Section 21(ix) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
(ix)the licensee shall within three months of the completion of his operation under the licence, submit to the Director a summary of the result of the operations carried on by him and where the operations continue for more than three months, such report shall be submitted every quarter and it shall be open to the Director to publish the contents of the reports in his reports or reviews.
