128. Enforcement of repair of boundary or survey marks.
(1)[The Patwari or Nagar Sarvekshak] [Substituted 'After the end of November in each year the patel of the village' by M.P. Act No. 23 of 2018] shall give written notice to every holder on whose land the boundary or survey marks are defective calling upon him to put them into proper repair before the first day of March following.(2)After the first day of March in any year, the Tahsildar or any other Revenue Officer empowered to act may cause any defective boundary or survey marks to be properly repaired and shall recover the cost of such repair from the holder or holders responsible for the maintenance of such boundary or survey marks, together with a penalty which may extend to one rupee for every boundary marks so repaired. Such cost and penalty shall be recoverable as an arrear of land revenue.
