Section 36(3) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(3)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of section 24 shall be publishable with fine which may extend to twenty 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 where it has been removed.
