Section 8 in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
8. Power to enter land for inspection, etc.
- For maintaining, examining, repairing, altering or removing any pipeline, or for doing any other thing necessary for the utilisation of the pipelines or for the making of any inspection or measurement for any of the aforesaid purposes, any person authorised in this behalf, by the State Government or, as the case may be, the Corporation may, after giving reasonable notice to the occupier of the land under which the pipeline has been laid, enter therein with such workmen and assistants as may be necessary.Provided that, where such person is satisfied that an emergency exists, no such notice shall be necessary:Provided further that, while exercising any powers under this section, such person or any workmen or assistants of such person, shall cause as little damage or injury as possible to such land.
