Section 6 in Bihar Underground Pipelines (Acquisition of Right of User in Land) Act, 2011
6. Laying underground pipelines.
(1)Where the right of user in any land has been vested in the State Government or corporation under section- 4-(i)It shall be lawful for any person authorized by the State Government or the corporation, as the case may be, and its servants to enter upon the land and lay underground pipelines or to do any other act necessary for laying of such underground pipelines:Provided that no underground pipelines shall be laid under;-(a)any land which immediately before the date of the notification under sub-section (1) of section-3 was used for residential purpose; or(b)any land which is appurtenant to a dwelling house;(ii)Such land shall be used only for laying underground pipelines and maintaining, examining, repairing, altering or removing any such underground pipelines or for doing any other act necessary for any of the aforesaid purposes or for the utilization of such underground pipelines.(2)If any dispute arises with regard to any matter referred to in the proviso to clause (i) of sub-section (1), the dispute shall be referred to the competent authority, whose decision thereon shall be final.
