Section 55(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)If any person destroys, damages or removes without lawful authority a survey or rectangulation mark lawfully erected, he may be ordered by the Consolidation Officer to pay such compensation not exceeding fifty rupees for each mark so destroyed, damaged 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 given information of the destruction, damage or removal
