Section 17 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
17. Recovery from security.
- Where by reason of the excavation operations carried on by the licensee, any compensation becomes payable under section 27 to the owner or occupier of the land excavated, the Director may, by order direct that an amount equal to such compensation shall be deducted from the amount of security furnished by the licensee under rule 13.
