Indian Easements Act, 1882

(Act no. 5 of Year 1882)

Contents
Sections	Particulars
	Preliminary
1	Short title
2	Saving
3	Construction of certain references to Act XV of 1877 and Act IX of 1871
Chapter I	Easements Generally
4	"Easement defined
5	Continuous and discontinuous, apparent and non-apparent easements
6	Easement for limited time or on condition
7	Easements restrictive of certain rights
Chapter II	The Imposition, Acquisition And Transfer Of Easements
8	Who may impose easements
9	Servant owners
10	Lessor and mortgagor
11	Lessee
12	Who may acquire easements
13	Easements of necessity and quasi easements
14	Direction of way of necessity
15	Acquisition by prescription
16	Exclusion in favor of reversioner of servant heritage
17	Rights which cannot be acquired by prescription
18	Customary easements
19	Transfer of dominant heritage passes easement
Chapter III	The Incidents Of Easements
20	Rules controlled by contract or title
21	Bar to use unconnected with enjoyment
22	Exercise of easement-confinement of exercise of easement
23	Right to alter mode of enjoyment
24	Right to do acts to secure enjoyment
25	Liability for expenses necessary for preservation of easement
26	Liability for damage from want of repair
27	Servant owner not bound to do anything
28	Extent of easements
29	Increase of easement
30	Partition of dominant heritage
31	Obstruction in case of excessive user
Chapter IV	The Disturbance Of Easements
32	Right to enjoyment with out disturbance
33	Suit for disturbance of easement
34	When cause of action arises for removal of support
35	Injunction to restrain disturbance
36	Abatement of obstruction of easement
Chapter V	The Extinction, Suspension And Revival Of Easements
37	Extinction by dissolution of right of servant owner
38	Extinction by release
39	Extinction by revocation
40	Extinction on expiration of limited period or happening of dissolving condition
41	Extinction on termination of necessity
42	Extinction of useless easement
43	Extinction by permanent change in dominant heritage
44	Extinction on permanent alteration of servant heritage by superior force
45	Extinction by destruction of either heritage
46	Extinction by unity of ownership
47	Extinction by non-enjoyment
48	Extinction of accessory rights
49	Suspension of easement
50	Servant owner not entitled to require continuance
51	Revival of easements
Chapter VI	Licences
52	"License" defined
53	Who may grant license
54	Grant may be express or implied
55	Accessory licenses annexed by law
56	License when transferable
57	Grantor's duty to disclose defects
58	Grantor's duty not to render property unsafe
59	Grantor's transferee not bound by license
60	License when revocable
61	Revocation express or implied
62	License when deemed revoked
63	Licensee's rights on revocation
64	Licensee's rights on eviction

Licensee's rights on eviction An Act to define and amend the law relating to easements and licenses

WHEREAS it is expedient to define and amend the law relating to Easements and Licenses. It is hereby enacted as follows:-