Section 4 in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
4. Power to enter, survey, etc.—
On the issue of a notification under sub-section(1)of section 3, it shall be lawful for any person authorised by the Central Government or by the State Government or the corporation which proposes to lay pipelines for transporting petroleum or any mineral 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 or work;(d)to mark such levels, boundaries and line by placing marks and cutting trenches;(e)where otherwise survey cannot be completed and levels taken and the boundaries and line marked, to cut down and clear away any part of any standing crop, fence or jungle; and(f)to do all other acts necessary to ascertain whether pipelines 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 as little damage or injury as possible to such land.
