(1)It shall be the duty of every tenure-bolder to maintain and keep in repair at his cost the permanent boundary marks lawfully erected on his fields.(2)It shall be the duty of the Gaon Sabhas to maintain and keep in repair at its cost tire permanent boundary marks lawfully erected on the village situate within its jurisdiction.(3)The Collector may at any time order, as the case may be, a Gaon Sabhas or tenure holder -(a)to erect proper boundary marks on such villages or fields;(b)to repair or renew in such form and nature as may be prescribed all boundary marks lawfully erected therein.
