Section 28 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
28. Power of Government to control movement of protected antiquities
(1)If the State Government consider that any protected antiquities or class of protected antiquities ought not to be moved from the place where they are without the sanction of the State Government, the State Government may, by notification in the Official Gazette, direct that any such protected antiquity or any class of such protected antiquities shall not be moved except with the written permission of the Director.(2)Every application for permission under sub-section (1) shall be in such form and contain such particulars as may be prescribed.(3)Any person aggrieved by an order refusing permission may appeal to the State Government whose decision shall be final.(4)Any person who moves any protected antiquity in contravention of a notification issued under sub-section (1) shall be punishable with fine which may extend to [fifteen thousand rupees] [Substituted by Notification No. F.2 (16) Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinry Part 4A dated 9.10.2007) (w.e.f. 25.5.2007)].(5)If the owner of any property proves, to the satisfaction of the State Government, that he has suffered any loss or damage by reason of the inclusion of such property in a notification issued under sub-section (1), the State Government may-(a)exempt such property from the said notification, or(b)purchase such property at its market value, or(c)pay compensation for any loss or damage sustained by the owner of such property.
