Section 112 in The Maharashtra Regional and Town Planning Act, 1966
112. Penalty for removal of boundary stones.
- Whoever wilfully destroys or injures or without lawful authority removes, a boundary stone or mark lawfully fixed or constructed the Collector, on receipt of the intimation from the Arbitrator or the Planning Authority, may order such person to pay a fine, not exceeding 'twenty rupees for each stone or mark so destroyed, injured or removed as may in his opinion be necessary to defray the expenses of restoring the same.
