30. Penalty for injury to, or removal of, marks. -
The Collector may order any person convicted before him of willfully erasing, removing or damaging a boundary, or survey mark to pay such sum, not exceeding fifty rupees for each mark so erased, removed, or damaged, as may be necessary to restore it, and to reward the informer through whom the conviction was obtained. When such sum cannot be recovered, or if the offender cannot be discovered, the Collector shall restore the mark and recover the cost thereof from such of [tenure-holder or Gaon Sabhas of co-terminous fields of villages as the case may be] [Substituted by U.P. Act No 1 of 1951.] as he thinks fit.(C)Registers
