10. Exercise of powers conferred on the promoter under section 14 and 15 of the Act.
(1)The promoter may, in respect of the property not belonging to the promoter, exercise power under subsection (1) of 14 of the Act only when the Collector of the District authorizes him to do so after following the due procedure under and in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act No. 1 of 1894).(2)In respect of the matter covered under proviso to sub-section (1) of section 14 of the Act, the power can be exercised by the promoter only when the Collector passes orders and determines compensation under sub-section (2) of section 14 and the amount of compensation or in the case of annual rent, the first annual installment has been paid to the owner of the property affected there by.(3)The promoter while exercising power under section 14 and 15 of the Act, shall act with dignity and honour with the owner of the property effected by the exercise of power under section 14 and 15 and before entering in or upon any land or premises, he shall give due notice to the owner or occupants of the land or premises and no ingress or egress upon such land and other properties/premises shall be effected before sun rise or after sun set:Provided that in case of grave emergency when any accident occurs on the Ropeway and life of the human beings cannot be served except by having ingress or egress in or over of the Land and premises of other person, the promoter may do so even at odd hours after according a memo in this behalf.
