Section 15 in Kerala Survey and Boundaries Act 1961
15. Liability of registered holders for maintenance of survey marks.
(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.(2)Before a Survey Officer or Collector or any of the subordinates of such officers attends to the maintenance, renewal or repair of any survey mark under sub-section (1), he shall serve a notice in writing on the registered holder in the prescribed manner giving particulars of the survey marks in respect of which default has been committed and calling upon him to maintain, renew or repair the same within a time to be specified in such notice which shall not be less than fifteen days from the date of service thereof. If a notice under this sub-section cannot be served personally on the registered holder a copy of the same shall be served on the person in possession of the land or other person interested in the land.
