(1)When any temporary boundary mark has been erected under section 141-G the office conducting the survey may cause a notice in writing under his hand to be served on the owner of the land or premises whereon, or adjoining which, such boundary situate, requiring him to maintain and keep in repair such boundary mark till the survey had been completed.(2)Should such owner not comply with such notice, the officer conducting the survey nay repair the boundary mark and the expense incurred in doing so shall be recoverable from such owner as an arrear of land Revenue.
