Section 46(1) in U.P Consolidation of Holdings Act, 1953
(1)If any person destroys wilfully or injures or removes without lawful authority a survey [or boundary] [Inserted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] mark lawfully erected, he may be ordered by a Consolidation Officer to pay such compensation not exceeding [one thousand rupees] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).] for each mark so destroyed, injured or removed, as may in the opinion of that officer be necessary to defray the expenses of restoring the same and of rewarding the person, if any, who gave information of the destruction, injury or removal.
