Section 13 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
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.
