Section 29(2) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966
(2)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of section 24 shall be punishable with fine which may extend to five thousand rupees; and the Court convicting a person of any such contravention may, by order, direct such person, to restore the antiquity to the place from which it was moved.
