Section 10 in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969
10. Determination of responsibility for maintenance of boundary marks.
(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.(2)Within each survey number, the holder or holders of each sub-division are responsible for the marks, if any have been prescribed, on the periphery of that sub-division to the same extent as the holder or holders of survey numbers are responsible under sub-rule (1).(3)A mark which is on the common boundary of two or more villages shall be repaired by the holders of the land in the village which is under restoration when the marks found out of repair.
