Section 9(1) in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
(1)Where in exercise of the powers conferred under sections-5, 6 or 7, any damage, loss or injury is sustained by any person interested in the land, the State Government or the corporation shall be liable to pay compensation to such person for such damage, loss or injury, the amount of which shall be determined by the competent authority in the first instance. While determining such compensation, it shall have due regard to the damage or loss sustained by reason of-(i)the removal of trees or standing crops, if any, on the land;(ii)the temporary severance of the land under which the underground pipeline has been laid from other lands belonging to, or in the occupation of such person; or(iii)any injury to any other property, whether movable or immovable or the earnings of such person caused in any other manner.
