Section 7 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
7. Power to enter into land for inspection.
- For maintaining, examining, repairing, altering or removing any underground pipeline, or measurement for any of the aforesaid purpose, or for making any inspection, any person authorized in this behalf by the State Government or the corporation, may after giving reasonable notice to the occupier of the land, enter therein with such workmen and assistants as may be necessary:Provided that where an emergency exists, no such notice shall be necessary.
