Section 5 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
5. Power to enter and survey.
- On publication of the declaration under sub-section (1) of section 4, it shall be lawful for any person authorized by the State Government or the corporation and its servants and workmen,-(a)to enter upon, survey and take levels of any land specified in the notification;(b)to dig or bore into the sub-soil;(c)to set out the intended line of work;(d)to mark such levels, boundaries and lines by placing marks and cutting trenches;(e)to cut down and clear away any part of any standing crop, fence or jungle, where survey is not completed, levels not taken, boundaries and lines are not marked; and(f)to do all other acts necessary to ascertain whether underground pipelines can be laid under the land;Provided that while exercising any power under this section, such person or any servant of such person shall cause as little damage or injury as possible to such land.
