Section 25 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
25. Safety measure for gas pipelines.
(1)A Corporation shall take all necessary precautions and measures for the safety of humans, property and gas pipelines.(2)The pipelines are constructed of suitable steel which is safe for the condition under which it is to be used.(3)No defective pipeline shall be used.(4)The gas pipelines shall be attended to by the Corporation through its agents, employees or servants.(5)The Corporation shall take all necessary steps to guard the gas pipelines against any act which is likely to cause injury or loss to public or property.
