Section 36 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
36. Penalty.
- 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(iii)fails or refuses to comply with an order under sub-rule (1) of Rule 35; shall be punishable with imprisonment which may extend to three years or with fine which may extend to ten thousand rupees or with both.
