Section 53(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)If any person destroys wilfully or injures or removes without lawful authority a survey mark lawfully erected, he may be ordered by a [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] to pay such compensation not exceeding fifty 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 such destruction injury or removal.
