17. Obligation of Bhumidhars and Gaon Sabhas as to boundary marks.
(1)It shall be the duty of every Bhumidhar to maintain and keep in repair at his own cost the permanent boundary marks lawfully erected on his fields.(2)It shall be the duty of the Gaon Sabha to maintain and keep in repair at its own cost the permanent boundary marks lawfully erected on the village situated within its jurisdiction.(3)The Deputy Commissioner may at any time order a Bhumidhar or a Gaon Sabha, as the case may be, -(a)to erect proper boundary marks on such fields or villages;(b)to repair or renew in such form and nature as may be prescribed all boundary marks lawfully erected thereon.If such order is not complied with, within 30 days from the communication thereof, the Deputy Commissioner shall causes boundary remarks to be erected, repaired or renewed and shall recover the charges incurred from the Bhumidhar or the Gaon Sabha concerned in such proportion as he thinks fit.
