Section 31 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
31. Penalty for destruction, injury or removal of survey or boundary marks.
(1)If any person destroys will fully or injures or removes without law-full authority a survey or boundary mark lawfully erected, he may be ordered by a consolidation officer to pay such compensation not exceeding one thousand rupees 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 gave information of the destruction, injury or removal.(2)The order for the payment of compensation under sub-section (1), shall not bar a prosecution under section 434 of the Indian Penal Code.
