Section 39(1) in Assam Industrial Infrastructure Development Corporation Act, 1990
(1)Within any area taken our for development under paragraph (b) of clause (ii) of section 14, and for the purpose of (a) carrying gas, water or electricity from a source of supply to, or (b) constructing any sewers, or drain necessary for carrying off the working and waste liquids of an industrial process through any intervening area' the Corporation or any person empowered in this behalf by the State Government by notification (hereinafter in this section referred to as "the authorized person") may lay down, place, maintain, alter remove or repair any pipes, pipelines, conduits, supply or service lines, posts or other appliances or apparatus in, under over, along or across any land in such areas.
