Section 81(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)Whenever any officer of the Nigam or a Jal Sansthan authorised under sub-section (1) enters into or upon any premises in pursuance of that sub-section he shall, at the time of such entry pay or tender payment for the damage, if any, to be caused by any act as aforesaid and in case of dispute as to the sufficiency of the amount of compensation, such dispute shall in the case of Nigam be referred to the Chairman of the Nigam and in the case of a Jal Sansthan be referred to the Chairman of the Jal Sansthan.
