Section 28(4) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(4)Any person who moves any protected antiquity in contravention of a notification issued under sub-section (1) shall be punishable with fine which may extend to [fifteen thousand rupees] [Substituted by Notification No. F.2 (16) Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinry Part 4A dated 9.10.2007) (w.e.f. 25.5.2007)].
