- Any person convicted, after a summary trial, before a [***] [Amended by Act No.III of 1308 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or [Deputy or Assistant Collector] [Substituted for 'Duwam Taluqdar' (Second Taluqdar) by A.P.A.O. 1957.] or [Survey officer] [Amended by Act No.III of 1308 F.] or Tahsildar, of willfully erasing, removing or damaging boundary-marks, shall be liable to a penalty which may extend to four times the cost of repair or fixation of each mark so erased, removed or damaged and such mark shall be repaired or fixed from such amount.
