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State of Andhra Pradesh - Section

Section 23 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

23. Penalty – Whoever,

(i)unlawfully undertakes any excavation for archaeological purposes in any protected area; or
(ii)contravenes any of the conditions of a licence, shall be punishable with fine which may extend to five thousand rupees.