Section 14A in The Punjab Land Improvement Schemes Act, 1963
14A. [ Laying of underground pipeline or repair of renovation of existing underground pipeline. [Inserted by Punjab Act No. 25 of 2017, dated 18.12.2017.]
(1)Where-(a)the Department intends to lay underground pipeline or repair or renovation, as the case may be, of existing underground pipeline through holding of any other land holders for the purpose of irrigation; or(b)a farmer or a group of farmers intend to lay an underground pipeline or repair or renovation, as the case may be, of existing pipeline through the holding of any other land owner for the purpose of irrigation on his holding or as the case may be, their holdings; andthe matter is not settled by mutual agreement, then the District Level Committee may, by order, allow the Department or the farmer or the group of farmers, as the case may be, to lay pipeline or repair or renovation, as the case may be, of existing pipeline, at least three feet beneath the surface of the land along the demarcated line on payment of such compensation arising out of crop damage or damage to any structure to the land owner. The District Level Committee shall determine the amount of compensation to be paid as per prevalent market prices to the land holder through whose land the pipeline is to be laid or repaired or renovated and its decision shall be binding upon all the parties.(2)The Department or the farmer or the group of farmers, as the case may be, shall submit a written application to the District Level Committee detailing the land owner/s details through which the pipeline shall be laid or repaired or renovated and line demarcated for laying of pipeline alongwith the damage as shall be caused to crop or any structure that is in way of demarcated line.(3)The Department or the farmer or the group of farmers, as the case may be, permitted to avail any of the facilities referred to in sub-section (1) shall not, by virtue of the said facility, acquire any other right in the holding through which such facility is granted(4)The Department or the farmer or the group of farmers, as the case may be, to whom such facility is granted, shall also ensure that the land be restored up to the satisfaction of the land holder after laying of underground pipeline.
