Section 7 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
7. Laying of pipelines.
(1)Where the right of user in any land has vested in the State Government or, as the case may be, the Corporation under section 6-(i)shall be lawful for any person authorised by the State Government or, as the case may be, the Corporation, and its servants and workmen to enter upon the land and lay pipelines or to do any other thing necessary for the laying of pipelines.Provided that no pipeline shall be laid under-(a)any land which, immediately before the date of the publication of notification under sub-section (1) of section 3, was used for residential purposes; or(b)any land on which there stands any permanent structure which was in existence immediately before the said date; or(c)any land which is appurtenant to a dwelling house; or(d)any land at a depth which is less than one metre from the surface;and(ii)such land shall be used only for laying the pipelines and for maintaining, examining, repairing, altering or removing any such pipeline or for doing any other thing necessary for any of the aforesaid purpose or for the utilisation of such pipelines.(2)If any dispute arises with regard to any matter referred to in paragraph (b) or (c) of the proviso to clause (i) of sub-section (1), the dispute shall be referred to the competent authority whose decision thereon shall be final.
