Section 10 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
10. Compensation for subsequent repair or maintenance.
- After laying of underground pipelines, cable and duct whenever it is necessary for the State Government or the Corporation or their authorised officers to re-enter the site for repair or maintenance of the pipeline, cable and duct they shall liable to pay such compensation to the owner or occupier due to loss caused to the standing crops etc. which may be determined by the competent authority.
