Section 6(1) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(1)Where no objections under sub‑section (1) of section 5 have been made to the competent authority with the period specified therein or where the competent authority has disallowed the objection under sub‑section (2) that section, the authority shall, as soon as may be either make a report in respect of the land described in the notification under such‑section (1) of section 3, or make different reports in respect of different parcels of such land, to the Central Government containing his recommendations on the objections, together with the record of the proceedings held by him, for the decision of that Government and upon receipt of such report the Central Government shall, if satisfied that such land is required for laying any pipelines for the transport of petroleum or any mineral declare, by notification in the Official Gazette, that the right of user in the land for laying the pipelines should be acquired and different declarations may be made from time to time in respect of different parcels of the land described in the notification issued under sub‑section (1) of section 3, irrespective of whether one report or different reports have been made by the competent authority under this section.
