Section 37 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
37. Penalty.
- [Sections 38 (2) (a) and 38 (3) (i)]. - Whoever -(i)unlawfully undertakes any mining operation or construction in a prohibited area or in a regulated area, or(ii)contravenes any of the conditions of a licence, or(ii)fails or refuses to comply with an order made under sub-rule (1) of rule 36, shall be punishable with an imprisonment which may extend to three months or with fine which may extend to five thousand rupees or with both.
