See Regulation 6 (5)(b)]

Compact, Standalone Parking Facility for Mobile Refuellers and Standard Operating Procedures (SOPs)

(i) The approach to Standalone parking facility for Mobile refueller should ensure unobstructed movement of vehicles and provision for entry and exit of Mobile refuellers.

(ii) Location equipment, entrance, exit and paving within the Filling facility shall be arranged in such a manner so as to avoid the risk of any collision amongst the vehicles.

(iii) Standalone parking facility should have easy access to mobile firefighting equipment.

(iv) There shall be no overhead electric cable or HT line above the filling facility.

(v) The Standalone parking shall be of minimum 10m X 10m area.

(vi) Licensed Mobile refueller may be parked at the filling facility.

(vii) In case of more than one Mobile dispenser within the same parking area, the distance between the two bowsers (Body to body) shall be minimum 1.5 m.

(viii) The space for parking shall observe at least 4.5 m clearance all round from the centre of the mobile refueller.

(ix) Parking facility should be monitored by CCTV camera.

(i) Parking Area to be levelled driveway with minimum 9m X 9m area.

(ii) Parking space shall have proper fencing with 1.2 metre height wall and 2 metre industrial fencing on the same.

(iii) The gate shall be provided with proper locking arrangements.

(i) The lighting fixtures shall be placed to allow obstruction free movement of mobile refueller.

(ii) Parking area shall be illuminated with light with min lux level of 60.

(iii) Electrical fitting in the hazardous area shall be of approved type.

Annexure III

Standard Operating Procedures for parking of bowsers for Door-to-Door Delivery of Fuel at Private premises

(For Petroleum Class B High Speed Diesel only)

(i) The bowser shall not be parked on a public road or any congested area or at a place within 9 m of any source of fire.

(ii) Petroleum carried in the bowser shall not be loaded, unloaded, transferred into any container or into fuel tank of any motor conveyance or any internal combustion engine or storage tank within the parking space.

(iii) The approach to standalone parking facility for bowser should ensure unobstructed entry and exit of bowser. (Entry and exit can be same)

(iv) Standalone parking facility should have easy access to firefighting equipment.

(v) The parking area shall be open to sky and there shall be no overhead electric cable or high-tension electric line above the parking facility and shall be on leveled ground.

(vi) The standalone parking shall be of minimum 10m X 10m area for one bowser only.

(vii) In case of more than one bowser to be parked then, each bowser shall observe 4.5 metre clear safety distance all around. The distance shall be measured from the centre of the parking platform for each bowser.

(viii) The parking facility shall be segregated from other facilities and protected works by providing fencing of total height 1.8 m.

(ix) Parking area shall be with sufficient illumination along the fence.

(x) No person shall smoke and no matches, fire, lights or articles or substances capable of causing ignition of petroleum shall be allowed at any time in proximity to bowser or in the parking facility.

(xi) Once the vehicle is parked, driver shall ensure that the master switch shall be dis- engaged or switched off and the wheels of vehicle shall be secured by efficient brakes or by scotching.

(xii) It shall be the responsibility of the bowser owner to have the legal and physical possession of the parking area for parking of bowsers in the licensed area.

(xiii) One number of 9 kg DCP fire extinguisher and 2 nos. sand buckets with shed shall be provided in the parking facility at an accessible location.

(xiv) The premises shall be manned and attended at all the time.

(xv) The premises shall have notice board displayed at a prominent place mentioning "Restricted Area", approved number, owner's name his contact details, Contact Number of nearest Police Station, Fire Station, Hospital & Ambulance.

(xvi) The adherence to the above SOPs shall be administered in accordance with the gazette notification 903 (E) dated 10th December, 2019 of the Motor Spirit and High-Speed Diesel (Regulation of Supply, Distribution and Prevention of Malpractices) Order, 2005.

Schedule 6:

[ See Regulation 6 (6)]

Setting up of Electric Vehicle Charging & Battery Swap Facility at ROs

(i) The provisions of these regulations shall apply to Setting up of EV Charging & Battery Swap Facility at ROs.

(ii) The technical standard and specifications including safety standards under this Schedule lays down the minimum requirements for engineering and safety considerations in layout, design, operating procedures, maintenance, inspection, safety equipment, electrical power distribution system, automation, competence assurance, emergency management plan, customer safety and awareness of EV chargers or Battery swapping stations at Retail Outlets dispensing Petroleum products such as MS, HSD, Auto LPG, LNG, CNG and their variants.

(a) "Basic insulation" means insulation of hazardous-live-parts which provides basic protection.

(b) "Battery Management System (BMS)" means a system that controls electrical distribution within a battery pack and protects against over- or under-voltage conditions as well as excessive current. Moreover, it may have temperature sensors that shut down the pack if the upper or lower temperature limits are exceeded.

(c) "Battery swapping station" means a station where any electric vehicle can get its discharged battery or partially charged battery replaced by a charged battery.

(d) "CCS" means a Combined Charging System, having On-board charging and Off-board charging.

(e) "Charger" means a Power converter that performs the necessary functions for charging a battery.

(f) "Charging point" means a facility for recharging of batteries of electric vehicle for private or public non-commercial use.

(g) "Charging" means all functions necessary to condition standard voltage and frequency AC supply current to a regulated voltage and current level to assure proper charging of the EV traction battery or supply of energy to the EV traction battery bus, for operating on-board electrical equipment in a controlled manner to assure proper energy transfer

(h) "Control pilot" means the control conductor in the cable assembly connecting the in-cable control box or the fixed part of the EVSE, and the EV earth through the control circuitry on the vehicle.

(i) "DC EVSE Charging" means a DC charger meant for supplying Direct Current (DC) into the car's battery and does not need the onboard converter to convert it.

(j) "Direct contact" means contact of persons with live parts of any equipment

(k) "Discom" means an electric Power Distribution Company

(l) "Electric vehicle (EV)" means any vehicle propelled, partly or wholly, by an electric motor drawing current from a rechargeable storage battery, or from other portable energy storage devices (rechargeable, using energy from a source off the vehicle such as a residential or public electricity service).

(m) "Electric vehicle supply equipment (EVSE)" means conductors including the phase, neutral and protective earth conductors, the EV couplers, attachment plugs and all other accessories devices, power outlets, safety function equipment, or apparatus installed specifically for the purpose of delivering energy from the premises wiring to the EV and allowing communication between them if required.

(n) "EVSE Charging" means all equipment for delivering AC current to EVs, and with dedicated functions.

(o) "Exposed conductive part" means the conductive part of equipment, which can be touched and which is not normally live, but which can become live when basic insulation fails

(p) "Indirect contact" means contact of persons with exposed conductive parts made live by an insulation failure.

(q) "Live part" means any conductor or conductive part intended to be electrically energized in normal use.

(r) "Mode 1 charging" means the method of connection of an EV to a standard socket outlet of an AC supply network utilizing a cable and plug, both of which are not fitted with any supplementary pilot or auxiliary Contacts

(s) "Mode 2 charging" means a method of charging in which the vehicle is connected to the main power grid via household socket-outlets. Charging is done via a single-phase or three-phase network and installation of an earthing cable. A protection device is built into the cable.

(t) "Mode 3 charging" means a method for the connection of an EV to an AC EV supply equipment permanently connected to an AC supply network, with a control pilot function that extends from the AC EV supply equipment to the EV. EVSE intended for Mode 3 charging shall provide a protective earthing conductor to the EV socket outlet or to the vehicle connector.

(u) "Mode 4 charging" means a method for the connection of an EV to an AC EV supply equipment permanently connected to an AC supply network, with a control pilot function that extends from the AC EV supply equipment to the EV.

(v) "Protection system" means the equipment by which abnormal conditions in the electricity system are detected and fault clearance, actuating signals or indications are initiated for protection of the system without the intervention by the operator

(w) "Socket-outlet" means an electrical device that is used for fixing at a point where fixed wiring terminates; and provides a detachable connection with the pins of a plug; and have two or more contacts; and also includes a cord extension socket attached to a flexible cord that is permanently connected to installation wiring

(x) "Supply lead or Cable Assembly" means a piece of equipment used to establish the connection between the EV and a socket-outlet or a charging point.

(y) "Thermal Runaway Reaction" means a series of internal exothermic reactions that are triggered by heat. The creation of excessive heat can be from electrical over-charge, thermal over-heat, or from an internal electrical short.

i. All EV charging stations shall be provided with protection against the overload, short-circuit, over current, under voltage, over voltage, phase failure and earth leakage of input supply and output supply. Local isolation for incoming power supply should be provided near EV charger.

ii. Foundation of the charger shall be at least 30cm above the ground (in case of low lying area the height of foundation shall be suitably increased).

iii. A cord extension set or second cable assembly shall not be used in addition to the cable assembly for the connection of the EV to the Electric Vehicle Charging Point. A cable assembly shall be so constructed so that it cannot be used as a cord extension set.

iv. EV parking place should be such that the connection on the vehicle when parked for charging shall be within 5 metre from the EV charging Point. The parking shall not be in hazardous area.

v. Adaptors other than those provided by OEMs shall not be used to connect a vehicle connector to a vehicle inlet.

vi. The EVs charging stations shall be equipped with a protective device against the uncontrolled reverse power flow from vehicle.

vii. The D.C. EV charging point shall disconnect supply of electricity to prevent overvoltage at the battery, if output voltage exceeds maximum voltage limit sent by the vehicle.

viii. The EV Charging station shall not energize the charging cable when the vehicle connector is unlocked. The voltage at which the vehicle connector unlocks shall be lower than 60 V DC. One second after having disconnected the electric vehicle from the supply (mains), the voltage between accessible conductive parts or any accessible conductive part and earth shall be less than or equal to 42.4 V peak (30 V rms), or 60 V D.C., and the stored energy available shall be less than 20 J (as per IEC 60950) and if the voltage is greater than 42.4 V peak (30 V rms) or 60 V D.C., or the energy is 20 J or more, a warning label shall be attached in an appropriate position on the charging stations

ix. Where the connection point is installed outdoors, or in a damp location, the equipment shall have a degree of protection of at least IP54(Water splashing against the enclosure from any direction shall have no harmful effect).

x. All electric supply lines and apparatus shall be of sufficient rating for power, insulation and estimated fault current and of sufficient mechanical strength, for the duty cycle which they may be required to perform under the environmental conditions of installation, and shall be constructed, installed, protected, worked and maintained in such a manner as to ensure safety of human beings, animals and property.

xi. No person shall work on any live electric supply line or apparatus and no person shall assist such person on such work, unless he is designated in that behalf and takes the safety precautions.

xii. A Resuscitation chart (Shock Treatment chart) shall be available in bilingual language.

xiii. In operator assisted EV charging stations:

a. the EV charging operator shall be appropriately trained.

b. the EV charging operator shall be equipped with proper PPEs.

xiv. The applicant and user shall prepare single line schematic diagrams in respect of its system facility and make the same available.

xv. Live parts of the electric traction system shall be protected against direct contact by persons in or outside the vehicle, through insulation or inaccessible position.

xvi. Insulation such as varnish, enamel, coatings are not considered to be insulation as required for protection against direct contact.

xvii. Removal of protective devices and opening of doors, lids and bonnets permitting access to live electrical equipment shall only be possible with tools or keys.

xviii. All conductive parts of the vehicle, particularly accessible parts or parts adjacent to electrical equipment should be connected with an equipotential connection.

xix. Suitable space shall be ensured for entry and exit of vehicles.

xx. For electrical power distribution proper gland or cable dressing has to be ensured and no open cable or unterminated cable shall be allowed.

xxi. A vehicle connector used for Direct Current (D.C.) charging shall be locked on a vehicle inlet if the voltage is higher than 60 V D.C. and the vehicle connector shall not be unlocked (if the locking mechanism is engaged) when hazardous voltage is detected through charging process including after the end of charging and in case of charging system malfunction, a means for safe disconnection shall be provided

i. All Residual Current Device (RCDs) for the protection of supplies for EVs shall have a residual operating current of not greater than 30 mA and shall operate to interrupt all live conductors, including the neutral and have a performance at least equal to Type A and be in conformity with IS 732-2018

ii. All RCDs used for the protection of supplies to EVs shall be permanently marked to identify their function and the location of the charging station or socket outlet they protect.

iii. Each electric vehicle charging points shall be supplied individually by a dedicated final sub-circuit protected by an overcurrent protective device complying with IEC 60947-2, IEC 60947-6-2 or the IEC 60269 series and the overcurrent protective device shall be part of a switchboard.

iv. Where required for service reasons, discrimination (selectivity) shall be maintained between the RCD protecting a connecting point and an RCD installed upstream.

v. All EV charging stations shall be supplied from a sub-circuit protected by a voltage independent RCD and also providing personal protection that is compatible with a charging supply for an electric vehicle.

vi. All EV charging stations shall be provided with an earth continuity monitoring system that disconnects the supply in the event that the earthing connection to the vehicle becomes ineffective.

vii. Earthing of all EV charging stations shall be as per IS 3043.

viii. The cable may be fitted with an earth-connected metal shielding. The cable insulation shall be wear resistant and maintain flexibility over the full temperature range.

ix. A protective earth conductor shall be provided to establish an equipotential connection between the earth terminal of the supply and the conductive parts of the vehicle. The protective conductor shall be of sufficient rating to satisfy the requirements of IEC 60364-5-54.

i. When the user of the EV charging detects an abnormality in the station and or the vehicle, the safety is ensured by activating ESD of the EV station.

ii. The System stops charging by controlled expedited interruption of charging current or voltage to the vehicle, where DC current descends with a controlled slope, and appropriate signaling to the vehicle.

iii. Uncontrolled abrupt termination of charging under specific fault conditions, where there is no control of current, and the vehicle may not be informed in time.

iv. Under specific conditions, the following disconnection is required in the station or the vehicle

a. Disconnection of the supply to the conductor in which an earth leakage is detected

b. Disconnection of the conductor in which an over current is detected

c. Disconnection of the DC power circuit from the supply if an insulation failure is detected

i. Enclosure of EV chargers and battery swapping facilities shall be made of fire-retardant material and free from Halogen.

ii. Power supply cables used in charging station or charging points shall conform to IEC 62893-1 and its relevant parts.

iii. Fire extinguishers suitable for dealing with electrical fires (preferably CO2 type or Portable type AVD or DCP type Fire Extinguishers), shall be conspicuously marked and kept at charging stations in convenient location. The operator shall be fully conversant with the use and operation of the fire extinguishers.

iv. First-aid boxes conspicuously marked and equipped with such contents as the local authorities may specify, shall be provided and maintained at every charging station so as to readily, accessible during all working hours and all FA boxes shall be kept in charge of responsible persons who are trained in firstaid treatment and one of such persons shall be available during working hours.

v. Instructions, in English or Hindi and the local language of the District for the resuscitation of persons suffering from electric shock, shall be affixed; by the owner in a conspicuous place in every charging station.

vi. The owner of every charging station or other premises to which these regulations apply should ensure that all designated persons employed by him are acquainted with and are competent to apply the instructions.

vii. At battery swapping facility suitable arrangement maybe provided to extinguish the burning batteries, prevent thermal runaway reaction and to prevent Re-ignition.

i. The owner of EV shall make sure to follow the manufacturer's instructions while charging of vehicle, and never use a charging point that is not compatible with the make of the car.

ii. On noticing any fault or issue, the vehicle owner shall stop using the car and charging station immediately and contact the vehicle manufacturer or EV charging station owner.

iii. Ensure frequent check of vehicle's charging connection for wear and tear and replace it if any damage is evident.

iv. Use of extension leads is not permitted. The method of plugging more than one extension lead into another in order to reach a greater distance increases the risk of an electrical fire as well as electric shock.

v. The EV shall preferably be in drive out position and parked at retail outlet in a distinctly earmarked place where it can maneuver out without hindering other vehicles which come and exit for refueling purpose.

i. Display "Danger" on any electrical apparatus shall be affixed as near as possible and the voltage of the concerned apparatus concerned shall be permanently painted on it.

ii. Warning signage like "No Smoking", "Stop Vehicle", "Do Not Touch", "No Naked Flame" should be prominently displayed near the charging point of the vehicle.

iii. Parking point for vehicle charging should be marked on floor.

iv. A caution symbol shall be placed on the outside of the EV charging station, visible to the user.

v. Instructions for the connection of the electric vehicle to the EVSE shall be provided with the vehicle, with the user's manual and on the EVSE.

vi. The station shall bear the following markings in a clear manner:

a. Name or initials of manufacturer;

b. Equipment reference;

c. Serial number;

d. Date of manufacture;

e. rated voltage in V; rated frequency in Hz; rated current in A;

f. number of phases;

g. IP degrees; - "Indoor Use Only", or the equivalent, if intended for indoor use only;

h. Class of EV depending on Load Capacity.

i. Some minimal additional information can possibly appear on the station itself (emergency contact number, owner name and address).

j. Compliance is checked by inspection and tests.

i. Battery charging or swapping facility should preferably be located in a non hazardous area of the service station which do not pose hindrance to existing facilities of the service station and vehicular movement. The place shall be clearly demarcated and appropriate display board shall be provided keeping in mind the following minimum requirements:

a. The equipment layout shall confirm to the safety distance requirements from hazardous facilities as per Petroleum Rules, Gas Cylinder Rules and Static and Mobile Pressure Vessels (Unfired) Rules.

b. The battery charging or battery swapping facility, EV parking area shall be in non-hazardous area.

c. The designated parking place at EV charging point should not be sloped to prevent accidental case(s) of cable or cord pulling and topple off of EVSE by EV.

d. The layout shall have suitable accessibility to Fire Tenders, emergency exit and rescue.

ii. CCTV camera should be provided for close monitoring of the EV charging area and battery swapping station facilities with minimum retention of 24 hrs recording iii. Adequate firefighting facilities shall be provided at the battery charging or swapping station.

iv. The electric cabling for battery charging or swapping station should be laid underground.

v. In operator assisted battery swapping station, the battery swapping operation shall be carried out under supervision of skilled and trained personnel.

vi. The service station staff should also be trained in safety and operation of the battery swapping operations vii. The relevant provisions of the Petroleum Rules, 2002, Gas Cylinder Rules 2016 shall be strictly complied.

viii. The approach passages to EV charging station, Panel room, Battery Swapping area and workplaces shall be free from obstacles, so that they are readily accessible in case of an emergency.

ix. Necessary mechanical protection for the EV Charging installations, against potential vehicles impacts, must be provided. These may be in the form of a bollard, curb barrier protection or other similar mechanisms.

x. The vehicles should, preferably, be parked in a drive-out position, while EVs are being charged at the Retail Outlet. Considering that EV car-inlet sockets are positioned at different positions on vehicles (depending on the manufacturer and model), a system of drive-through layout with side islands should also be considered and the path shall be kept clear.

xi. Mode3(AC charging) or Mode4(DC charging) EVSE with a tethered charging cable shall be installed at the filling station for charging four wheelers.

xii. The charging cable connected to EV charger station must be of adequate length, in order to reach the car-inlet socket.

xiii. All electric vehicle charging points shall be installed so that any supply socket-outlet is at least 800mm above the finished ground level.

xiv. Proper illumination shall be maintained Minimum 100 lux for safety and visibility.

xv. EV charging shall be stopped during tanker unloading or refueller loading.

xvi. The following minimum safety distances shall be maintained between Battery Swapping Units and other facilities on the stations:

a. Underground tank filling point: 3 metre

b. Vents of underground tanks: 4 metre

c. MS or HSD or LPG or CNG or LNG dispensing units to battery swapping facility: 6 metre

d. Distance to be observed from CNG installations: 6 metre or distances as per RO regulation, whichever is higher.

e. Distance to be observed from LPG installations: 9 metre

f. Distance to be observed from LPG unloading: 9 metre

g. Distance to be observed from LNG unloading: 9 metre xvii. The following minimum safety distances shall be maintained between EV chargers and other facilities on the stations:

a. Underground tank filling point: 3 metre

b. Vents of underground tanks: 4 metre

c. MS or HSD or LPG or CNG or LNG dispensing units to EV charging facility: 6 metre

d. Distance to be observed from CNG installations: 6 metre or distances as per RO regulation, whichever is higher.

e. Distance to be observed from LPG installations: 9 metre

f. Distance to be observed from LPG unloading: 9 metre

g. Distance to be observed from LNG unloading: 9 metre

xviii. Maneuverability & Safety distances: The recommended safety distances between various facilities, shall be observed around any EV charging equipment (chargers, power units, cooling units and including the connector at full cable length).

xix. Risk analysis shall be carried out based on the possible failure scenarios and anticipated number of maximum people to be present at the RO.

xx. There should be a proper wheel stop in front of EVSE to prevent accidental collision of electrical vehicle with EVSE during maneuvering or parking EV in front of EVSE

i. Cable shall be protected to withstand safely the stresses, the environmental condition and the characteristics of the location. Suitable protection system shall be used. (e.g., conduits, Cable trays).

ii. Cable route shall be documented in site specific Layout drawings.

iii. Cable should be clearly labelled at both the ends.

iv. All cable routes including underground should not cross the identified hazardous area. In case the cable is laid in hazardous area, the cable shall be of fire resistance type and meet the hazardous area classification requirement.

i. The following elements or components shall be considered in designing the Electrical Power Distribution system:

a. Total electrical load for the entire EV charging station.

b. Availability, Suitability & Reliability of the State Electricity Board (SEB) grid. Fault (KA) rating of the SEB Feeder.

c. Load to be fed from back-up (if required).

d. Load which need stabilized or Uninterrupted Power Supply (UPS) supply to function smoothly.

e. Rated load of the connected & future equipment.

ii. For downstream distribution on the LT side, a suitable LT Power Distribution Panel shall be designed, to feed the various types of loads safely, from a centralized location.

iii. Before commencing the installation of EVSE at the filling station a detailed survey of the site shall be conducted to ensure that it is feasible to install EVSE at site. The survey shall take account of the following

a. The Hazardous Area

b. The location of all equipment's connected to the filling stations Electric supply

c. The Location of all underground services including earthed metalwork

d. Capacity and spare capacity of the Electric supply to the filling station

e. Existing earthing system

i. The AC electric supply for the EVSE installed at filling stations may be provided by one or several of the following means

a. From Existing Filling station supply

b. From an upgraded supply to the Filling station

c. From a separate supply provided exclusively for the EVSE from the Discom network

d. From a Distribution Company (Discom) substation located on or immediately adjacent to the filling station and provided specifically to feed the EVSE.

e. From any other autonomous source of energy (Genset, Solar panels, Battery banks)

i. EV charging equipment:

a. The EV charging equipment shall be suitable for outdoor use. The degree of protection shall be minimum IP54 (dust protected and water splashing against the enclosure from any direction shall have no harmful effect).

b. The EV charging equipment should be robust and tested according international numeric classification for the degrees of protection (IK rating).

i. The degree of protection for EV charging equipment shall be minimum IK10.

ii. The degree of protection for displays shall be minimum IK08.

c. The operation temperature of the system shall be adapted to local climate

i. Where temperature critical components are installed, the ambient temperature within the system shall be permanent monitored.

ii. If the maximum admissible ambient temperature for the technical components of the system is reached, an automatic shut-off mechanism shall be carried out to prevent a critical phase of the technical components.

d. All doors and removable panels shall be lockable. Cabinets shall incorporate automatic isolation in the event of access doors being opened.

e. The air intakes of mechanical ventilated units should be at minimum 1.0 m above ground level.

f. The charging equipment should discharge stored energy in case of emergency shutdowns.

g. The EV charging equipment shall be self-checking and provide continuous verification of fitness for operation

h. The EV charging equipment shall include current monitoring, thermal overload protection and earth leakage protection.

i. Charging equipment and DC cables shall be designed in accordance to local directives or certifications like CE, TR-25, UL, IEC as applicable.

j. The Public charging station shall have any one or more chargers or any combination of the chargers. Some typical chargers are listed in the table given in Annexure I for illustrative purpose.

k. The customer interface (e.g., display or indicator) shall clearly indicate if the charging unit is or is not available for use.

l. Energy transfer mode to the EV shall be conductive only ii. Energy Supply:

a. The Retail site shall have adequate electrical power supply to deliver the necessary additional charging power

b. The site-specific demand shall be determined in terms of number and types of charging units

c. A competent person shall check and calculate the correct maximum connected load of the EV installation (expressed in Amp, kVA and kW)

d. The connected load of the EV charging equipment should be calculated at full load.

iii. Transformer:

a. Transformer shall be designed in accordance to the calculated maximum load.

b. Apparent power, Reactive power and active power shall be considered.

i. The Electric supply or the supply to the EVSE shall be controlled by the forecourt emergency system so that when the supplies to the forecourt are switched off (in the event of emergency) the supply to the EVSE are switched off. Where the EVSE is fed from the supply separate to that serving the filling station consideration shall be given to providing an interlock by means of hardwire or fibre optic cable or any other means.

ii. The Electric charging infrastructure comprises of battery charging facilities of electric vehicles or battery swapping facilities or any other facilities pertaining to the vehicles operating on electricity powered by battery as a source of power. Such facilities shall be installed outside the hazardous area at the service stations.

iii. The EV charger shall incorporate an industrial harmonized standard protocol (e.g. Open charge point protocol OCPP) to control charging process

i. Operating personnel should possess adequate knowledge and experience of handling EV Charging Equipment to ensure safe and efficient functioning.

ii. Do's & Don'ts shall be prominently displayed

iii. Action in the event of emergency shall be clearly established, understood & displayed prominently.

iv. The following are the critical activities during Charge Station Operation:

a. Charger's availability & Readiness

b. Operating the EV Chargers

c. Safety & Handling

v. The EV charging station or the Battery swapping station can be self-operated or operator-assisted.

vi. A standard Operating Procedure (SOP) board to be displayed prominent near the EV charger to assist the customer and operator.

i. Before commencement of Charging Operations, Charge Point Operator to ensure that:

a. EV charging units are available for charging at the recommended settings and checked for correct functioning

b. All the parameter settings for desired operability are correct & in line with manufacturer's recommendations

c. Charging equipment shall indicate that it is in order and its readiness for charging operation

i. Operator to ensure that the vehicle is safely parked in the designated space with proper orientation.

ii. The charging unit shall be available for use only when the retail outlet is manned.

iii. Operator to remove the connector from the Charging dock and plug the connector into charging port of the EV.

iv. Operator to press "Start Charging" on the EV Charger Interface to commence the Charging.

v. Operator to Confirm that EV Charger Power light illuminates, Indicative Message appears & EV Charging has commenced vi. Now the Operator can remove the connector from the vehicle and put it back into the dock vii. The charging cable shall not rest on the ground when not in use.

viii. Connectors should be locked in holders when the equipment is not available for use.

ix. No charging during LCV loading or Bowser loading or Tanker unloading.

x. The Charge Point Operator should be equipped with Safety Shoes of suitable dielectric strength.

i. The Charge Point Operator should ensure taking care of following Safety & Handling aspects at all times during the Charger operation. The Charge Point Operator should be able to

a. Guide the incoming traffic into queues and the recommended position for charging

b. Inform the customer of precautionary measures during charging

c. Inform the customer of any available schemes or offers in the retail outlet

d. Ensure that EV Charger Cord during & after Charging is properly managed & not overstretched at any point of time during operation.

e. No Fuel operated vehicle is parked in an EV parking space

f. Resolve any queries the customer has about the charging process and rate

g. Guide the customer out of the charging line safely

h. Use the Emergency Operating Button & ensure that the same is functional

i. Obtain feedback from the customer for improvement in service

j. Understand & interpret the Error messages being displayed on the Charging Unit display & take due actions accordingly.

k. Respond to emergencies

1) Every charging station shall be tested and inspected by the competent engineer of the owner or the Electrical Inspector or Chartered Electrical Safety Engineer before energization of charging stations or by the OEM or authorized OEM representatives.

2) The owner of the charging station shall ensure that test and inspection of charging station is being carried out every year in the initial period of first three years after the energization of charging station and in every three years thereafter. Provided this clause is not applicable for Slow AC chargers upto 7.5 KW.

3) Refer Annexure III for Inspection and Audit checklist.

1) The owner of the charging station shall keep records in regard to design, construction and labelling of the charging station.

2) The owner of the charging station shall keep records of the relevant test certificate as indicated in these regulations and as per IEC 61851.

3) The owner of the charging station shall retain a copy of all records either in hard form or in electronic form, for at least three years and shall provide a copy of the records to the officials during the inspection.

4) The owner of the charging station shall establish and implement a safety assessment program for regular periodic assessment of the electrical safety of charging station. Refer Annexure IV for Maintenance checklist.

5) Work Permit system shall be followed for maintenance activities.

1) Electrical Fire

i. Cut the Power: The first thing that should be done in any electrical fire is cut the power to the electrical system causing the problem. This can be done by flipping the switch on breaker box. This step is also important because it reduces the risk for electric shock for anyone handling the fire and allows you to use more resources while trying to stop the flame.

ii. Use a Fire Extinguisher: If a person is unable to cut the power to the source of the fire, he should only use a fire extinguisher suited for electric fire. These use carbon dioxide or dry chemical extinguishers.

iii. Smother the Fire: If the power to the area is off, you can use either a fire blanket or other suitable means to extinguish the fire.

iv. Practice Fire Safety: If you cannot control the fire, exit the building as quickly and calmly as possible before calling authorities. Remember to keep close to the ground to avoid smoke inhalation and stop, drop and roll if your clothing catches on fire.

v. Though it's a good idea to know what to do in the event of an electrical fire, taking steps to prevent such fires is even more important. Avoid electrical fires by keeping flammable materials away from outlets, especially outlets currently in use. If power strips are used, it shall be ensured not to overload the strip or connect a string of strips together. Surge protectors should be provided to protect electronics from overheating due to a power surge.

2) Electrical Shock Contact with electricity sometimes happens, especially when electrical outlets and cords go without maintenance or if electrical appliances are placed near water. These cases can be particularly frightening, but it is crucial to have electric shock emergency procedures in place in the event of an accident. Here are a few things to keep in mind for your emergency response plan for an electrical shock:

i. Do Not Touch: If someone comes in contact with electricity, do not, under any circumstances, touch them directly. If you contact that person while they are still connected to the electrical current, you will also get shocked or electrocuted. Stay calm and stay away.

ii. Keep Your Distance: If the cause of electrocution is a high voltage wire, stay at least 20 feet away from the wire. If the wire is jumping and sparking, stand even further away if possible.

iii. Turn off Power: As soon as you are aware of the contact with electricity, if you are close to the circuit breaker, turn off power to that part of the station. Do this as quickly as you can.

iv. Remove the Person: If it will take too long to get to the breaker, try to cut contact between the person and the electrical source using an insulated object. A wooden rod, PVC pipe or other material would work well in this case. Never, under any circumstances, use a wet or damp object. Once the person is removed from immediate danger, do not attempt to move them any further.

v. Call for Help: Once power is turned off or have otherwise removed the person from the source of the shock, immediately call for help.

3) Power Outage Probably the most common emergency on this list, power failures and blackouts can occur for a variety of reasons. Whether it's due to a storm, downed power line, energy shortage or a problem in RO power lines. Blackouts can be a headache and can be dangerous for electrical appliances. In the event of a power failure, take the following steps to protect the asset:

i. Check the Source: Sometimes, the cause of a blackout in RO is simply a short-circuit or tripped breaker. Check and reset circuit breakers to ensure this is not the cause of your blackout.

ii. Be Prepared: Whether the area is prone to power outages or it's simply expecting a bad storm, be prepared for a power outage brings extra peace of mind. Keep a power outage emergency kit in an easily accessible location, equipped with alternative lighting options,

iii. Turn off Power to Appliances: As soon as a power outage occurs, turn off power to all appliances, such as air conditioners, and any electronics, via the circuit breaker. Turn off the branch circuits first, then the main breaker. Alternatively, ensure all electronics are plugged in to surge protectors so they are protected when the energy turns back on.

iv. Contact Your Distributor: Using your mobile phone, contact distributor as soon as possible to notify them of power outage.

v. Reset Safely: When power returns to RO, wait a few minutes before turning on your lights and appliances. Make sure to turn the main breaker back on first, then turn on the branch circuits.

4) In case of Fire, Exit Safely

i. If a car or the surrounding area catches fire and poses an immediate threat to life, passenger shall exit the vehicle safely. Remove any loose items of clothing, such as baggy jackets or scarves, keep your hands at your sides and off the metal of your car and get away from your vehicle. Keep your feet close together, with both feet touching the ground at the same time, and shuffle away from the vehicle without picking up your feet until you are a good distance away from the vehicle ii. During vehicle charging passenger should not be seating inside vehicle.

5) Emergency Response Guide for Lithium Ion Battery

i. Potential Hazard:

a. Fire or Explosion:

i. Lithium-ion batteries contain flammable liquid electrolyte that may vent, ignite and produce sparks when subjected to high temperatures (> 150°C (302°F)), when damaged or abused (e.g., mechanical damage or electrical overcharging).

ii. May burn rapidly with flare-burning effect. May ignite other batteries in close proximity.

b. Health

i. Contact with battery electrolyte may be irritating to skin, eyes and mucous membranes.

ii. Fire will produce irritating, corrosive and toxic gases. Burning batteries may produce toxic hydrogen fluoride gas. Fumes may cause dizziness or asphyxiation ii. Public Safety:

a. Call Fire Service.

i. Keep unauthorized personnel away.

ii. Stay upwind, uphill, upstream.

iii. Ventilate closed spaces before entering, but only if properly trained and equipped

b. Protective clothing:

i. Wear positive pressure self-contained breathing apparatus (SCBA).

ii. Structural firefighters' protective clothing provides thermal protection but only limited chemical protection.

c. Evacuation:

i. Immediate Precautionary Measure: Isolate spill or leak area for at least 25 metre (75 feet)

in all directions.

ii. Large Spill: Consider initial downwind evacuation for at least 100 metre (330 feet).

6) The said Emergency plan and procedure shall be duly incorporated in the existing ERDMP document prepared by concerned entity in line with PNGRB ERDMP Regulations 2010.

1) The objective is to provide understanding of all the facets of charging activities including operations, procedures, maintenance and hazards and the risks associated with handling of the activities and training shall ensure that the jobs are performed in accordance with the laid down procedures and practices, namely: -

i. Every entity shall develop, implement, and maintain a written training plan to instruct all EV charging or Battery swapping stations personnel with respect to the following, namely:

a. Carrying out the emergency procedures that relate to their duties as set out in the procedure manual and providing first aid;

b. Permanent maintenance, operating, and supervisory personnel with respect to the following, namely: -

c. The basic operation to be carried out in the installation in the normal course;

d. Fire prevention, including familiarization with the fire control plan, firefighting, the potential causes of fire or accident and the types, sizes, and likely consequences of a fire or accident in premises;

e. The characteristics and potential hazards of Charging station;

f. The methods of carrying out their duties of maintaining and operating the EV charging or Battery swapping stations as set out in the manual of operating, maintenance and charging procedures; and

g. Recognizing situations when it is necessary for the person to obtain assistance in order to maintain the security.

ii. Each owner should develop training module of their own which should include inter-alia of the following, namely: -

a. Fundamentals of electric vehicle technology and charging infrastructure;

b. Safety of EV charging;

c. Safety in battery swapping stations;

d. Li-ion battery safety & BMS;

e. Safety considerations for BMS (such as thermal runaway, short circuit detection );

f. Hazardous nature of Electrical installations;

g. Familiarization with operational procedures and practices;

h. Hands on experience on operation of equipment;

i. Knowledge of emergency and manual shut down systems;

j. Immediate and effective isolation during fire or accident;

k. Safety features and accident prevention;

l. Firefighting facilities, its upkeep and operation;

m. Evacuation and safe egress of the vehicles in an emergency;

n. Housekeeping;

o. First aid;

p. Dos and Don'ts; and

q. Emergency plan or drills.

2) Records for the training and refresher courses shall be maintained.

Annexure I

Annexure II

•  Battery storage system (battery types lithium ion NMC, NCA, LTO, LFP)

•  Battery charger

•  Battery Management system

•  Nominal Voltage per battery-48Vor 60Vor 72V operating Volts

•  Nominal Capacity per battery-1.5-2kWH and charging in range of 0.3 to 1 C

•  Min IP54 enclosure

•  Enclosed sealed slots for charging of batteries.

•  A well-made Standard Operating Procedure shall be made by the operating agency and shall be prominently displayed near the battery swapping station.

•  Adequate fire and safety measures shall be taken against the typical failures, such as:

o Thermal Abuse

o Physical damage

o Charging and discharging failures.

o Short circuit.

Annexure III

Schedule 7:

[ See Regulation 6 (7)]

Dispensing of LNG from Installations using Prefabricated ISO Containers and Mobile Dispensing of Liquefied Natural Gas LNG

(i) The provisions of these regulations shall apply to dispensing of LNG from Installations using Prefabricated ISO Containers and Mobile Dispensing of Liquefied Natural Gas (LNG).

(ii) The provisions of these regulations cover the minimum requirements for engineering and safety considerations in layout, design, operating procedures, maintenance, inspection, safety, emergency management plan etc. for dispensing of LNG from Installations using Prefabricated ISO Containers and Mobile Dispensing of LNG.

(a) "Container" means a vessel for storing liquefied natural gas - such a vessel may be above, partially below, or totally below ground and may consist of an inner and outer tank;

(b) "Emergency Shutdown System" (ESD) means a system that safely and effectively stops whole plant or an individual unit during abnormal situation or in emergency;

(c) "Fill Point" means the point of inlet pipe connection of a bulk storage tank for LNG where hose is connected for filling the products into the tank;

(d) "ISO Tank Container" means tank container which includes two basic elements, the tank and the framework, suitable for the carriage of compressed gas (including pressurized LNG) for international exchange and for the conveyance by road, rail and sea, including interchange between these forms of transport and complies with requirements of ISO 1496;

(e) "Liquefied Natural Gas (LNG)" means a fluid in the liquid state composed predominantly of methane (CH4) and which may contain minor quantities of ethane, propane, nitrogen, or other components normally found in natural gas;

(f) "LNG Dispenser" means equipment provided for delivering LNG to the auto fuel tank of motor vehicles or approved receptacles;

(g) "Tank Truck" means a truck mounted with a properly designed and PESO approved tank for transportation of LNG in bulk to the dispensing stations.

Schedule 7A:

[See Regulation 6 (7)(a)]

Lng Installations Using Prefabricated Iso Container

(i) The layout should ensure unobstructed movement of vehicles and provision for entry and exit of Tank Trucks;

(ii) The unloading area shall be of sufficient size to accommodate the tank trucks without excessive movement or turning;

(iii) Location of the facilities, equipment, entrance, exit and paving shall be arranged in such a manner so as to avoid the risk of any collision amongst the motor vehicles with associated installed facilities. Separate entry and exit points shall be considered;

(iv) All Facilities should have access to mobile firefighting equipment's including unhindered access to fire tenders;

(v) The location of tanks, fill and vent pipes, tank container and tank truck decanting area, shall be so designed to enable means of escape for persons, in the event of fire or any other incident;

(vi) The fuel lines and electrical cables shall have positive segregation;

(vii) Naked flames, sources of ignition and mobile phones shall not be allowed in the hazardous areas:

(viii) All electrical wiring, fittings, LNG dispensers located in hazardous area shall be in accordance with the law in force relating to electricity, SMPV Rules,2016 and IS:5571, IS:5572 as amended from time to time;

(ix) Hazardous area classification shall be done in line with IS: 5572.

(i) The direct effect of wind forces;

(ii) Loading due to seismic effect;

(iii) Erosive action from a spill;

(iv) Effect of the temperature, any thermal gradient (in cryogenic range), and any other anticipated degradation resulting from sudden or localized contact with LNG.

(v) Valves, piping, electrical components, steel structures and all other parts of the LNG fueling station shall be designed to withstand all loads to which the equipment can be exposed during transportation.

(vi) The Pre-fabricated ISO Containers meant for LNG static storage shall be properly secured to avoid collision, or drift or slide.

(vii) Applicable national standards and international standards should be complied.

(i) Imposed loading from full hydrostatic head of impounded LNG;

(ii) Hydro dynamic action from injected material.

(i) 110% of maximum liquid capacity of vessel for an impoundment serving a single vessel;

(ii) 110% of maximum liquid capacity of the largest vessel serving for more than one vessel.

(i) Foundation: (Not required for prefabricated units based upon ISO containers);

(ii) Pre-fabricated ISO Containers shall be properly secured;

(iii) The storage location shall be of adequate strength to prevent sagging of ISO container and its frame;

(iv) All other provisions except inter-distance between the equipment (such as valves, vaporizers, dispenser) is not applicable in case of prefabricated units. All equipments in such pre-fabricated units, or LNG skid, shall comply with the hazard area classification, applicable safety distances to onsite and offsite facilities, provided with effective hydrocarbon containment measures and isolation facilities during normal operation, and shall comply with applicable statutes;

(v) LNG dispensing hose coming out of dyke shall be operated by trained personnel. Further, the trained personnel shall also carry out the start and stop operation for the dispensing operation;

(vi) A vapor return hose, from the customer vehicle back to the LNG storage stank, shall be provided, as to mitigate the risk of over pressuring the customer tank during refueling. BOG management system for maintaining the storage tank pressure shall be incorporated.

(vii) One Emergency stop button will be provided outside dyke near the hose to stop dispensing in case of Emergency.

(viii) The LNG Dispenser shall be attached to the ISO Container frame and its reading should be visible to the customer.

(i) A provision to release the dispenser for refueling only after the identification of the supervisory person;

(ii) A provision for the registration of data of the refueling (name, date, time, volume);

(iii) Provision for communication of the supervisory person with the operator of the station; and

(iv) A system to prevent the refueling by a high-pressure system to a low-pressure vehicle tank. This can be done by means of an RFID system or different connector or electronic safety system.

Table-1

(For prefabricated installations Using ISO Tank Containers as storage)

Distances From Impound Wall and Property Line

Table-2

(For prefabricated installations Using ISO Tank Containers as storage)

Minimum Distance Between Vessel and Dyke Wall

Note: D denotes the diameter of the largest vessel

Table-3

Minimum Distances Between Equipments / Items Installed Outside

The Dyke Wall and Outer Edge of Dyke Wall

Table-4

General Layout of a LNG Station using Prefabricated ISO Tank Containers

Diagram 1.0: Typical Layout of LNG Station using Prefabricated ISO Tank Containers

Schedule 7B:

[See Regulation 6 (7)(b)]

Mobile Dispensing of Lng

(i) There should be temporary barricading around the LNG mobile dispenser at a minimum distance of 1 metre on three sides from the mobile dispenser.

(ii) The LNG mobile dispenser shall be placed in such a way that a clear exit path is maintained all round the LNG mobile dispenser to allow its quick removal in case of an emergency.

(iii) A minimum distance of 5 metre shall be maintained between two consecutive LNG driven vehicles during refueling of LNG by mobile dispenser.

(iv) The LNG driven vehicle at the dispensing station for refueling shall be placed in a manner such that the LNG driven vehicle can be removed from the queue without affecting the other LNG driven vehicles.

(i) Fire extinguishers of adequate capacity and approved type shall be readily available before the start of transfer of LNG.

(ii) The fire extinguishers shall be maintained as recommended by their manufacturers.

(iii) Fueling crew shall be trained to handle the emergency and also equipped with facilities to call for emergency services.

(iv) All personnel connected with the fueling operations shall be adequately trained and supplied with appropriate instructions and guidance on safe operating procedures. All such personnel shall be fully conversant with the operation of firefighting equipment provided.

(v) At least 4 DCP fire extinguishers of 9 kg capacity each shall be provided at each fueling location placed at strategic points.

Diagram 1.0: Typical Layout of LNG Station using Prefabricated ISO Tank Containers

Schedule 8:

[ See Regulation 6 (8)]

Dispensing of CNG from Mobile Refuelling Unit

(a) "Cylinder" means any closed container having capacity exceeding 500 ml but not exceeding 1000 liters, constructed as per IS 7285-1, IS 7285-2, ISO 11119-1, ISO 11119-2, ISO 11119-3, ISO 11120, EN 12245, or other international standards having approval from statutory authority under Gas Cylinders Rules and such cylinders. may be of varied capacities to suit vehicles and storage systems and the water capacity of cylinders used for storage of CNG, may exceed 1000 litres up to 3000 litres provided the diameter of such cylinder does not exceed 60 cm;

(b) "Emergency Shut Down (ESD) Valve" means a quick action shut off valve, which operates from full open to full closed condition in less than one complete turn;

(c) "Maximum Working Pressure" means the pressure for which the equipment was fabricated or manufactured or if conditions have changed, the maximum permitted pressure at specified design temperatures or limited by applicable regulations or directions of authorities;

(d) "Mobile Refueling Unit (MRU)" means a unit where dispenser, compressor, and cascade integrally mounted on truck or trailer and can refuel CNG;

(e) "Point of Transfer" means the point where the filling or fueling connection is made, to vessels or vehicle;

(f) "Pressure Relief Valve" means valve designed to prevent rupture of vessel or container by releasing excessive pressure build-up;

(g) "Set Pressure" means the valve opening pressure in a relief valve which shall not exceed the marked service pressure;

(1) Mobile Refueling Unit comprising of storage cylinders, compressor and dispenser integrally shall be of a type approved by the Chief Controller of Explosive. Safety distance of 4.0 m shall be kept clear all-around Mobile refueling unit (MRU).

(2) Consent from premises owner shall be obtained before start of the operation.

(3) The CNG Cascade, dispenser and compressors shall be installed on suitable truck or trailer mounted system. The mobile truck trailer shall have valid Regional Transport Authority registration.

(4) The CNG Cascades, dispensers, compressors, piping and others fittings shall be of design suitable for CNG in conformity to Gas Cylinder Rules.

(5) The CNG Mobile Refueling Unit shall be provided with brakes and chokes to tyres before commencing the filling operation.

(6) The premises should have adequate space to park the mobile dispensing unit, adequate space for filling and maneuvering of the vehicle.

(7) The MRU shall be type approved by the Chief Controller of Explosives.

(8) Warning signs with words "Stop Vehicle', "No Smoking', "No Open Flame Permitted', "Flammable Gas' shall be displayed during refueling.

(9) Location of the facilities, equipment, entrance, exit and paving shall be arranged in such a manner so as to avoid the risk of any collision amongst the motor vehicles.

(10) All facilities should have access to mobile firefighting equipment.

(11) No source of ignition shall be allowed in the licensed premises.

(12) Hazardous area classification shall be done in line with IS: 5572 and all electrical installations shall be as per IS: 5571.

(13) The emergency telephone numbers of local fire service, police and the principal marketing and emergency instruction shall be conspicuously displayed in the licensed premises.

(14) Emergency stop button shall be provided on the MRU.

(15) The dispensing operation shall be carried out only after getting the license from the Chief Controller of Explosives under Gas Cylinder Rules.

(16) Licensee shall apply to the District Authority for getting the NOC before starting the operation for the site proposed as per Gas Cylinder Rules.

(17) Maximum allowable gas storage capacity on MRU shall be in line with the inter distances criteria specified in the Gas Cylinder Rules.

(18) MRU shall preferably be parked in drive out position to shift it to a safe place in case of emergency.

(1) The cylinders and their fittings for CNG use shall be designed, manufactured, tested including hydrostatic stretch test at a pressure in full conformity Gas Cylinder Rules, considering the maximum allowable operating pressure of 250 kg/ Sq.cm.g.

(2) These cylinders shall be permanently and clearly marked for "CNG only" and also labelled "CNG Only" in letter at least 25 mm high in contrasting colour in a location which shall be visible after installation.

(3) All cylinders shall be fabricated as per type approval by PESO.

(4) The cylinders shall be re-examined and retested in accordance with Gas Cylinder Rules, with due markings. No cylinder shall be used which has not been duly re-tested as indicated.

(5) Type 1 Cylinders shall be painted to reduce solar heating effect and protect it from atmospheric corrosion conforming to the requirements of Gas Cylinder Rules.

(6) Compressor shall be designed for use in CNG service and for the pressures and temperature to which it may be subjected under normal operating conditions conforming to API 618or ISO:13631 or equivalent standard. Flame proof electric motor and associated fittings should conform to IS/IEC 60079:1:2014 suitable for area.

(7) Compressor shall be fitted with the following minimum safety devices:

(i) Pressure relief valves on all intermediate stages and discharge to prevent pressure build up above the predetermined set pressure.

(ii) High discharge temperature shut down.

(iii) High, inlet, inter stage & discharge temperature and pressures shut down.

(iv) Low lube oil pressure shut down in case of hydraulic compressors.

(v) A remote isolation switch for emergency shutdown shall be provided with manual reset at control panel.

(vi) ESD shall be installed at MRU at Control panel and dispensing panel each.

(vii) Vibration switch shall be provided to ensure vibration in prescribed limit.

(8) Compressor shall be provided at least the following clear and permanent markings readily accessible and easy to read in the installed position:

(i) Manufacturer's name

(ii) Model

(iii) Serial No./ month and year of manufacture

(iv) Chief Controller of Explosives approval number for electrical components installed on subject compressor system.

(v) Rated capacity (cubic metre per hour)

(vi) Operating speed (RPM)

(vii) Required driving power (in kW)

(viii) Maximum & minimum supply pressures

(ix) Maximum outlet pressure

(9) Necessary arrangement shall be provided to maintain the vibration levels within designed limits.

(10) Barricading post shall be installed from dispensing side of MRU frame.

(11) Audio visual alarming device shall be mounted on the control panel.

(12) The flexible hoses fitted on the dispenser shall be mechanically and electrically continuous. The design, material and construction of hoses shall be suitable for CNG and shall withstand not less than four times the maximum working pressure of the system.

(13) The dispensers shall incorporate an excess flow instantaneous limiting system. The response shall be less than 5 seconds. The excess flow limiting system shall actuate when flow exceeds 10 % of the maximum expected flow during normal operation.

(14) Dispensers shall have an automatic fueling pressure limiting system that will stop the flow of gas when the fueling pressure reaches the specified limit. The fueling pressure controls shall include a secondary pressure limiting device or system to limit the maximum fuel delivery pressure to no more than 130 % of the cylinder working pressure in the event of the failure of the primary pressure controls. This protection may consist of a pressure relief valve, or other protection device, either internal or external to the dispenser.

(15) Dispensers shall have a manual isolation valve to stop gas flow to the hose and the isolation valve should be accessible to operator.

(16) A breakaway device shall be designed such that upon separation under pressure, the separation shall cause the flow of gas from the dispenser to stop within one second and allow the bleed down of gas between the downstream portion of the breakaway and vehicle fueling nozzle through an orifice of diameter 1 mm ± 0.1 mm or equivalent area. Within one second of the separation, the flow of gas from the downstream portion of the breakaway shall be reduced to the bleed down flow.

(17) Electrical grounding and bonding shall be provided as per IEC 60204-1 or IS: 3043.

(18) Display unit to visible to customer & dispensing staff.

(19) Hangers shall be provided for safe keeping of hose after filling at a height easily accessible for filler & should not hang from MRU.

(20) The stability of the MRU and integrity of the cylinder cascade shall be ensured by the entity prior to its use for transportation and dispensing of CNG.

(21) All electrical wiring and equipment, gas storage dispensing unit located in hazardous are a Zone-0, Zone-1 and 2 shall be in accordance with the Indian Electricity Rules, Gas Cylinder Rules, IS:5572 (Part 1), NFPA - 52.

(22) The earthing at the installation, protection against ignition arising out of static, lightning and stray currents shall be as described in OISD-STD-110 and further maintained as per the guidelines given in OISD-STD-137.

(23) All electrical equipment such as motors, switches, starters, installed in the MRU shall be of flameproof construction and approved by the Chief Controller of Explosives

(24) Dispensing unit shall be suitable for use of CNG in accordance with NGV 4.1, Hoses as per NGV 4.2 and Breakaway as per NGV 4.4.

(25) The exhaust pipe of Truck or Trailer shall be equipped with PESO approved Spark Arrestor. The spark arrestor is not required for Truck or Trailer of BS-IV model or above provided thermal shield is installed in the exhaust pipe.

(1) The vehicle refueling shall be done by a competent and experienced operator duly certified by the authorised person.

(2) The operator of the CNG dispensing unit shall check the following prior to refueling of the gas:

(i) The driver of the vehicle shall carry updated history record of the Cylinders.

(ii) The Gas cylinder installed in the vehicle shall have valid test certificate.

(iii) Smoking, naked flame or any other source of ignition shall not be permitted within CNG refueling premises.

(iv) No leakage is observed from vehicle.

(v) The engine is switched off and hand brake is firmly applied.

(vi) No passenger remains inside the vehicle and shall stay away from the MRU at a safe distance.

(vii) Rubber pads or insulating pads shall be kept on the top of the battery of the vehicle before the commencement of filling (only applicable when the filling point is coming above the battery in retrofitted vehicles)

(viii) Ensure earthing lugs are attached to the MRU unit.

(3) The operator of the dispensing unit shall not leave the vehicle being refueled.

(4) The cylinder on the vehicle shall not be charged in excess of maximum allowable working pressure at normal temperature for the cylinder.

(5) Before the refueled vehicle is driven away from the dispensing point the operator and driver should ensure that there are no apparent gas leaks either on the vehicle or on the dispensing point that may have been caused through faulty filling or the faulty action of connecting or disconnecting.

(6) Warning signs depicting "Stop Vehicle", "No Smoking", "No Open Flame Permitted", "Flammable Gas", "No Mobile Phone", "Switch off The Mobile Phones" shall be displayed at MRU.

(7) The operator shall take all measures for ensuring smooth vehicle movement in the outlet including restriction on number of vehicles near the fill points or point of transfer.

(8) MRU shall be protected against possible damage by vehicular movement.

(9) Necessary approval of weights & measure shall be obtained for meter being used for dispensing.

(10) Approach to the highest parts of MRU shall be available for repair & maintenance.

(11) MRU shall be firmly tied on truck or trailer, so that in case of any road accident cylinders & MRU are intact even during toppling.

(12) Protective hand railings shall be provided on MRU, wherever required, to prevent accidental fall of operating crew.

(13) Written operating, maintenance and training procedures shall be made for each MRU.

(14) Operating Procedure shall be made available for activities like Initial Start Up, Normal Operations, Temporary Operations, Normal Shutdown, Emergency Shutdown. for various facilities like Compressor, Dispenser, Cascade, Truck or Trailer, Power Supply.

(15) The written manual shall set out inspection and maintenance programme for each component forming part of the MRU, in accordance with National Codes and Standards.

(1) All rigid piping, tubing, fittings and other piping components shall conform to the recommendations of ANSI B 31.3 and all the elements of piping should be designed for the full range of pressures, temperatures and loading to which they may be subjected with a factor of safety of at least 4 based on the minimum specified tensile strength at 20 deg. C.

(2) Gaskets, packing and any other materials used shall be compatible with natural gas and its service conditions.

(3) All the piping and tubing shall have minimum turns with adequate provision for expansion, contraction, jarring, vibration and settling.

(4) Rigid pipelines shall have welded joints between their respective components.

(5) All the piping and tubing shall withstand a pressure equal to that of safety relief device set pressure and tested accordingly after assembly and the testing shall be done by inert gas and in case natural gas is used the suitable safety measures shall be adhered to.

(6) The gas lines shall have a positive segregation with electrical cables.

(7) Compressor and piping assemblies shall operate without excessive vibration in order to minimiz e the risks of induced fatigue failures and loosening of fittings and connections. Vibration level at any point on the compressor shall not exceed 30 mm/s. Vibration levels on attached piping and appurtenances shall not exceed 45 mm/s as per ISO 16923 - 2016.

(1) Each MRU shall have an ESD system that when operated isolates or shuts off sources of CNG and shuts down equipment that add or sustain an emergency if continued to operate.

(2) The emergency shutdown (ESD) system shall be in accordance with NZS 5425 or other equivalent standards. A fail-safe system shall be designed and incorporated to isolate cascades storage from dispensers, stop compressor isolate the compressor suction storage line and cut off power supply on activation of ESD switch.

(3) ESD (2nos.) shall be provided. One is locally mounted on dispensing unit and other is located remotely at a distant place in the dispensing site (min 4.0 m from unit).

(4) The ESD system shall be of a failsafe design and shall be installed, located or protected from becoming inoperative during an emergency or failure at the normal control system.

(5) The Entity having control over the refueling station shall draw an operational emergency plan in consultation with adjoining establishments and local authorities such as fire brigade, police, and other District Emergency Authorities.

(6) A comprehensive ERDMP shall be developed in accordance to the Petroleum and Natural Gas Regulatory Board (Codes of Practices for Emergency Response and Disaster Management Pla n (ERDMP)) Regulations, 2010.

(7) The emergency plan shall be disseminated amongst all personnel involved and ensured that they understand their roles and responsibilities in the event of an emergency.

(8) The operator of the refueling station should have close liaison with Fire Service, the Police, the Municipal Authorities and the person supplying gas to CNG facility.

(9) Important telephone numbers for emergency use shall be displayed prominently.

(10) Means of communication shall be always at the disposal of the in-charge of the installation on continuous basis.

(11) The emergency plan shall be tested with drill at least once a year.

(12) Vehicle used for MRU shall be as per CMVR 1989.

(1) Each CNG storage at MRU facility shall be provided with minimum two methane gas detectors, and minimum two flame detectors which shall activate visual and audible alarms.

(2) Any other flammable materials not specified in this standard in the CNG installation shall be stored in a non-flammable chamber with a minimum safety distance as per Gas Cylinder Rules, from MRU or MCC or electrical installation.

(3) The package shall be protected by automatic operated CO2 flooding system designed as per NFPA- 12.

(4) Gas Detection by installation of hydrocarbon gas detector with self -check function and transmitter with min. 2 adjustable alarm levels. One enclosure shall have at least 2 nos. of gas detectors.

(5) Installation of flame detector (UV-IR type) with self-check function and transmitter, alarm on detection of flame. One enclosure should have at least 2 nos. of flame detectors.

(6) CO2 flooding system shall be provided as per NFPA-12 having main and standby facility, which shall have identical arrangement and connected to the system. The cylinders shall be placed in a shed raised above ground level to protect from weather and direct sunrays as per Gas Cylinder Rules. Cylinders shall be fitted with automatic actuated valves, Solenoid valves. The size of the cylinder & quantity of CO2 gas will be as per the size of enclosure.

(7) The System shall be designed to operate on 24 or 12 V DC supply main. with 8 hrs. battery backup. Fire resistant low smoke (FRLS) cables shall be used for the wiring of the system.

(8) Interlock of CO2 Flooding system with compressor shall be made as per following sequence:

(i) Compressor shall trip on detection of gas at preset (adjustable) alarm level.

(ii) Compressor shall trip on detection of flame at preset (adjustable) alarm and automatic discharge CO2 gas from the main cylinder.

(iii) Compressor shall not start if the CO2 flooding system is faulty, not working, switched off. The compressor shall be able to start only when the CO2 flooding system is in healthy working condition.

(iv) Maintenance override Switch shall be provided to keep the system off during maintenance. This feature shall be installed so that when maintenance over-ride switch is on, the compressor shall not start.

(v) Selector switch shall be provided to put main or stand by cylinder in line at the turn of a switch as per requirement.

(9) Fire Fighting facilities shall be carefully planned after considering the availability of municipal fire tenders etc. However, at least the following Portable fire extinguishers shall be positioned:

(10) All approaches to machines, compressors, storage facilities and work places shall be free from obstacles, so that they are readily accessible in an emergency.

(11) The flameproof characteristics of electrical equipment shall be checked through visual checks, condition of gasket, completeness and tightness of bolts, glands and as recommended by manufacturer's test certificates.

(12) Proper illumination shall be ensured for all areas and the light fittings shall confirm to the hazardous area classifications.

(13) Each MRU Premises shall have minimum one number hand held explosive meter in working conditions at all times.

(1) The objective of training is to provide good understanding of all the facets of dispensing activities including operations, procedures, maintenance and hazards of CNG and the risks associated with handling of the product. Training shall ensure that the jobs are performed in accordance with the laid down procedures and practices.

(2) All license holder driver shall meet the criteria of CMVR 1989 for safe and defensive driving.

(3) Training shall be imparted to the staff attached with the CNG dispensing station at the time of induction, which shall be followed up by periodic refresher courses. The training program shall inter alia cover following aspects: -

(i) Hazardous characteristics of CNG.

(ii) Familiarization with operational procedures & practices

(iii) Commissioning of new facilities and equipment

(iv) Hands on experience on operation of equipment

(v) Routine maintenance activities of the facilities

(vi) Knowledge of emergency and manual shut down systems

(vii) Immediate and effective isolation of any CNG leak

(viii) Accounting of product

(ix) Safety regulations and accident prevention

(x) Firefighting facilities, methods of fire-fighting and its upkeep

(xi) Evacuation and safe egress of the vehicles

(xii) Housekeeping

(xiii) Safety in transportation of CNG

(xiv) First aid

(xv) Emergency plan, drills

(xvi) Appropriate training techniques shall be adopted which will include

(xvii) Training on safe transportation and handling of hazardous goods

(xviii) Classroom training

(xix) Hands on or practical training

(xx) Demonstration

(xxi) Case studies

(xxii) Training aids

(xxiii) Proper records for the training and refresher courses shall be maintained at the installation

(1) Any potential contact with electrical circuits capable of causing injury shall be marked using symbols defined in section 16 of IEC 60204-1 (Ed 5.1) and where text instructions are given, they shall be in the local language, and preferably also in English.

(2) All electrical equipment and metal frames and structures that are within hazardous zones shall be bonded and grounded in accordance with IEC 60204-1 or IS: 3043.

(3) All power cables and all cables in a hazardous atmosphere shall meet IEC 60079 or IS: 5571 series specifications appropriate for the application.

(4) MRU shall have separate enclosure for diesel generator, gas generator or gas engine.

(5) To prevent gas transmission between areas of a different hazard classification, cables shall be sealed in accordance with IEC 60079 or IS: 5571.

(6) The interstitial space in multi-core electrical cables is a potential gas conduit where a pressure differential can exist. Wherever those parts are in different ignition zones and cables travel from hazardous to non-hazardous zones or vice versa, appropriate control measures to be considered to prevent gas migration.

(1) Composite CNG dispensing units comprising of storage cylinders, compressor and dispenser integrally shall be of a type approved by the Chief Controller and minimum safety distance of 4.0 m. shall be kept clear all around the stand alone composite CNG dispensing unit and other safety distances shall comply to Gas Cylinder Rules.

(2) The CNG cascades, dispensers, compressor, piping, and other fittings shall be of a design suitable for CNG in conformity to the Gas Cylinders Rules and safety distances shall be maintained as per table given below.

(3) Safety distances not indicated above should be as approved by Chief Controller of Explosives on case-to-case basis after due consideration of all influencing factors.

(4) The Safety distance of 4.0 m shall be kept clear for Mobile refueling unit (MRU) and other safety distances shall comply to Gas Cylinder Rules.

(5) In Fire Fighting facilities, portable fire extinguishers shall be positioned as per requirement given above.

(6) The Wind Sock to be installed in the MRU premises for ensuring safe evacuation of the location in case of an emergency as well as taking firefighting measures at MRU premises.

Diagram 1.0: Typical Layout of LNG Station using Prefabricated ISO Tank Containers

Licensed Area

Cautionary Board provided at prominent locations