Section 17 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
17. Penalties
(1)Whoever-(i)destroys, injures, mutilates, defaces, alters, removes, disperses, misuses, imperils or allows to fall into decay a protected monument, or(ii)removes from a protected monument any sculpture, carving image basrelief, inscription or other like object, shall be punishable with imprisonment for a term which may extend to [three years or with fine which may extend to one lac] [Substituted by Notification No. F. 2(16)Law1212007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary Part 4A,dated 9,10.2007) (w.e.f. 25.5.2007)] rupees or with both.(2)Whoever,-(i)being the owner or occupier of a protected monument, contravenes an order made under Section 7 or Section 10, or(ii)contravenes any other provision of this chapter for which contravention no punishment is provided for elsewhere therein, shall be punishable with the like punishment.
