Section 23(3) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
(3)The Director may by order direct the deductions or recovery from the security mount furnished by the licensee under these rules(i)of the value of any antiquity recovered as a result of an excavation or operation carried on by a licensee under his licence, if such antiquity is lost or destroyed while in the custody of the licensee;(ii)of any compensation payable to the owner or occupier of the land in which the licensee has carried on any excavation or operation under the licence. (4) When during the currency of a licence, any amount has been deducted or recovered under this rule, the Director may require the licensee, within such time as he may specify, to deposit a further sum as equivalent to the amount deducted or recovered.
