- A Revenue Assistant shall, as such have the following powers: -(1)To call on owners to erect or repair boundary marks, and, in default, to erect or repair the same and charge the cost to owners under Section 17;(2)To impose penalties under Section 18 for injuries to boundary or survey marks, and in certain cases apportion the charges or repairing boundary or survey marks;(3)To order alterations in the Annual Register under Section 21;(4)To enquire into and decide cases of reported transfers under Sections 23 and 26;(5)To levy fees for mutations under Section 24, and fines under Section 25;(6)To decide disputes and pass orders under Sections 27, 28 and 29.
