Tuesday, 19, Mar, 2024
 
 
 
Expand O P Jindal Global University

Petroleum and Explosives Safety Organisation (PESO)


Introduction 

Petroleum And Explosives Safety Organisation (PESO) is the department formed by Government of India to control and administer the usage of explosives, petrol stations in India. The agency issues licenses for Operation of Petrol Stations under Form XIV, Licenses to operate Petroleum Product Transportation vehicles, Licenses for Refineries, Petrochemical Complexes, etc. The Department is headed by Chief Controller of Explosives and is headquartered at Nagpur in the State of Maharashtra in India.

Vision

Chief Controller of Explosives and his team shall constantly endeavor to render efficient, and courteous service to all licensees, public and industry to complete transparency in their prompt working and through optimum utilization of available human resources and e-technology while keeping in view National interest and Safety First Motto.

Mission

      PESO IS COMMITTED TO-

  • Implementation of safety aspects related to manufacture, possession ,use,sale,transport,import and export of explosives including compressed gases and storage,transport,production,refining and blending of petroleum as envisaged under the Explosives Act,1884 and Petroleum Act,1934 and various rules framed there under with the objective of prevention of accidents.

  • Provide technical advice on matters related to safety to the central government and state government, local bodies, law-enforcing agencies,industry,trade and users of above products within the ambit of Petroleum Act 1934, Explosives Act 1884 and the rules made thereunder.

  • Create safety awareness amongst the public.

  • Offer friendly interface with public while upholding transparency and efficiency.

  • Undertake upgradation of regulations to meet the requirement of modern technology and harmonizing them with International Standards.

  • Constantly upgrading competence, awareness skills and motivation of the personnel working in the organization to bring about improvement in the physical efficiency and creating a well trained work force.

Objective

To administer the responsibilities delegated under the Explosives Act, 1884 and Petroleum Act, 1934 and the rules made there under related to manufacture, import,export,transport,possession, sale and use of Explosives, Petroleum products and Compressed gases.

Providing operational and technical Advice and Assistance to the Central Government, States, Local Bodies, Law Enforcement Agencies, Industry, Trade and end users of these products.

Uphold the commitment to transparency and efficiency.

Develop alert, Innovative, and well trained work force to achieve our goals.

Embrace learning and change in order to meet the challenges of the future.

Administration of :-

Explosives Act 1884:

Explosives Rules,2008 Gas Cylinders Rules, 2004 Static & Mobile Pressure Vessels (Unfired) Rules 1981

Ammonium Nitrate Rules, 2012. Notification No. GSR 625 (E) dated 07.08.1983 regarding Acetylene

Petroleum Act 1934:-

Petroleum Rules,2002 Calcium Carbide Rules, 1987 Cinematograph Film Rules 1948 Inflammable Substance Act 1952

Ensure public safety in the areas of manufacture, transport, storage, handling, etc. of Explosives, Petroleum, Carbide of Calcium, Inflammable substances and Compressed Gases.

Advisory role in matters of safety to the government and semi-government bodies like Ports, Railways, Defence establishments & Ministry of Surface Transport, Environment & Forest, Petroleum Natural Gas, Pollution Control Authorities etc coming within the purview of Explosives Act 1884 and Petroleum Act 1934 and the rules framed thereunder.

Framing National Standards concerning public safety in collaboration with BIS, OISD & other apex bodies and harmonizing Indian standards with international standards.

Evaluation of new technologies finding applications in hazardous area for adoption in indigenous conditions within the purview of Explosives Act 1884 and Petroleum Act 1934 and the rules framed thereunder.

Creating safety awareness among public.

PESO is currently involved in regulation of over 2,56,000 premises all over India.

Organisation

Responsibilities

The activities of the Organisation involving administration of the Acts and Rules noted above are described below in brief: -

EXPLOSIVES RULES, 2008:  The major work under Explosives Rules, 2008 relates to grant of approval, licences for manufacture of explosives, authorization of explosives, storage of explosives, import/export of explosives, transport of explosives by road and packaging for explosives etc. prescribing safe procedures and methods for manufacture of various types of explosives including the tools, equipments and machineries. The Organisation also carries out investigation of accidents involving explosives and destruction of unserviceable/seized explosives in the interest of public safety and security.

The Organisation carries out inspection and audit of the new premises for verification/endorsement at the time of grant of licences/approvals and also periodic inspections of the licensed/approved premises.

GAS CYLINDER RULES, 2004:  The Gas Cylinders Rules were first published in 1940 after Govt. of India Notification No. M-1272 (1), dated 28th September, 1938 declaring any gas when contained in any metal container in a compressed or liquefied state to be an explosive within the meaning of Explosives Act, 1884. The above rules were replaced by the Gas Cylinders Rules, 1981, after a comprehensive review in the light of the development of the gas industry after independence. Eighties & Nineties witnessed massive expansion in the gas and related industries triggered by economical liberalization and globalization, use of LPG as industrial and domestic fuel, introduction of CNG and LPG as environmental friendly automotive fuels, entry of new technologies, etc, which necessitating another round of review and bringing out the new Gas Cylinders Rules, 2004.

The major activities covered under these Rules include grant of approval of manufacturing units of cylinders, valves & LPG regulators and designs of these equipments; licensing of gas filling plants, CNG fueling stations, cylinders storage premises and import of cylinders/valves; grant of permission for filling of cylinders; recognition of cylinder testing stations etc. This Organisation also plays a crucial role in the formulation of standards for cylinders, valves, regulators, etc. The Organisation regularly undertakes safety audits of gas installations, filling plants, CNG fueling stations, cylinder, valve and regulator manufacturing units, etc. approved/licensed under the aforesaid Rules to ensure the compliance of the Rules and also to inculcate safety awareness.

Salient features of Gas Cylinders Rules, 2004 with respect to deregulation and simplification of Rules-

(a) Enhancement of the scope of the Gas Cylinders Rules to cover special containers up to 2500 liters water capacity and composite cylinders made of non-metallic materials.

(b) Enhancement of the exemption limit of possession of gas filled cylinders without licence and periods for which a licence can be granted and renewed.

(c) Dispensing with the requirement of prior approval of specification and plans for setting up of filling plants, conversion of cylinders from one gas service to another & filling of cylinders between sunset and sunrise in respect of non-toxic non-flammable gases.

(d) Simplification of the procedure for transfer of a licence in case of change of ownership or death of the licensee.

STATIC & MOBILE PRESSURE VESSELS (UNFIRED) RULES, 1981:  The functions of the Organisation relating to administration of these Rules covers grant of approval of fabrication shops of pressure vessels/fittings and their designs, licenses for storage of compressed gas installations and for transport of compressed gas in vessels by road, permission for import of vessels, grant of recognition of inspecting agencies/competent persons to carry out inspection and certification during manufacture/repair of vessels and final testing as well as periodic testing thereof.

The Organisation carries out inspection and audit of the new premises for verification/endorsement at the time of grant of licenses/approvals and also periodic inspections thereafter of the licensed/approved premises. The above functions also include review of safety audits, periodic tests inspection reports and performance of vessels, fabricators and certifying agencies.

NOTIFICATION NO. GSR.625 (E) DATED 07/08/1983 REGARDING ACETYLELE GENERATION:  Acetylene when liquid or subjected to pressure or in admixture with air or oxygen is highly explosives. The generation of acetylene and approval of generator is governed under this notification. The Organisation grants the approval of type of acetylene generator and of acetylene plant. Trial runs of the generator both at the manufactures place and at the factory where the generator is installed for evaluating its performance as well as determining efficiency of each generator at the time of endorsement of licenses is done by the Organisation besides routine inspections of D.A. cylinder filling plants in operation.

PETROLEUM RULES, 2002:  Petroleum has been defined under the Act and Rules as liquid hydrocarbon or a mixture of liquid hydrocarbons and any inflammable mixture containing liquid hydrocarbons. The work relating to administration of these Rules covers approval of Refineries, Petrochemicals/Oil/Gas Processing Plants, transport of petroleum by water, land and pipeline, Flameproof and other safety equipments for use in areas laden with flammable gases and licensing of storage installations, Tank trucks for transportation by road, aircraft refueller and also issuance of Certificate of Gas Free in respect of Vessels/Ships carrying petroleum for dock entry or man entry or hot work.

The Organisation carries out inspection of these premises to ensure compliance of Rules and safety measures.

CALCIUM CARBIDE RULES, 1987:  Calcium Carbide has been declared as inflammable substance under the Inflammable Substances Act and the Petroleum Act has been made applicable to it. Calcium Carbide in contact with moisture generates acetylene gas which has wider range of explosives limits. Approval of receptacles for packing Calcium Carbide and licensing for storage of calcium carbide are the jobs entrusted to the Organisation under these rules. CINEMATOGRAPHY FILM RULES, 1948:  Storage and transport of Cinematography Films having nitro-cellulose base pose potential mass fire hazard. The storage and transport of such films are governed under these Rules and licensing of storage premises is done by this Organisation. The Nitrocellulose based films are replaced by safety films (Polyester) since times. These rules have become redundant and recommended for its deletion. ADVISORY ROLE:  With the expertise in specialized technical and safety aspects to prevent fire and explosions of Explosives, Petroleum, Calcium Carbide, Gas Cylinders, Pressure Vessels and other hazardous substances, the Organisation acts as a unique Advisory body not only to the industry but also to the Government and Semi-Government bodies within the ambit of Acts and Rules being adminstered by this Organisation.

The Chief Controller of Explosives is the member of the Central Crisis Group constituted by the Ministry of Environment and other officers also represent in the State level and District level Crisis Management Groups.

The Organisation takes leading roles in formulation and revision of standards for Bureau of Indian Standards, Oil Industry Safety Directorate, National Safety Council etc. related to manufacture, refining, processing, storage, transportation, handling, testing, quality specification of explosives, petroleum products, pipelines, gases, gas cylinders, safety fittings, special electric equipments.

The Organisation renders necessary guidance to RDSO in designing of explosives wagons as well as petroleum and LPG tank wagons.

Activities

Scrutiny and approval of site, layout and construction plans for: 

  • Explosives manufacturing factories.

  • Explosives storage premises.

  • Fireworks manufacturing factories.

  • Fireworks store houses and shops.  

  • Manufacture of Explosives at site in Bulk Mixing and Delivery [BMD] Vehicles.

  •  Authorisation of Explosives & Fireworks.

  • Gas Cylinder filling plants.

  • CNG filling stations.

  • Gas Cylinders/ Valves/ Regulators

  • Storage sheds for filled gas cylinders.

  • Storage installations for compressed gases in pressure vessels.

  • Auto LPG dispensing stations.

  • LPG bottling units.

  • Petroleum storage installations.

  • Petroleum storage sheds.

  • Petroleum Refinerie.

  • Petroleum tank lorries.

  • Petroleum cross-country pipelines.

  • Petroleum service stations.

  • Flame Proof Equipments.

  • Calcium carbide storage premises.

  1. Scrutiny and approval of design and construction of Explosives vans, Portable Explosives Magazines, Bulk mixing and Delivery vehicle for site manufacture of explosives, vehicles for transport of compressed gases in pressure vessels and petroleum tank lorries.
  2. Licensing of the premises/units/vehicles mentioned as above.
  3. Scrutiny of Petroleum Refineries, Petrochemical Units, Calcium Carbide Factories and Acetylene Gas generating Plants for grant of approval thereof.
  4. Scrutiny and approval of proposals of design, construction and laying of  Petroleum  Pipelines. Scrutiny of proposals of designs of Pressure Vessels and their fittings, both manufactured in India and imported for grant of approval thereof.
  5. Scrutiny of proposals of design of Gas Cylinders and valves fitted thereto, manufactured in India and imported for grant of approval thereof.
  6. Scrutiny of proposals of flameproof, intrinsically safe and special electrical equipments suitable for use in hazardous areas laden with flammable gases/vapours, both indigenously manufactured and imported for grant of approval thereof.
  7. Scrutiny of proposals of factories fabricating pressure vessels and its fittings, gas cylinders valves, LPG regulators and petroleum tank truck & its fittings for grant of approval thereof.
  8. Scrutiny of proposals of testing stations for periodic examination and testing of cylinders for grant of recognition to the cylinder testing station.
  9. Recognition of competent persons and inspectors under various Rules. Issue of shot firers permit & foreman's certificate.
  10. Regular inspection of the units mentioned above.
  11. Destruction of deteriorated and unclaimed/unserviceable/seized explosives.
  12. Examination of petroleum tanks in sea going vessels for issuing gas free certificates for allowing hot work, entry of man in such tanks and entry of such vessels in docks.
  13. Technical investigation of accidents related to the substances coming under the purview of the Acts and Rules administered by the Organisation for ascertaining causes of accident and violations.
  14. Scrutiny and appraisal of proposals to import, export and transport explosives for grant of licence thereof.
  15. Authorisation of new explosives after adequate tests and trials.
  16. Grant of permission for filling/use of gas cylinders imported from abroad and manufactured in India.
  17. Grant of licence/permit for import of cylinders & pressure vessels.
  18. Scrutiny of periodic returns under various Rules.
  19. Review & Amendment of Rules wherever necessary in Public interest.
  20. Examination/testing of explosives/hazardous substances for classification of hazard. Advising the Central and State Governments, the Industry and various Organizations on matters relating to the handling of explosives, flammable and other dangerous substances, coming under the purview of Explosives Act 1884 and Petroleum Act 1934 and the rules framed thereunder.
  21. Participation as Chairman or member in various committees appointed by the Ministry of Defence, Bureau of Indian Standards and other Ministries and Departments.
  22. Participation in symposiums, seminars, workshops organized by various Organizations relating to safety in handling of hazardous chemicals, petroleum products, explosives and compressed gases.

ContactHead Office

Chief Controller of Explosives A Block CGO Complex Fifth floor Seminary Hills Nagpur-(Maharashtra) -440006 (0712)2510248 explosives[at]explosives[dot]gov[dot]in

West Circle

Joint Chief Controller of Explosives A-1 and A-2 Wing, 5th Floor, C.G.O. Complex, CBD Belapur, Navi-Mumbai(Maharashtra) -400614 (022)27575946 27575946 27564941 jtccemumbai[at]explosives[dot]gov[dot]in

Vadodara Sub Circle Office

Deputy Chief Controller of Explosives 8th Floor, Yash Kamal Building, Sayajigunj Vadodara (Gujarat) -390001 (0265)2225159 2361035 dyccebaroda[at]explosives[dot]gov[dot]in

Wardha Sub Circle Office

Controller of Explosives Plot no. 36-37, Ward no. 38, Rathi Layout, Rashtrabhasha Road, Wardha-(Maharashtra) -442001 (07152)245006 dyccewardha[at]explosives[dot]gov[dot]in

East Circle

Joint Chief Controller of Explosives 8, Explanade East, 1st Floor, Kolkata-(West Bengal) -700069 (033)22480427 22489524 22486600 22420686 jtccekolkata[at]explosives[dot]gov[dot]in

Asansol office is now relocated to Visakhapatanam

Deputy Chief Controller of Explosives Door No. 7-20-13, Kirlampudi Layout, Visakhapatanam Visakhapatanam (Andhra Pradesh) -530017 (0891)2722257 2722258

Guwahati Sub Circle Office

Deputy Chief Controller of Explosives Building no. 216, 2nd floor Chandmari, Guwahati Assam-781021 Guwahati-(Assam) -781021 (0361)2652783 dycceguwahati[at]explosives[dot]gov[dot]in

Ranchi Sub Circle Office

Deputy Chief Controller of Explosives Sri Mohan, 3rd Floor, Sita Compound, 5 Main Road, Behind Sushila Automobiles, Ranchi (Jharkhand) -834001 ()0651-2332689 0651-2332690 dyccehazaribagh[at]explosives[dot]gov[dot]in

Bhubaneswar Sub Circle OfficeDeputy Chief Controller of Explosives F-35/A, BJB Nagar Bhubaneswar-(Odisha) -751014 (0674)2433370 2433390 dyccebhubaneswar[at]explosives[dot]gov[dot]in

Patna Sub Circle

Controller of Explosives 4th floor, F wing, Karpuri Thakur Sadan, Kendriya Karmchari Parisar(GPOA), Ashiyana-Digha Road, Digha Patna- (Bihar) -800025 (0612)2565913 2565914 cepatna[at]explosives[dot]gov[dot]in

 

 
Related News & Articles :
Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Related judgement on Petroleum and Explosives Safety Organisation (PESO)