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

[Act No. 50 of 1962]

[7th December, 1962.]

Contents
Title	The Petroleum and Minerals Pipelines (Acquisition of Right of user in Land) Act, 1962
Sections	Chaptericulars
1.	Short title, extent and application
2.	Definitions
3.	Publication of notification for acquisition
4.	Power to enter, survey, etc
5.	Hearing of Objections
6.	Declaration of acquisition of right of user
7.	Central Government or State Government or corporation to lay pipelines
8.	Power to enter land for inspection, etc
9.	Restrictions regarding the use of land
10.	Compensation
11.	Deposit and payment of compensation
12.	Competent authority to have certain powers of civil courts
13.	Protection of action taken in good faith
14.	Bar of jurisdiction of civil courts
15.	Penalty
16.	Certain offences to be cognizable
16A.	Burden of proof in certain cases
16B.	Presumption regarding property
16C.	Section 438 of the Code of Criminal Procedure, 1973 not to apply
16D.	Certain offences to be cognizable
17.	Power to make rules
18.	Application of other laws not barred