Section 15(1) in Kerala Survey and Boundaries Act 1961
(1)Subject to such conditions as may be prescribed in this behalf, every registered holder of land shall be bound to maintain, renew and repaid the survey marks on or within the boundaries of his holding and, in default of his doing so, the Survey Officer, the Collector or any of the subordinates of such officers may, at the cost of the Government, maintain, renew and repair such survey marks, determine and apportion the cost of so doing give notice of such determination and apportionment to the parties concerned and recover such cost as an arrear of public revenue due on land such cost may include the cost of all operations incidental to such maintenance renewal or repair.
