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State of Madhya Pradesh - Act

The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

MADHYA PRADESH
India

The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

Rule THE-M-P-ANCIENT-MONUMENTS-AND-ARCHAEOLOGICAL-SITES-AND-REMAINS-RULES-1976 of 1976

Published on 10 March 1999
Commenced on 10 March 1999
[This is the version of this document from 10 March 1999.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976Published vide Notification No. 696-586-Arch-75Notification No. 696-586-Arch-75. - In exercise of the powers conferred by Section 37 of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 (12 of 1964), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of the said section, namely:

Chapter I
Preliminary

1. Short title.

- These rules may be called The Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Rules, 1976.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Archaeological officer" means an officer of the Archaeology and Museum Department of the State of Madhya Pradesh;

(b)"Construction" means the construction of any structure and includes additions to or alterations of an existing building;

(c)"Copying" together with its grammatical variations and cognate expressions, means preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparation of a cinematographic film with the aid of a hand-camera which is capable of taking films of not more than eight millimeters and which does not require the use of a stand or involve any previous arrangement;

(d)"filming" together with its grammatical variations and cognate expressions, means the preparation of a cinematographic film with the aid of a camera which is capable of taking films of more than eight milimeters and which requires the use of a stand or involves other special previous arrangements;

(e)"form" means a form set out in the Third Schedule;

(f)"mining operation" means any operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, blasting and any operation of a like nature;

(g)"prohibited area" or "regulated area" means an area near or adjoining a State protected monument which the State Government has by notification in the official gazette, declared to be a prohibited area or as the case may be, a regulated area for the purposes of mining operation or construction or both;

(h)"schedule" means a schedule to these rules; and

(i)"section" means a section of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 (12 of 1964).

Chapter II
Access to State-Protected Monuments

3. Monuments governed by agreement.

(1)Access to State protected monuments in respect of which an agreement has been entered into between the owner and the State Government under Section 5, or in respect of which an order has been made by that Government under Section 3, shall be governed by the provisions of the agreement or, as the case may be, the order and nothing in rules 4, 5, 6 or 7 shall be construed as affecting any such agreement or order.

(2)A copy of the relevant provisions of every such agreement or order shall be exhibited in a conspicuous part of the monument concerned.

4. Parts of Monuments not open.

- The Director, may by order direct that any specified part of a State-protected monument shall not be open, permanently or for a specified period, to any person other than an archaeological officer, his agent, subordinates and any other Government servant on duty at such part.

5. Monuments when kept open.

(1)The State-protected monuments specified in the First Schedule shall remain open during the hours specified against them in that Schedule, State-protected monuments which are not so specified and to which neither Rule 3 nor Rule 4 applies shall remain open from sunrise to sunset:Provided that an archaeological officer by notice to be exhibited in a conspicuous part of the monument, direct that a State-protected monument, or part thereof shall be closed temporarily for such period as may be specified in the notice.

(2)Nothing in this Rule 6 shall apply to an archaeological officer, his agents, subordinates and workmen or to any other government servant on duty at a State-protected monument.

6. Entrance fee.

- No person above the age of fifteen years shall enter any State-protected monument or part thereof specified in the Second Schedule except on payment of such fee as may be prescribed by the Director:Provided that the Director may, by order direct that on such occasions and for such periods as may be specified in the order, no fee shall be charged for entry into a State-protected monument or part thereof.

7. Holding of meetings, etc. in monuments.

(1)No State-protected monument shall be used for the purpose of holding any meeting, reception, party, conference or entertainment except under and in accordance with a permission in writing granted by the State Government.

(2)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment which is held in pursuance of a recognised religious usage or custom.

8. Prohibition of certain acts within monuments.

- No person shall within a State-protected monument:-

(a)do any act which causes or is likely to cause damage or injury to any part of the monument; or

(b)discharge any fire arms; or

(c)cook or consume food except in areas, if any, permitted to be used for that purpose; or

(d)hawk or sell any goods or wares or canvas any custom for such goods or wares or display any advertisement in any form or show a visitor round for monetary consideration except under the authority of, or under and in accordance with the conditions of a licence granted by an Archaeological Officer; or

(e)beg for alms; or

(f)violate any practice, usage or custom applicable to be observed in the monument; or

(g)bring for any purpose other than the maintenance of monument-

(i)any animal; or

(ii)any vehicle except in areas reserved for the parking thereof.

9. Penalty.

- Whoever-

(i)unlawfully enters any State-protected monument or part thereof at a time when under these rules it is not to be kept open; or

(ii)unlawfully enters any protected monument in respect of which an order has been made under Rule 4 or Rule 5; or

(iii)contravenes any of the provisions of Rule 6 or Rule 7 or Rule 8 shall be punishable with fine which may extend to five hundred rupees.

Chapter III
Construction and other Operations In State-Protected Areas

10. Permission required for construction, etc.

(1)No person shall undertake any construction or mining operation within a State-protected area except under and in accordance with a permission granted in this behalf by the State Government.

(2)Every application for permission under sub-rule (1) shall be made to the State Government in Form I at least three months before the date of commencement of the construction or operation.

11. Licence required for excavation.

- No person other than the Director or an Archaeological Officer authorised by him in this behalf shall undertake any excavation for archaeological purposes in any State-protected area except under and in accordance with the terms and conditions of a licence granted under Rule 13.

12. Application for licence.

- Every application for a licence shall be in Form II and be made to the Director at least six months before the proposed date of the commencement of the excavation operations.

13. Grant or refusal of licence.

(1)On receipt of an application under Rule 12, the Director may, subject to the provisions of Section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (No. 24 of 1958), grant a licence to the applicant, in Form III:Provided that no licence shall be granted unless the applicant has furnished security of such amount not exceeding rupees ten thousand as the Director may, having regard to the circumstances of each case require.

(2)The Director, by order, may for reasons to be recorded in writing, refuse to grant a licence in any particular case.

14. Period of licence.

- Every licence shall be in force for such period not exceeding two years as may be specified in the licence :Provided that the Director may on application made to him at least one month before the expiry of a licence, extend its period by one year at a time so that the aggregate period does not exceed five years.

15. Cancellation of licence.

- The Director may, by order, cancel a licence granted under Rule 13 if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with the condition of the licence, or if any further security demanded under Rule 18 has not been deposited within the specified time :Provided that no licence shall be cancelled unless the licensee, has been given an opportunity to make his objections.

16. Conditions of licence.

- Every licence shall be subject to the following conditions, namely:

(a)the licence shall not be transferable;

(b)the licensee shall give to the Director, the Collector and the owner of the land to be excavated at least fifteen day's notice in writing of the commencement of the excavation operations;

(c)the licensee shall produce the licence before the Collector or the District Superintendent of Police concerned or an archaeological officer, if so required;

(d)the excavation operations shall be conducted under the supervision of the supervisor named in the licence who shall be present at the excavation operations for at least three-fourths of the period of the operations;

(e)the licensee shall not without the permission of the Director dismantle or disturb any structures found during the excavation operations and shall make adequate arrangements for the safety of such structures and of the excavated antiquities till they are taken charge by the Director;

(f)the licensee shall not subject any antiquities recovered during the excavation operations to any chemical or electrolytic process of cleaning without the written permission of the Director;

(g)the Director or his representative may inspect the excavation operations or any antiquities recovered during the operations and make notes on or copy or film the excavated structures and antiquities;

(h)the licensee shall not discontinue the excavation operations unless he has given at least fifteen days' notice in writing to the Director;

(i)at the conclusion of the excavation operations, the licensee shall give notice in writing to the owner of the land specifying the nature of the antiquities, if any recovered during the operations;

(j)the licensee shall within three months of the completion of the excavation operations, submit to the Director a summary report of the results of the excavation, and where the operations, are carried on for a period of more than three months, such report shall be submitted every quarter, and it shall be open to the Director to publish the report in his reports or reviews; and

(k)the licensee shall as soon as practicable submit a report in Form IV to the State Government through the Director on the antiquities recovered during the excavation operations.

17. Recovery from security.

- The Director may, by order direct the deduction from the security furnished by a licensee under Rule 13 of-

(a)the value of any antiquities recovered during the excavation operations and lost or destroyed while in the custody of the licensee; and

(b)any compensation payable by the State Government under Section 25 to the owner or occupier of the land excavated by the licensee.

18. Demand for further security.

- Where, during the currency of a licence, any amount has been recovered under Rule 17, the Director may require the licensee, within such time as he may specify to deposit such further sum as security as is equivalent to the amount so recovered.

19. Appeal.

- Any person aggrieved by an order of the Director under Rule 13 or Rule 15 or Rule 17 may prefer an appeal to the State Government and the decision of that Government on such appeal shall be final.

20. Return of Security.

- On expiration or earlier cancellation of a licence, the security deposited by the licensee or the balance thereof remaining after deduction of any amount under Rule 17 shall be returned to him.

21. Publication of the result of excavation.

- Save as otherwise provided in Rule 16, the Director, shall not, without the consent of the licensee, publish the results of the excavation unless the licensee has failed to publish the results within the period specified by the Director in this behalf.

22. Retention of antiquities by licensee.

- The State Government may by order, subject to such terms and conditions as may be specified permit the licensee to retain such of the antiquities recovered during the excavation operation as may be specified therein :Provided that human relics of historical importance and antiquities which in the opinion of the State Government are of outstanding importance, shall not be permitted to be retained by the licensee.

23. Penalty.

- Whoever-

(i)unlawfully undertakes any excavation for archaeological purposes in any State-protected area; or

(ii)contravenes any of the conditions of the licence, be punishable with fine which may extend to five thousand rupees.

Chapter IV
Report on Excavated Antiquities by The Director

24. Form of report by the Director.

- Where, as a result of an excavation made by the Director in any area under Section 21 any antiquities are discovered, the Director shall, as soon as practicable, submit a report in Form V to the State Government on the antiquities recovered during the excavation.

Chapter V
Moving of Antiquities From Certain Areas

25. Application for moving antiquities.

- Every application for permission to move any antiquities or any class of antiquities in respect of which a notification has been issued under sub-section (1) of Section 23 shall be made in Form VI to the Director at least three months before the proposed date of the moving.

26. Grant or refusal of permission.

- On receipt of the application under Rule 25, the Director may, after making such enquiry as he may deem necessary, grant permission for the moving of all or any of the antiquities or, for reasons to be recorded refuse such permission.

27. Appeal.

- Any person aggrieved by an order of the Director under Rule 26 may prefer an appeal to the State Government and the decision of that Government on such appeal shall be final

Chapter VI
Mining Operation and Construction Near State-Protected Monuments

28. Notice of intention to declare a prohibited or regulated area.

(1)Before declaring an area near or adjoining a State-protected monument to be a prohibited area or a regulated area for purposes of mining operation or construction or both, the State Government shall, by notification in the official gazette give one month's notice of its intention to do so and a copy of such notification shall be affixed in a conspicuous place near the area.

(2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objections, if any, from interested persons.

29. Declaration of prohibited or regulated area.

- After the expiry of one month from the date of the notification under Rule 28 and after considering the objections, if any, received within the said period, the State Government may declare, by notification in the Official Gazette, the area specified in the notification under Rule 28, or any part of such area; to be a prohibited area or, as the case may be, a regulated area for purposes of mining operation or construction or both.

30. Effect of declaration of prohibited or regulated area.

(1)Subject to the provisions of sub-rule (2), no person, other than the Director shall undertake, any mining operation or any construction (a) in a prohibited area, or (b) in a regulated area except under and in accordance with the terms and conditions of a licence granted by the Director.

(2)Where a mining operation intended to be undertaken (a) in a prohibited area or (b) in a regulated area is subject to the provisions of the Mines and Minerals (Regulation and Development) Act, 1957 (LXVII of 1957), and the rules made thereunder no person shall under take such mining operation in that area without the permission of the Director.

31. Application for licence.

- Every person intending to undertake any mining operation or any construction in a regulated area shall apply to the Director in Form VII at least three months before the date of commencement of such operation or construction.

32. Grant or refusal of licence.

(1)On receipt of an application under Rule 31, the Director may grant a licence or, if he is satisfied that the licence asked for should not be granted, may for reasons to be recorded, refuse to grant a licence.

(2)Every licence granted under sub-rule (1) shall be in Form VIII and be subject to the following conditions, namely:-

(a)the licence shall not be transferable,

(b)it shall be valid for the period specified therein; and

(c)any other condition relating to the manner of carrying out the mining operation or construction which the Director may specify in the licence for ensuring the safety and appearance of, and the maintenance of the approach and access to the State-protected monument.

33. Cancellation of licence.

- The Director may, by order, cancel a licence granted under Rule 32, if he is satisfied that any of its conditions has been violated :Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his objections.

34. Appeal.

- Any person aggrieved by an order of the Director made under Rule 32 or Rule 33, may prefer an appeal to the State Government and the decisions of that Government on such appeal shall be final.

35. Removal of unauthorised buildings.

(1)The State Government may, by order, direct the owner or occupier of an unauthorised building in a prohibited area or in a regulated area or of a building or part thereof which has been constructed in contravention of any of the conditions of a licence granted under Rule 32 to remove such building or part thereof within a period specified in that order.

(2)If the owner or occupier refuses or fails to comply with an order made under sub-rule (1), the State Government may direct the Collector to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.

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.

Chapter VII
Copying and Filming of State-Protected Monuments

37. Permission required for copying certain monuments.

- The Director may, by order, direct that no person other than an archaeological officer or an officer authorised by him in this behalf shall copy any specified monument or part thereof except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.

38. Conditions of copying other monuments.

(1)Any person may copy a State-protected monument in respect of which no order under Rule 37 has been made.

(2)Nothing in sub-rule (1) shall be construed as authorising any person other than an archaeological officer or an officer authorised by him in this behalf, while copying any such monument to-

(a)bring into or use within the precincts of such monument a camera-stand, stool, chair, table, large drawing-board, easel or any such appliance; or

(b)erect any scaffolding within such precincts; or

(c)use within such precincts any artificial light other than a flash light synchronized with the exposure of a camera; or

(d)apply any extraneous matter, such as water, oil, grease, or any moulding material on such monument or part thereof; or

(e)prepare a direct tracing or mould or squeeze of such monument or part thereof, except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.

39. Licence required for filming.

- No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any filming operation at a State-protected monument or part thereof except under and in accordance with the terms and conditions of licence granted under Rule 41.

40. Application for licence.

- Every person intending to undertake any filming operation at a State-protected monument shall apply to the Director in Form IX at least three months before the proposed date of the commencement of such operation.

41. Grant or refusal of licence.

(1)On receipt of an application under Rule 40, the Director may grant a licence or if he is satisfied that the licence asked for should not be granted, may for reasons to be recorded refuse, to grant a licence:Provided that the Director shall not grant any licence to film the interior of any State-protected monuments, that is to say such part of any State-preserved monument as is covered by a roof of any description, except when the film is for the purpose of education or of publicising the monument.

(2)Every licence granted under sub-rule (1) shall be in Form X and be subject to the following conditions, namely-

(a)the licence shall not be transferable and shall be valid for the period specified therein;

(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;

(c)the filming operation shall be restricted to that part of the monument in respect-of which the licence has been granted;

(d)no extraneous matter, such as water, oil, grease or the like shall be applied on any part of the monument;

(e)the generating plant for electric power, wherever required shall be placed away from the monument, or the attached lawn or garden;

(f)the filming operation shall not obstruct or hamper the movement of persons who may lawfully be within the precincts of the monument; and

(g)any other condition which the Director may specify in the licence.

42. Cancellation of licence.

- The Director, by order, may after giving notice to the licensee, cancel a licence granted under Rule 41 if he is satisfied that any of the conditions has been violated.

43. Appeal.

- Any person aggrieved by an order of the Director made under Rule 41 or Rule 42 may prefer an appeal to the State Government; and decision of that Government on such appeal shall be final.

44. Certain rules not affected.

- Nothing in Rule 38 and no provision of a permission granted under Rule 37 or of a licence granted under Rule 41 shall affect the operation of Rules 3, 4, 5, 6, 7, 8, and 9.

45. Penalty.

- Whenever copies or films any State-protected monument or does any other act, in contravention of any provision of this chapter or of any permission or licence granted thereunder shall be punishable with fine which may extend to five hundred rupees.

Chapter VIII
Miscellaneous

46. Manner of preferring an appeal.

(1)Every appeal to the State Government under the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 or under these rules shall be in writing and shall be preferred within one month from the date of receipt of the order appealed against.

(2)Every such appeal shall be accompanied by a copy of the order appealed against.

47. Service of orders and notices.

- Every order or notice made or issued under the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 or these rules shall-

(a)in the case of any order or notice of a general nature or affecting a class of persons, be published in the Official Gazette; and

(b)in the case of any order or notice affecting a corporation or firm, be served in the manner provided for the service of summons, in Rule 2, of Order XXIX or Rule 3 of Order XXX as the case may be in the First Schedule to the Code of Civil Procedure, 1908; and

(c)in the case of any order or notice affecting an individual person; be served on such person-

(i)by delivering or tendering it to the person concerned; or

(ii)if it can not be so delivered or tendered by delivering or tendering it to any adult member of the family of such person or by affixing a copy thereof on the outer door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or

(iii)by sending it by registered post, acknowledgment due.

48. Manner in which claim to be preferred for compensation u/s 27.

- A claim for compensation under sub-section (1) of Section 27 shall be made in Form XI. It shall be submitted to the Director through the Collector of the District in which the property injuriously affected by the notification under Section 16 (1) is situated and where such property is situated in more than one districts, through the Collector of any of such districts.

49. Repeal and Saving.

- All rules corresponding to these rules in force in any region of the State immediately before the commencement of these rules are hereby repealed:Provided that anything done or any action taken under the rules so repealed shall, so far as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.The First ScheduleHours during which certain State-protected monuments or parts thereof will remain open.(See Rule 5)

S. No.	District	Locality	Name of State-protected Monument	Part of monument which shall remain open duringhours other than from sunrise to sunset	Hours of opening
(1)	(2)	(3)	(4)	(5)	(6)

(List to be declared later on separately)The Second ScheduleState-protected monuments or parts thereof entry to which can be had only on payment of fee.(See Rule 6)

S.No.	District	Locality	Name of State-protected monument	Part of monument for which payment of fee isrequired
(1)	(2)	(3)	(4)	(5)

(List to be declared later on separately)The Third ScheduleForm I(See Rule 10)Application for permission for construction/mining operation within a protected area

1.	Name and address of applicant (If the application is on behalfof an organisation the name thereof should be given).	....................
2.	Name of the State-protected area within whichconstruction/mining operation is proposed, Locality.......District	....................
3.	Nature and details of the proposed construction/miningoperation in respect of which permission is sought.	....................
	(In case of construction, a site plan intriplicate showing in red outline the location of the building inrelation to the State-protected areas and the plan and elevationof the building should be attached, and the colour, externalappearance and method of the screening of the building and thedepth down to which the soil will be excavated for theappurtenances of the building should be specified. In the case ofmining operation, a site plan in triplicate showing in redoutline the extent of the operation in relation to theState-protected area should be attached; and details regardingthe depth down to which the operation is to be carried out, themode of operation, the method of the muffling of sound, the kindthe charge of blasting material and the depth and number of blastholes to be fired at a time should be specified.)
4.	Purpose of the proposed construction/mining operation.	....................
5.	Approximate duration and date of commencement of the proposedconstruction/mining operation.	....................

Seal of the Organisation	Station	Signature of applicant
	Date
		(If the application is on behalf of anorganisation, the signature should be that of the head of thatOrganisation)

Form II(See Rule 12)Application for licence to excavate in a State-protected area

1.	Name and address of the applicant (If the application is onbehalf of an institution the name thereof should be given).
2.	Name of site Locality ..................	District.......
3.	Nature of antiquities previously found	...................
4.	Details of previous exploration, if any	...................
5.	Purpose of excavation or operation	...................
6.	Extent of proposed excavation. (A) plan of the site intriplicate showing in red outline the extent of the proposedexcavation or operation should be attached.	...................
7.	Approximate duration and date of commencement of the proposedexcavation.	...................
8.	Approximate expenditure on the proposed excavation	...................
9.	Name and status of the Supervisor or the excavation oroperation	...................
10.	Details of photographic, surveying and other equipmentsavailable for the proposed excavation.	...................

I declare that the above information is correct. 1 also undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.

Seal of the Organisation	Station	Signature of applicant
	Date
		(If the application is on behalf of an institution, that of the head of that institution).

Form III(See Rule 13)Licence for Excavations in a Protected Area.Whereas...........has applied for a licence for carrying out excavation operations in the State-protected area known as..........at............district......and has undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder and has further deposited the sum of Rs :..............(Rupees........) only as required by the rules.I................Director of Archaeology and Museums, Madhya Pradesh, do hereby grant this licence under sub-rule (1) of Rule 13 of the said rules to the said .........to carry out excavation operations in the area indicated m red outline on the plan attached hereto.The licence is granted subject to the provisions of said Act and the said Rules and is further subject to the condition that..............................of shall be the Supervisor of excavation.The licence is not transferable. It shall be valid for............commencing with..........20..

Seal of the Directorate ofArchaeology and Museums, MP

StationDate

.................Signature of Director of Archaeology.

Form IV(See Rule 16)Report on Antiquities Excavated in a State-protected Area.Name of the site............................Locality....................................District................................Report for the period from...........to..........

S. No.	Class of antiquities	Material	Number of Antiquities	Approximate age	Remarks
Complete	Fragmentary
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Station.............	............................
Date............ 20......	Signature of the Licensee

I. In the case of potsherds, the approximate number should be stated.Form V(See Rule 24)Report on Antiquities Excavated by the DirectorName of the site..........................................Locality..................................District..............................................Report for the period from...........to........

S. No.	Class of antiquities	Material	Number of Antiquities	Approximate age	Remarks
Complete	Fragmentary
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Station.............	............................
Date............ 20......	Signature of the Director

I. In the case of potsherds, the approximate number should be stated.Form VI(See Rule 25)Application for the moving of antiquities

1.	Name and address of the applicant (If the application is onbehalf of an organization, the name thereof should be given)	...................
2.	Name of the place from which antiquities are to be removedlocality......... District	...................
3.	Description of antiquities proposed to be moved	...................
	(Photographs showing details of the antiquities should beattached)
4.	Approximate date of the moving	...................
5.	Purpose of moving	...................
6.	Whether the antiquities or any of them are object of worship.	...................

I declare that the above information is correct.

Seal of the Organisation	Station	Signature of applicant
	Date
		(If the application is on behalf of an organisation, the Signature should be that of the head of that Organisation).

Form VII(See Rule 31)Oblique application for Licence Permission for mining operation/construction within a Regulated area

1.	Name and address of applicant	...................
2.	Name of the monument near or adjoining which the regulatedarea is situated.
	Locality........District	...................
3.	Nature and details of the proposed miningoperation/construction in respect of which permission is sought.	...................
	(In case of mining operation, a site plan intriplicate showing in red outline the extent of the operation inrelation to the monument, and the regulated area should beattached; and the details regarding the depth down to whichoperation is to be carried out, the mode of the operation, themethod of the muffling sound, the kind and charge of blastingmaterial and the depth and number of blast-holes to be fired at atime should be specified. In case of construction, a site plan intriplicate showing in red outline the location of the building inrelation to the monument and the regulated area and the plan andelevation of the building should be attached, and the colour,external appearance and method of the screening of the buildingand the depth down to which the soil will be excavated for theappurtenances of the building should be specified.)
4.	Purpose of the proposed mining operation/construction.	...................
5.	Approximate duration and date of commencement of the proposedmining operation/construction.	...................

I declare that the above information is correct. I also undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.Signature of applicantForm VIII(See Rule 32)Licence for Mining Operation/Construction within a Regulated AreaWhereas...........of........has applied for a licence for.....in the regulated area near or adjoining ............at.........................District.........and has undertaken to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.I.........Director of Archaeology and Museums, Madhya Pradesh, do hereby grant this licence under sub-rule (1) of Rule 32 of the said rules to the said.........for........in the area indicated in red outline on the plan attached hereto.The licence is granted subject to the provisions of the said Act and the said rules and in further subject to the following condition, namely-The licence is not transferable. It shall be valid for.............................commencing with..........day of.......20...

Seal of the Directorate ofArchaeology and Museums, MP

StationDate

.................Signature of Director of Archaeology.

Form IX(See Rule 40)Application for Licence of Filming Operation at a State-protected Monument

1.	Name and address of applicant	.................
2.	Name of the State-protected monument at which the proposedfilming operation is to be carried out Locality.............
	District	.................
3.	Part of the monument proposed to be filmed.	.................
4.	Nature and purpose of the proposed filming operation and thecontext in which the monument is proposed to be filmed (relevantextract of the script should be attached in triplicate anddetails of the scenes to be filmed should be furnished intriplicate)	.................
5.	Number of persons in the cast.	.................
6.	Approximate duration and date of commencement of proposedfilming operation.	.................

I declare that the above information is correct. I also undertake to observe the provision of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.

Seal of the Organisation	Station	.....................
	Date	Signature of applicant

Form X(See Rule 41)Licence for Filming Operation at a Protected MonumentWhereas..........of.......has applied for a licence for filming operation at the State-protected monument known as.......................located at........District........and has undertaken to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder. I .Director of Archaeology and Museums, Madhya Pradesh, do hereby grant this licence under Rule 41 of the said rules to the said.........to carry out filming operations as per script and details of scenes attached hereto in the following parts of the monuments, namely:-The licence is granted subject to the provisions of said Act and the said Rules and is further subject to the conditions namely :-The licence is not transferable. It shall be valid for....................commencing with.....................20...................

Seal of the Directorate ofArchaeology and Museums, MP

StationDate

.................Signature of Director of Archaeology.

Form XI(See Rule 48)Application for Compensation in respect of Property injuriously affected by the coming into force of a Notification under Section 16 (1)

1.	Name of the applicant	....................
2.	Address of applicant	....................
3.	Name of protected monument concerned and No. and date of thenotification under Section 16 (1) by the coming into force ofwhich property of the applicant is injuriously affected.	....................
4.	Description of the property affected with details of khasraNo., area, locality, village, tahsils, district	....................
5.	Purpose to which property was utilised before coming intoforce of notification under Section 16 (1).	....................
6.	Approximate Income from the property affected for the lastthree years immediately before the issue of notification underSection 16 (1).	....................
7.	Details regarding taxes etc. paid during last three years.	....................
8.	Extent of loss suffered due to coming into force ofnotification under Section 16 (1).	....................

I declare that the above information is correct.Signature of applicant.Notifications[Notification No. F. 6-10-97-Cul-99, dated the 10th March, 1999] [Published in M.P. Rajpatra Part I dated 9-4-1999 p. 588.]. - In exercise of the powers conferred by Rule 28 of Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Rules, 1976, a notice vide No. F. 6-10-97-Cul, dated 21st May, 1998 was issued by the State Government of its intention for declaring the areas upto 100 meters and further beyond it upto 200 meters from the protected limits near or adjoining to all the protected monuments of the State as prohibited and regulated areas/for the purpose of mining and construction, as required by sub-rule (1) of Rule 28, for the information of all those persons, who are likely to be effected by it. Since no objection has been received in this regard.Therefore, in exercise of the powers conferred by Rule 28 of Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Rules, 1976 the State Government hereby declare the areas upto 100 meters and further beyond it upto 200 meters from the protected limits near or adjoining to all the protected monuments of the State, as prohibited and regulated areas for the purpose of mining and construction as required by sub-rule (1) of Rule 28.

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State of Madhya Pradesh - Act