Section 6(1) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(1)Where the right of user in any land has vested in the State Government or corporation under section 4, -(i)it shall be lawful for any person authorised by the State Government or corporation, as the case may be, and his servants to enter upon the land and lay pipeline, cable and duct or to do any other act necessary for laying of pipelines, cable and duct:Provided that no pipeline, cable and duct shall be laid under any land on which, immediately before the date of the notification under sub-section (1) of Section 3, building has been constructed including land appurtenant to it;(ii)such land shall be used only for laying underground pipeline, cable and duct and maintaining, examining, repairing, altering or removing any such underground pipeline, cable and duct or for along any other act necessary for any of the aforesaid purposes or for the utilisation of such underground pipeline, cable and duct.
