8. Power to enter for survey, etc.-

On the issue of a notification under sub-section (1) of section 7, it shall be lawful for the metro railway administration or any officer or other employee of the metro railway-

(a) to enter upon and survey and take level of the land, building, street, road or passage specified in the notification;

(b) to dig or bore into the sub-soil;

(c) to set out the intended work;

(d) to mark such levels, boundaries or lines by placing marks and cutting trenches;

(e) to do all other acts necessary to ascertain whether the metro railway can be laid upon or under the land, building, street, road or passage, as the ease may be:

Provided that while exercising any power under this section the metro railway administration or such officer or other employee shall cause as little damage or injury as possible to such land, building, street, road or passage, as the case may be.

Back

Index

Next