Section 4(3) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(3)On the issue of a notification under sub-section (1), it shall be lawful for the competent [authority] [For appointment of D. General Manager, NCDC Ltd., as competent authority for the purposes of Sections 4(3), 6, 12, 13(6) and 22] and for his servants and workmen-(a)to enter upon and survey any land in such locality;(b)to dig or bore into the sub-soil ;(c)to do all other acts necessary to prospect for coal in the land ;(d)to set out the boundaries of the land in which prospecting is proposed to be done and the intended line of the work, if any, proposed to be made thereon;(e)to mark such boundaries and line by placing marks; and where otherwise the survey cannot be completed and the boundaries and line marked, to cut down and clear away any part of any standing crop, fence or jungle:Provided that no person shall enter into any building or upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days notice in writing of his intention to do so.
