Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 17 in The West Bengal Highways Act, 1964 17. Penalty for removal of boundary mark. - Whoever wrongfully removes or tampers with any stones or marks placed by the Highway Authority for demarcating the boundaries of any highway shall, on conviction.be punished with fine which may extend to one hundred rupees.
