Section 10(3) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
(3)The competent authority, or the District Judge while determining the compensation under sub‑section (1) or sub‑section (2), as the case may be, shall have due regard to the damage or loss sustained by any person interested in the land by reason of—(i)the removal of tress or standing crops, if any, on the land while exercising the powers under section 4, section 7 or section 8;(ii)the temporary severance of the land under which the pipeline has been laid from other lands belonging to, or in the occupation of, such person; or(iii)any injury to any other property, whether movable or immovable or the earnings of such persons caused in any other manner:Provided that in determining the compensation no account shall be taken of any structure or other improvement made in the land after the date of the notification under sub‑section (1) of section 3.
