Section 7 in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962
7. Central Government or State Government or Corporation to lay pipelines.—
(1)Where the right of user in any land has vested in the Central Government or in any State Government or Corporation under section 6—(i)it shall be lawful for any person authorised by the Central Government or such State Government or Corporation, as the case may be, and his servant and workmen to enter upon the land and lay pipelines or to do any other act necessary for laying of pipelines:Provided that no pipeline shall be laid under—(a)any land which, immediately before the date of the notification under sub‑section (1) of section 3, was used for residential purposes;(b)any land on which there stands any permanent structure which was in existence immediately before the said date;(c)any land which is appurtenant to a dwelling‑house; or(d)any land at a depth which is less than one metre from the surface; ***(ia)for laying pipelines for the transport of petroleum, it shall be lawful for any person authorised by the Central Government or such State Government or corporation to use such land for laying pipelines for transporting any mineral and where the right of user in any land has so vested for laying pipelines for transporting any mineral, it shall be lawful for such person to use such land for laying pipelines for transporting petroleum or any other mineral; and(ii)such land shall be used only for laying the pipelines and for maintaining, examining, repairing, altering or removing any such pipelines or for doing any other act necessary for any of the aforesaid purposes or for the utilisation of such pipelines.(2)If any dispute arises with regard to any matter referred to in paragraph (b) or paragraph (c) of the proviso to clause (i) of sub-section (1), the dispute shall be referred to the competent authority whose decision thereon shall be final.
