- It shall be lawful for the Engineer, or any person whom he may authorise in that behalf, in order to carry out any of the purposes of this Act.-to enter upon, and survey, and take levels of any land;to dig or bore into the sub-soil;to do all other acts necessary to ascertain whether the land is adapted to the purpose projected by such Engineer or by the Collector;Power to mark out line. - To set out the boundaries of the land proposed to be taken, and the intended line of the work proposed to be made thereon;to mark such levels, boundaries and line, by placing marks and cutting trenches.Power to clear land. - And, where otherwise the survey cannot be completed or the levels takes, to cut down and clear away any part of any standing crop, fence or jungle.Previous notice of entry. - Provided that no person shall enter into any building or upon any enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without previously giving such occupier at least seven days' notice in writing of his intention to do so.Payment for damage. - The Engineer or other person so authorised shall at the time of such entry tender payment for all necessary damage to be done as aforesaid, and, in case of dispute as to the sufficiency of the amount so tendered, he shall at once refer the dispute to the decision of the Collector, and such decision shall be final.
