Section 19 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
19. Power to lay pipe lines, etc.-
(1)(i)Within any area taken up for development under clause (b) of section 5, the Corporation, and(ii)for the purposes of (a) carrying gas, water or electricity from a source of supply to, or (b) constructing any sewers or drains necessary for carrying off the workings and waste liquids of an industrial process through, any intervening area, any person empowered in this behalf by the Government by notification in the official Gazette ( hereinafter in this section referred to as “the authorized person”), may lay down, place, maintain, alter, remove or repair any pipe lines, conduits, supply or service lines, posts or other appliances or apparatus in, on, under, over, along or across any land in such areas.(2)The Corporation or the authorized persons may at any time enter upon any land in any such area and in such event the provisions of section shall mutatis mutandis apply.(3)While exercising the powers conferred by sub-section (1), the Corporation or the authorized person shall(i)where the land affected is a street, bridge, sewer, drain or tunnel, comply mutatis mutandis with the relevant provisions of the Gas Companies Act, 1863 (V of 1863), notwithstanding the fact that the Act is not in force in the area or that the Government has not issued a notification extending such provisions to such land,(ii)cause as little damage as possible to the premises, and the full compensation to all persons entitled for any damage sustained by them in consequence of the exercise of such power as aforesaid shall be paid, as the case may be, by the Corporation or, in the case of the authorized person, by the Government.(4)Nothing herein shall authorize or empower the Corporation or the authorized person to lay down or place any pipe or other works into, through or against any building or in any land not dedicated to public use without the consent of the owners and occupiers thereof, except that the Corporation or such person may at any time enter upon and lay or place any new pipe in the place of an existing pipe in any land wherein any pipe has been already lawfully laid down or placed in pursuance of this Act, and may repair or alter any pipe so laid down:Provided that nothing in the aforesaid provisions shall be construed to mean that the Corporation or other person is forbidden from having the said land acquired at any time by the Government in the normal course.(5)Nothing contained in this Act or any rule or regulation made thereunder shall have effect in so far as it is inconsistent with any of the provisions of the Electricity Act, 2003 (36 of 2003).
