Section 38 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
38. Penalty for destruction, injury or removal of survey marks.
- If any person wilfully destroys or injures or without lawful authority removes a survey mark lawfully erected, he may be ordered by a Consolidation Officer to pay fine 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 the destruction, injury or removal.
