Section 4(2) in The Bihar and Orissa Aerial Ropeways Act, 1924
(2)The [State] [Substituted by Adaptation of Laws Order.] Government may accord sanction to an intending promoter to enter on any immovable property and to make such surveys as may be necessary to enable him to furnish the information required by the [State] [Substituted by Adaptation of Laws Order.] Government under sub-section (1):Provided that-(a)the intending promoter shall not be entitled to enter into any building or upon any enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without previously given such occupier at least seven days' notice in writing of his intention to do so; and(b)the intending promoters shall before he enters any immovable property pay or tender payment for all necessary damage to be done and in case of dispute as to the sufficiency of the amount so paid or tendered he shall at once refer the dispute to the Collector whose decision shall be final.
