Section 6(4) in Kerala Survey and Boundaries Act 1961
(4)Iif any person fails to comply with any requisition of a Survey Officer made under clause (a), clause (b) or clause (c) of sub-section (3) the Survey Officer may himself employ hired labour [or such number of chairman as he considers necessary] [Inserted by Act No. 23 of 1972.] for the purposes of survey.
