Section 18(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)A rule made under this section may provide that any person committing a breach thereof shall be punishable with fine which may extend to [five 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)].
