Section 8(1)(d) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(d) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(d)hawk or sell goods or wares or canvass any [customer] [Substituted by G.N. of 15.4.1968.] for such goods or wares or display any advertisement in any form or show a visitor round for monetary consideration, except under the authority of, or under and in accordance with the conditions of a licence granted by, an Archaeological Officer; or

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State of Maharashtra - Subsection

Section 8(1)(d) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962