Section 11 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
11. Licence required for excavation.
- Subject to the provisions of section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, no person other than an Archaeological Officer or an Officer authorised by him in this behalf shall enter upon and make excavations for archaeological purposes in any protected area, except under and in accordance with the terms and conditions of a licence granted under rule 13.
