Section 11(12) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
(12)Any boundary strip or ridge which has been ploughed up or otherwise obliterated, or the dimensions of which are less than those prescribed by Rule 4. Mode of repairs : The landholder shall be ordered to restore the strip or ridge within a prescribed period by leaving it unploughed and undisturbed, and undisturbed, and on his failure to comply, he may be punished with fine not exceeding one thousand rupees as the Collector may, after giving such person an opportunity to be heard, deem fit to impose.
