Section 397 in Rajasthan Land Revenue (Land Records) Rules, 1957
397. Instructions to S.D.O.
(a)The term "boundary mark" includes every permanent mark erected on the boundary of a village, estate or field, whether in connection with a survey or to define a boundary. The cost of maintaining boundary marks generally falls proportionately on the persons on the boundary of whose property is situated.(b)Survey marks are those permanent marks erected in connection with a survey which are not situated on the boundary of a village, estate or field. The cost of maintaining survey marks is borne by the Government.(c)Permanent boundary marks may be of the following classes:-(i)Trijunction marks of masonry or stone;(ii)Other boundary marks of masonry or stone; and(iii)Other boundary marks consisting of a mound of earth or loose stone enclosing a permanent mark.(d)Trijunction marks which require renewal must be replaced by stone pillars. Marks requiring repairs should be carefully repaired in such a manner as may be required.(e)Other boundary marks for stone or masonry which require renewal should be replaced by stone pillars. No standard pattern for such marks is being prescribed, but the stone used must be of a height of about four feet.(f)The third class of boundary marks should be maintained by keeping the heap of earth or stones to its original size, the mound should not be opened to ascertain whether the enclosed permanent mark is still in existence. When a mark of this class has altogether disappeared no steps should be taken to renew it.(g)Survey marks are either stone or masonry pillars or mounds enclosing permanent marks as prescribed above. They should be maintained in the manner prescribed for boundary marks of the same type. Application for funds to meet the cost of maintaining survey marks, should be made to the Board of Revenue.(h)Every station of the Trigonometrical Survey shall be inspected annually by the Sub-Divisional Officer in person: Provided that, if in any year the Sub-Divisional Officer is unable to visit the station, the inspection shall be made by the Tehsildar, in such cases the station must invariably be inspected by the Sub-Divisional Officer in the following year.II. Procedure in cases of Boundary Marks
