Section 20(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)In making any rule under sub-section (1), the State Government may provide that a breach of it shall be punishable with fine which may extend to [Three 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)]
