Section 39 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
39. Power to lay pipe lines, etc.
(1)Within any area taken up for development under paragraph (b) of Clause (ii) of Section 14, and for the purposes of (a) carrying gas, water or electricity from a source of supply to, or (b) constructing any sewers or drains necessary for carrying off the workings and waste liquids of an industrial process through any intervening area, the Board or any person empowered in this behalf by the State Government by notification (hereinafter in this section referred to as "the authorised person") may lay down, place, maintain, alter, remove or repair any pipes, pipelines, conduits, supply or service lines, posts or other appliances or apparatus in, on, under, over, along or across any land in such areas.(2)The Board or the authorised person may at any time enter upon any land in any such area and in such event the provisions of Section 40 shall, mutatis mutandis, apply.(3)While exercising the power conferred by Sub-section (1) the Board or the authorised person shall cause as little damage as possible to property ; and compensation for any damage sustained by them in consequence of the exercise of such power as aforesaid shall be paid to all persons interested by the Corporation, or in the case of the authorised persons, by the State Government.(4)Nothing herein shall authorise or empower the Corporation or the authorised person to lay down or place any pipe or other works into, through or against any building or in any land not dedicated to public use without the consent of owners and occupiers thereof, except that the Corporation or such person may at any time enter upon and lay or place any new pipe in the place of an existing pipe in any land wherein any pipe has been already lawfully laid down or placed in pursuance of this Act, and may repair or alter any pipe so laid down :Provided that nothing in the aforesaid provision shall be construed to mean that the Corporation or other person is forbidden from having the said land acquired at any time by the State Government in the normal course.
