Section 13 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
13. Demarcation of boundary marks on application.
(1)If the holder or, or any person interested in, a survey number or a sub-division, wishes to have it demarcated and boundary marks constructed thereon, he may apply in writing to the Collector.(2)The application shall be accompanied by fees according to the scale prescribed from time to time in that behalf by the Director.(3)On receipt of the application, the Collector shall cause the survey number or sub-division to be measured by the District Inspector, and get the boundary marks fixed thereon in accordance with the provisions of these rules, on the basis of measurements noted in the land records.(4)The cost of material and labour incurred for fixation of boundary marks shall be paid by the holder of the survey number or sub-divisions.Increase in Land Measurement Fee : The land measurement fees have increased by the Commissioner and Director, Land Records, Pune. The change in land measurement fee have been issued by Order No. LR/227/ CR/3926/Land-3/2001, dated 30th October, 2001.
