(1)It shall not be lawful for any person to destroy, remove or appropriate for himself earth [sand] [Inserted by Act 11 of 1971.] metal, laterite, lime-shell or such other articles of value as may be notified by the government from any land which is the property of Government, whether a poramboke or not, except under and in accordance with the terms and conditions of a permit issued by the Government or such officer of the Government as may be empowered in that behalf and on payment of compensation at the rate prescribed under sub-section (2).
