Section 10(1) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
(1)The responsibility of the several land holders for the maintenance boundary marks on a common boundary lies on the holder of the survey number which is numerically lowest:Provided that, the Collector may declare two or more holders jointly responsible for the maintenance of boundary marks or make distribution as appears equitable or may recognise the existing customary distribution. Hiss decision shall be recorded in the survey papers:Provided further that, where any survey number is unoccupied or assigned for public or Government purpose, the responsibility for repair of the marks on its periphery shall lie on the landholder on the otherside of the boundary except that where the marks in disrepair lie between survey numbers each of which has no holder expect the State Government, repairs shall be made at Government expense; and in such cases the village kotwals shall be responsible for their maintenance.
