Section 7 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
7. Management of the gas pipelines or other utility.
- For maintaining, examining, repairing, altering or removing gas pipeline or any other utility or for doing any other thing necessary for the utilization of the gas pipelines or any other utility or for making of any inspection or measurement for any of the aforesaid purposes, any person authorized in this behalf by the Government or Corporation, as the case may be, may, after giving reasonable notice to the occupier of the land under which the gas pipeline or any other utility has been laid, enter therein with such workmen and assistants, as may be necessary :Provided that, where such person is satisfied that an emergency exists, no such notice shall be necessary:Provided further that if any such place is an apartment in the actual occupancy of a woman who, according to custom, does not appear in public, such officer shall, before entering such apartment, give notice to such woman that she is at liberty to withdraw and shall afford her every reasonable facility for withdrawing, and may then enter the apartment:Provided also that while exercising any powers under this section, such person or any workmen or assistants of such persons, shall cause as little damage or injury as possible to such land.
