Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(1)Protected monuments which are intended to be kept open during any specified hours shall be notified by the Director in the Official Gazette in the [form] [Substituted by G. N. of 15.4.1968.] as set out in the First Schedule; [protected monuments which are not so notified and to which neither] [Substituted by G. N. of 15.4.1968.] rule 3 nor rule 4 applies shall remain open from sunrise to sunset:Provided that, an Archaeological Officer may, by notice to be exhibited in a conspicuous part of the monument, direct that a protected monument or part thereof shall be closed temporarily for such periods as may be specified in the notice.