Section 24(4) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
(4)On receipt of the application and the fees prescribed in Schedule IV. the Director may grant the licensee in Form IX containing the terms subject to which any such operation, as aforesaid, may be carried on in any such area fixed under sub-rule (I). The provisions of sub-rule (2) of rule 20 and of rules 21 and 23 shall apply. as far as may be. to the grant of a licensee under this sub-rule.
