Section 31(3) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(3)Any rule made under this section may provide that a breach thereof shall be punishable,-(i)in the case of a rule made with reference to clause (a) of sub-section (2), with imprisonment which may extend to three months, or with fine which may extend to two thousand rupees, or with both;(ii)in the case of a rule made with reference to clause (b) of sub-section (2), with fine which may extend to five hundred rupees.
