Section 6(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(1)Where the right of user in any land has vested in the Government or any Corporation, as the case may be, under section 5,-(i)it shall be lawful for any person authorized by the Government or the Corporation, as the case may be, and its servants and workmen, to enter upon the land and lay gas pipelines or other utility or to do any other thing necessary for the laying of such pipelines:Provided that no gas pipeline or other utility shall be laid under-(a)any land which immediately before the date of publication of notification under sub-section (1) of section 3 was used for residential purposes;(b)any land on which there stands any permanent structure which was in existence immediately before the said date ;(c)any land which is appurtenant to a dwelling house ; or(d)any land at a depth which is less than one meter from the surface ; and(ii)such land shall be used only for laying the gas pipelines or other utility and for maintaining, examining, repairing, altering or removing any such pipelines or for doing any other act as may be necessary for any of the aforesaid purposes or for the utilization of such pipelines.
