(3)The Deputy Commissioner may at any time order a Bhumidhar or a Gaon Sabha, as the case may be, -(a)to erect proper boundary marks on such fields or villages;(b)to repair or renew in such form and nature as may be prescribed all boundary marks lawfully erected thereon.If such order is not complied with, within 30 days from the communication thereof, the Deputy Commissioner shall causes boundary remarks to be erected, repaired or renewed and shall recover the charges incurred from the Bhumidhar or the Gaon Sabha concerned in such proportion as he thinks fit.
