Section 14(4) in Bihar Regional Development Authority Act, 1974
(4)The Authority may, for the purposes of performing the functions mentioned in section 12 and for carrying out the responsibilities conferred by sub-sections (1) and (2), undertake survey of any area within the development area of the Region and for that purpose it shall be lawful for any officer of the Authority-(a)to enter in or upon any land to make survey and to take level of such land;(b)to dig or bore into the sub-soil;(c)to mark levels and boundaries by placing marks and cutting trenches;(d)where the survey cannot be completed, levels cannot be taken and boundaries cannot be marked otherwise, to cut down and clear away any part of any standing crop, fence or jungle;(e)to examine works under construction and to ascertain the course of sewers, drains or other utilities;Provided that before entering-upon any land the Authority shall give notice of its intention to do so in such manner as may be specified in the regulations made under this Act.
