Section 26(1) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(1)(i)destroys, removes, injures, alters, defaces, imperils, or misuses a protected monument; or(ii)being the owner or occupier of a protected monument, contravenes an order made under sub-section (1) of section 9 or under sub-section (1) of section 10; or(iii)removes from a protected monument any sculpture, carving, image, basrelief, inscription or other like object;(iv)does any act in contravention of sub-section (1) of section 20, -shall be punishable with imprisonment which may extend to three months, or with fine which may extend to two thousand rupees, or with both.
