Section 17(2) in The Ancient Monuments Preservation Act, 1904
(2)Any person who brings or takes or attempts to bring or take any such antiquities into or out of [the said territories] [Substituted by A.O. 1950. ] or any part of [the said territories] [Substituted by A.O. 1950. ] in contravention of a notification issued under sub-section (1), shall be punishable with fine which may extend to five hundred rupees.
