Section 5 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
5. Power to enter, survey etc. in the land.
- On publication of the declaration under sub-section (1) of Section 4 it shall be lawful for any person authorised by the State Government or the corporation and his servants and workmen,-(a)to enter upon and 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 line by placing marks and cutting trenches;(e)where otherwise survey cannot be completed and levels taken and the boundaries and line marked, to cut down and clear away any part of any standing crop or other growth or fencing; and(f)to do all other acts necessary to ascertain whether pipeline, cable and duct 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.
