Section 9 in The Durgapur (Development And Control Of Building Operations) Act, 1958
9. Power to lay down gas pipes and payment of compensation for damage. -
(1)The State Government may, by order made in this behalf, empower the Authority or any other person or officer to lay down, place, maintain, alter, remove or repair any pipes, pipe-lines, supply-lines, posts or other appliances or apparatus for the maintenance of supplies and services essential to the life of the community, including supplies of gas, water and electricity, in, on, under, over, along or across any land within Durgapur and also, in continuation of any pipes, pipe-lines, supply-lines, posts or other appliances or apparatus laid down, placed or maintained within Durgapur, in, on under, over, along or across any other land in West Bengal.(2)The Authority or such person or officer, as the case may be, may at any time enter upon such land for the purposes specified in sub-section (1).(3)While exercising any power conferred upon the Authority or any other person or officer under sub-section (1), the Authority or such person or officer, as the case may be, shall cause as little damage as possible to property, and full compensation to all persons interested for any damage sustained by them in consequence of the exercise of such power as aforesaid shall be paid-(i)in the case of exercise of those powers by the Authority or any person or officer under the employment of the Authority,-by the Authority, and(ii)in the case of exercise of those powers by any person or officer not under the employment of the Authority,-by the State Government.
