Section 31(2) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the prohibition or regulation by licensing or otherwise of mining, quarrying, excavating, blasting or any operation of a like nature near a protected monument or the construction of buildings on land adjoining such monument and the removal of unauthorised buildings;(b)the right of access of the public to a protected monument and the fee, if any, to be charged therefor;(c)the form in which applications for permission under section 20 or section 22 may be made and the particulars which they should contain;(d)the form and manner of preferring appeals under this Act and the time within which they may be preferred;(e)the manner of service of any order or notice under this Act;(f)any other matter which is to be or may be prescribed.
