The Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962

22 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and application.
• Section 2 — Definitions.
• Section 3 — Publication of notification for acquisition.
• Section 4 — Power to enter, survey, etc.
• Section 5 — Hearing of Objections.
• Section 6 — Declaration of acquisition of right of user.
• Section 7 — Central Government or State Government or corporation to lay pipelines.
• Section 8 — Power to enter land for inspection, etc.
• Section 9 — Restrictions regarding the use of land.
• Section 10 — Compensation.
• Section 11 — Deposit and payment of compensation.
• Section 12 — Competent authority to have certain powers of civil courts.
• Section 13 — Protection of action taken in good faith.
• Section 14 — Bar of jurisdiction of civil courts.
• Section 15 — Penalty.
• Section 16 — Certain offences to be cognizable.
• Section 16A — Burden of proof in certain cases.
• Section 16B — Presumption regarding property.
• Section 16C — Provisions as to bail.
• Section 16D — Section 438 of the Code of Criminal Procedure, 1973 not to apply.
• Section 17 — Power to make rules.
• Section 18 — Application of other laws not barred.