Section 20(4) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(4)Such rules shall provide that any person committing a breach of any suchrule or any condition of a licence issued under this section shall be punishablewith fine which may extend to 3[twenty thousand rupees], and may further providethat where the breach has been by the agent or servant of a licensee, the licenseehimself shall be punishable.[20.-C.] Power to acquire a protected area.––If the Government is of opinionthat a protected area contains an ancient monument or antiquities of nationalinterest, it may acquire such area, or any part thereof, under the State LandAcquisition Act No. 10 of 1990 as for a public purpose.]GENERAL
