Section 17 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
17. Period of licence.
- Every licence under rule 16 shall be in force for such period not exceeding three years as may be specified in the licence:Provided that the Director may, on application made to him at least one month before the expiry of a licence, extend its period by one year at a time, so that the aggregate period does not exceed five years.
