Section 12 in Kerala Survey and Boundaries Rules, 1964
12. Renewal and repair on failure of registered holder.
- If the registered holder of any land fails to carry out the repairs or renewal within the period specified in the notice, any officer empowered under the Act within whose jurisdiction the land lies shall renew or repair the survey marks at Government cost, which will be recovered later from the registered holder of the land in the manner specified in rule 17.
