- The Land Record Officer may order any person found to have wilfully erased, removed or damaged a boundary or survey mark to pay such sum, not exceeding fifty rupees for each mark so erased, removed or damaged, as may be necessary to restore it and to reward the informer. When such sum cannot be recovered, or if the offender cannot be discovered, the Land Record Officer shall restore the mark and recover the cost thereof from such land-holders of the conterminous villages, estates or fields, as the case may be, as he thinks fit.
