Section 32(2) in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
(2)Every licence granted under sub-rule (1) shall be in Form VIII and subject to the following conditions, namely:-(a)the licence shall not be transferable;(b)it shall be valid for the period specified therein;(c)any other condition relating to the manner of carrying out the mining operation or the construction which the Director may specify in the licence for ensuring the safety and appearance of and the maintenance of the approach and access to, the protected monument.
