Section 3(4) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(4)After issuance of notification under sub-section (1) and its publication under sub-section (2), it shall be lawful for any person authorized by the Government or the Corporation for transporting gas or other utility and his servants and workmen,-(a)to enter upon and survey and take levels of any land specified in the notification;(b)to dig or bore into the sub-soil;(c)to set out the intended line of work;(d)to mark such levels, boundaries and line by placing marks and cutting trenches;(e)to cut down and clear away any part of any standing crop, fence or jungle where otherwise survey cannot be completed and levels taken and the boundaries and line marked ; and(f)to do all other acts as may be necessary to ascertain whether gas pipelines or other utility can be laid under the land:Provided that while exercising any power under this section, such person or any servant or workman of such person shall cause little damage or injury, as far as practicable, to such land:Provided further that in case of any damage caused, the compensation shall be paid at once to the owner of the land as determined by the competent authority.
