Section 363(d) in Police Regulations, Bengal , 1943
(d)Any report received either from the dafadar or the Panchayat about the disappearance of, or damage to, the village boundary marks, shall be entered in the general diary and forwarded to the Collector for disposal. Unless specially ordered by the District Magistrate, the police shall not investigate charges of mischief in respect to boundary marks, but they shall, while moving about in the interior, see whether the marks are in their places and report to the Collector any defect noticed.
