Section 53 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
53. Penalty for destruction, injury or removal of survey marks.
(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.(2)The orders for the payment of compensation under sub-section (1) shall not bar a prosecution under section 434 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989.
