Section 48 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
48. Penalty for destruction, injury or removal of survey marks.
- If any person wilfully destroys or injures or without lawful authority removes a survey mark lawfully erected, he may be ordered by a Consolidation Officer, to pay such compensation not exceeding rupees fifty for each mark so destroyed, injured or removed, as may, in the opinion of that officer, be necessary to defray the expenses of restoring the same and of rewarding the person, if any, who gives information of the destruction, injury or removal.
