Section 30 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
30. Grant or refusal of licence.
(1)On receipt of an application under rule 29, the Director may grant a licence in Form VIII if he is satisfied that the proposed operation or construction will not destroy or deface the protected monument or any reasonable amenities of such monument.(2)The Director may, by order, for reasons to be recorded in writing refuse to grant a licence in any particular case.(3)Every licence granted under sub-rule (1) shall be subject to the provisions of the Act and these rules and the following conditions, namely :-(a)the licence shall not be transferable;(b)it shall be valid for the period specified therein; and(c)[ the licensee shall carry out the mining operation or the construction in such manner as to ensure the safety and appearance or, the maintenance of the approach and access to, the protected monument.] [Substituted by G.N. of 15.4.1968]
