Section 5 in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018
5. Power of officers to enter, survey and excavate.
- On the issue of a notification under sub-section(1) of Section 3, it shall be lawful for any person authorized by the Government or, as the case may be, the Corporation which proposes to lay pipelines for transporting water and its servants and workmen,-(a)to enter upon the 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;(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 may cause as little damage or injury as possible to such land.
