LexThe CHHATTISGARH UNDERGROUND PIPELINES (ACQUISITION OF RIGHT OF USER IN LAND) ACT, 2004
Chhattisgarh · state statute
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CHHA TIISGARH ACT
(No. 7 of 2004 )
168 (5)
THE CHHATTISGARH UNDERGROUND PIPELINES (ACQUISITION OF RIGHT OF USER IN LAND)
ACT, 2004
An Act to provide for the acquisition of right of user in land for laying pipelines for
carrying of water, gas and electricity from one locality to another locality and to constmct pipeline for
carrying industrial waste and for the works connected therewith in the State of Chhattisgarh.
Be it enacted by the Chhattisgarh Legislature in the fifty-fifth year of the Republic of India as
follows:-
Short title, extent
and
Commencement.
Definitions.
Publication of
notification for
acquisition .
1-
2-
(1)
(2)
(3)
(a)
This Act may be called the Chhattisgarh Underground Pinel ines
(Acquisition of Right of User in Land Act, 2004.
It extends to the whole of the State of Chhattisgarh.
It shall come into force from Ist March , 2004 .
In th.is Act, unless the context otherwise requires ,-
"competent authority" means any person or authority authorised by the
State Government, by notification in the ·official Gazette , to perform the
functions of the competent authority under this Act.
(b) "corporation" means any body corporate established under any Central
or State Act, or a company formed and registered under the Company
Act 1956.
(c) "prescribed" means prescribed by rules made under the Act.
( d) "underground pipeline" means a pipeline laid at a depth of not less than
one and half meter of the land surface.
3- (I) Whenever it appears to the State Governme nt it is necessary in tl,,_,
public interest that for the carrying of water, gas, electricity from or~
locality to another locality and to construct , pipeline for ca1Tyrng
industrial waste and works connected therewith , pipelines may be laiJ
by the State Government or a corporation and that for the p•· ·v)se of
laying such pipelines, it is necess:uy to acquire the right of u::,'"'. in any
land under which such pipelines may be laid, it may, by notification in
the Official Gazette, declare its intention to acquire the right of user
therein.
(2) Every notification under sub-section (1) shall give a brief description of
the land.
(3) The Competent Authority shall cause the substance of the notification to
be published at such places and in such manner as may be prescribed.
(4) Any person interested in the land may, within twenty-one days from the
date of the notification under sub-section ( 1 ), object to the laying of the
pipelim under the land.
(5) Every o ection under sub-section (4) shall be made to the Competent
Authorit . in writing and shall set out the grounds thereof and the
Compet ,: t Authority shall give the objector and opportunity of being
heard ei, :!r in person or by a legal practitioner and m ay, after hearin g
l
168 (6) {h1lw1~ ~ , ~ 16 ~ 2004
Declaration of
acquisition of
right of user.
Power to enter,
survey etc in the
land.
all such objections and after making such further inquiry , if any, as that
authority thinks necessa1y, by order either allow or disallow the
objections.
(6) Any order made by the Competent Authority w1der sub-section (5) shall
be final.
4- (1) Where no objections under sub-section (2) of section 3 have been made
to the Competent A_uthority within the period specified therein or where
the Competent Authority has passed final order , that authority shall,
declare , by notification in the Officia l Gazette , that the right of user in
the land for laying the pipelines should be acquired.
(2) On publication of the declaration under sub-section (I), the right of user
in the land specified therein shall vest absolutely in the State
Government free from all encumbrances.
(3) Notwithstanding anything contained in sub-section (2), the State
Government may, on such terms and condition as it may think fit, direct
by order in writi ng, that the right of user in the !.md for laying the
pipelines shall. instead of vesting in the State Governmc:nt vest in the
corporation proposing to lay the pipelines, subject to the terms and
conditions so imposed , free from all encumbrances .
5- On publication of the declaration under sub-section (1) of section 4 it
shall be lawful for any person authorised by the State Government or
the corporation and his servants and workmen, -
(a) to enter upon and survey and take levels of any land specified in the
notification;
(b) to dig or bore into the sub.soil;
( c) to set out the intended line of work;
( d) to mark s~ch levels, boundaries and line by placing marks and cutting
trenches;
( e) where otherwise survey cannot be completed and levels taken and the
boundaries and line marked, to cut down and clear away any part of any
standing crop, fence or jungle; and
(f) to do all other acts necessary to ascertain whether pipelines can be laid
under the land.
Provided that while exercising any power under this section, such
person or any servant of such person shall cause as little damage or
injury as possible to such land.
State Government 6-
or Corporation to
(1 )' Where the right of user in any land has vested in the State Government
or corporation under section 4,-
lay Pipelines. (i) It shall be lawful for any person authorised by the State
Government or corporation, as the case may be, and his servants to
enter upon the land and lay pipelines or to do ,my other act
necessary for laying of pipelines.
Provided that no pipeline shall be laid under ,-
(a) any land which in1mediately before the date of the notification
under sub-section (1) of section 3 was used for residential purpose ;
(b) any land which is appurtenant to a dwelling house; or
Power to enter
land for
inspect ion.
7-
168 (7)
(ii) Such land shall be used only for laying under ground pipe lines
and mainta ining, examin ing, repairing , altering or removing any
such pipelines or for doing any other act necessar y for any of the
aforesaid purposes or for the utili zat ion of such pipelines.
(2) If any dispute aris es with regar ds to any matter referred to in the proviso
to clause (i) of sub-sectio n (1 ), the dispute shall be referred to the
Competent Authority whose decision thereo n shall be final.
For maintaining, examining, repairi ng, altering or removing any
pipeli ne, or measu rement for any of the aforesaid purpos es, or for the
making any inspection, any person authorised in this behalf by the State
Governm ent or the corpora tion, may, after giving reasonable notice to
the occup ier of the land enter ther ein wi th such workmen and assistants
as may be necessary;
<)
Pro vided that where an emergenc y exis ts, no such notice shall be
necess ary.
Restriction 8- (1) The owner of occupier of the land with respect to which a declaration
has been made under sub- section (1) of section 4, shall be entit led to use
the land for the purpose for which such land was put to use imme diately
before the date of the notification under sub-section ( 1) of secti on 3.
rcgarding the Use
of land.
Compensation.
Provided that, such owner or occupie r shall not, after ·the
' declaration under sub section (1) of section 4,-
(i) construct any building or any other structure ;
(ii) construct or excavate any tank, well , reservoir or dam ; or
(iii) plant any tree,
on that land.
(2) The owner or occupier of the °land shall not do any act which will or. is
likely to cause any damage in any manner whatsoever to the pipeline .
9- (1) Where in the exercise of the powers conferred by section 5, section 6 or
section 7 by any person , any damage, loss. or injury is sustained by any ·
person interested in the land, the State Government or the corporation ,
shall be liable to pay compensation to such person for such damage loss
or injury the amount of which shall be determined by the Competent
Authority in the first instance. While determining such compensation ,
he shall have due regard to the damage or loss sustained by reason of,-
(i) the removal of trees or standing crops , if any , on the land while
exercising the powers under section 5, section 6 or section 7,
(ii) the temporary severance of the land under which the pipeline has
been laid from other lands belonging to, or in the occupa tion of
such person ; or
(iii) any injury to any other property, whethe~ movable or immo vable ,
/
or the earnings of such persons caused iii' any other manner.
(2) Where the right of user of any land has vested in the State Governm ent
or the Corporation, the State Government or the Corporation , shall be
168 (8) g'tllffll~ ~ , ~ 16 ~ 2004
\ \
liable to pay, in addition to the compensation, if any, compensation
calculated at ten percent of the market value of that land on the date of
publication of the declaration under sub-section (1) of section 4. The
market value of the land on the said date shall be determined by the
Competent Authority.
Explanation:- The market value means the value determined on the
basis of the sale price of similar land in the area in the last 3 years.
(3) If the value determined by the Competent Authority is not acceptable to
either of the parties, an application may be made by the party within 30
days to the District Judge having jurisdiction.
( 4) The decision of the District Judge under sub-section (3) shall be final.
Deposit and 10- ( 1) The amount of compensation determined under section 9 shall
deposited by the State Government or the corporation, as the case may
be, with the Competent Authority within such time and in such manner
as may be prescribed.
payment of
compensation.
Competent 11-
Authority to have
certain powe1·s of
civil court.
Protection of 12-
action taken in
good-faith.
Bar of jurisdiction 13-
of civil court.
(2)
(3)
(4)
If the amount of compensation is not deposited within the time _
prescribed under sub-section ( 1 ), the State Government or -the
corporation, as the case may be, shall be liable to pay interest thereon at
the rate of nine percent per annum from the date on whi~h the
compensation had to be deposited till the date of actual deposit.
As soon as may be after the compensation has been deposited under
sub-section (1) the Competent Authority shall, on behalf of the State
Government or the Corporation as the case may be, pay the
compensation to the persons entitled thereto.
If any dispute arises to the apportionment of the compensation or
additional compensation or any part thereof, the Competent Authority
shall refer the dispute to the District Judge having jurisdiction and the
decision of the District Judge thereon shall be final.
The Competent Authority shall have for the purposes of this Act, all the
powers of a civil court while trying a suit under the Code of C:
Procedure 1908, in respect of the following matters, namely:-
(a) summoning and enforcing the attendance of any person and
examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving of evidence on affidavits;
(d) requisitioning any public record from any court or office;
(e) issuing commission for examination of witnesses.
No suit, prosecution or other legal proceeding shall lie against any
person for anything which is done or intended to be done in good faith
in pursuance of this Act or any rule or notification made or issued there
under.
No civil court shall have jurisdiction to entertain any suit or try any
dispute or pass any interim injunction in respect of any matter which the
Competent Authority is empowered under this Act.
Penalty.
Offences to be
cognizable.
....,ower to make
rules.
14-
15-
0'ctlfPI~ ~ . ~ 16 ~ 2004 168 (9) .,
Whoever willfully obstructs any person in doing any of the acts
authorized by section 5, section 6 or section 7 or willfully fills up
destroys , damages or displaces any trench or mark made under section
5, or willfully removes, damages or destroys the pipeline laid under
section 6, or willfully does any act prohibited under section 8 shall be
punishable with simple imprisonment which may extend to six months
or with fine or with both.
All offences under section-14 shall be cognizable.
16- (1) The State Government may, by notification in the official Gazette, make
rules for carrying out the provisions of this Act.
(2) All rules made under this Act shall be laid on the table of the Legislativ e
Assembly and shall be subject to such modifications as the Legislati ve
Assembly may make.