Section 3(6) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
(6)Any other marks found suitable for special localities which ma be sanctioned by the Director such as teak posts in the marine marshes on the Konkan coasts:Provided that, the Collector may permit the holders of land to substitute for one kind of mark any other authorised mark within such limits as the Director by any general or special order define in that behalf.(B)Survey Marks -
