Section 9 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
9. Restrictions regarding the use of land.
(1)The owner or occupier of the land with respect to which a declaration has been made under sub-section (1) of section 6, shall be entitled to use the land for the purpose for which such land was put to use immediately before the date of the notification under sub-section (1) of section 3:Provided that such owner or occupier shall not after the declaration under subsection (1) of section 6-(i)construct any building or any other structure;(ii)construct or excavate any tank, well, reservoir or dam; or(iii)plant any tree on that land.(2)The owner or occupier of the land under which a pipeline has been laid shall not do any thing or permit any thing to be done which will or is likely to cause any damage in any manner whatsoever, to the pipeline.(3)Where the owner or occupier of the land with respect to which a declaration has been made under sub-section (1) of section 6-(a)constructs any building or any other structure, or(b)constructs or excavates any well, tank, reservoir or dam; or(c)plants any tree.on that land, the Collector within the local limits of whose jurisdiction such lands is situate may, on an application made to it by the competent authority and after holding such inquiry, as it may deem fit, cause the building, structure, reservoir, dam or tree to be removed or the well or tank to be filled up, and the costs of such removal or filling up shall be recoverable from such owner or occupier.
