Section 30 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
30. Application for moving antiquities.
- Every application under sub-section (2) of section 24 of the Act shall be in Form X and made at least three months before the proposed date of the moving:Provided that the Director may entertain an application, at any time before moving the antiquities, if he is satisfied that the applicant had sufficient cause for not making the application in time.
