Section 29 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
29. Penalties. -(1) Whoever-(i) destroys, removes, injures, alters, defaces, imperils or misuses a protected monument, or encroaches upon or builds on such monument or site thereof, or
(ii)being the owner or occupier of a protected monument, contravenes an order made under sub-section (1) of section 8 or under sub-section (1) of section 9; or(iii)removes from a protected monument any sculpture, carving, image, bas-relief, inÂscription or other like object, or(iv)does any act in contravention of sub-section (1) of section 18, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.(2)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of section 24 shall be punishable with fine which may extend to five thousand rupees; and the Court convicting a person of any such contravention may, by order direct such person to restore the antiquity to the place from which it was moved. [Tamil Nadu-section 29; Andhra Pradesh-section 30; Assam-section 20; Gujarat-section 31; Jammu and Kashmir-section 16; Karnataka-section 26; Madhya Pradesh-section 29; Maharashtra-section 33; Orissa-section 16; Punjab-section 30; Rajasthan-section 17; West Bengal-section 16.]
