Section 22 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
22. Retention of antiquities by licensee.
- The State Government may by order, subject to such terms and conditions as may be specified permit the licensee to retain such of the antiquities recovered during the excavation operation as may be specified therein :Provided that human relics of historical importance and antiquities which in the opinion of the State Government are of outstanding importance, shall not be permitted to be retained by the licensee.
