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State of Punjab - Act

The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

PUNJAB
India

The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

Rule THE-PUNJAB-ANCIENT-AND-HISTORICAL-MONUMENTS-AND-ARCHAEOLOGICAL-SITES-AND-REMAINS-RULES-1965 of 1965

Published on 29 November 1965
Commenced on 29 November 1965
[This is the version of this document from 29 November 1965.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965Published vide Punjab Notification No. GSR 284/PA-20/64/S-38/65 dated 29.11.1965

Chapter I

1. Short title, extent and commencement.

(1)These rules may be called the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965.

(2)They extend to the whole of the State of Punjab.

(3)They shall come into force on the 3rd December, 1965.

2. Definitions.

- In these rules, unless the context otherwise requires -

(a)"Act" means the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act of 1964;

(b)"construction" means the construction of any structure and includes additions to or alterations of an existing building;

(c)"copying" together with its grammatical variations and cognate expressions means the preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparation of a cinematographic film with the aid of a hand-camera which is capable of taking films of not more than eight milimeters and which does not require the use of a stand or involve any special previous arrangement;

(d)"filming" together with its grammatical variations and cognate expressions, means the preparation of a cinematographic film with the aid of a camera which is capable of taking films of more than eight milimeters and which require the use of a stand or involves other special previous arrangements;

(e)"form" means a form appended to these rules;

(f)"mining operations" means any operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, blasting and any operation of a like nature;

(g)"prohibited area" or "regulated area" means an area near or adjoining a protected monument which the Government has, by notification in the Official Gazette, declared to be a prohibited area or, as the case may be, a regulated area, for purposes of mining operation or construction or both; and

(h)"section" means a section of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964 (20 of 1964).

Chapter II

Access to Protected Monuments

3. Monuments governed by agreement.

- [Sections 6, 9, 18 and 38 (2) (c)]. - (1) Access to protected monuments in respect of which an agreement has been entered into between the owner and the Government under section 6, or in respect of which an order has been made by the Government under section 9, shall be governed by the provisions of the agreement or, as the case may be, the order, and nothing in rules 4, 5, 6 and 7 shall be construed as affecting any such agreement or order.

(2)A copy of the relevant provisions of every such agreement or order shall be exhibited in a conspicuous part of the monument concerned.

4. Parts of monuments not open.

- [Sections 18 and 38 (2) (c)]. - The Director may, by order, direct that any specified part of a protected monument shall not be open permanently or for specified period, to any person other than an archaeological officer, his agents, subordinates and workmen and any other Government servant on duty at such part.

5. Monuments when kept open.

- [Sections 18 and 38 (2) (c) and (g) (3)]. - The protected monuments to which neither rule 3 nor rule 4 applies shall remain open from sunrise to sunset:Provided that the Government may, by notification, specify any other hours in respect of any protected monument or part thereof in which it shall remain open:Provided further 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.

(2)Nothing in this rule or in rule 6 shall apply to an archaeological officer, his agents, subordinates and workmen or to any other Government servant on duty at a protected monument.

6. Entrance fee.

- [Sections 18 and 38 (2) (c)]. - The Director may, by order, levy a fee not exceeding twenty paise on each person above the age of fifteen years entering into any protected monument or part thereof as specified in the order :Provided that the Director shall obtain the prior sanction of the Government before issuing such order.

7. Holding of meetings etc., in monuments.

- [Sections 16, 18 and 38 (2) (c)]. - (1) No protected monument shall be used for the purpose of holding any meeting, reception, party, conference or entertainment except under and in accordance with a permission in writing granted by the Government.

(2)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment which is held in pursuance of a recognised religious usage or custom.

8. Prohibition of certain acts within monuments.

- [Sections 18 and 38 (2) (c) and (i)]. - No person shall, within a protected monument, -

(a)do any act which causes or is likely to cause damage or injury to any part of the monument; or

(b)discharge any fire-arms; or

(c)cook or consume food except in areas, if any, permitted to be used for that purpose; or

(d)hawk or sell any goods or wares or canvass any customer for such goods or wares or display any advertisement in any form or show a visitor round for monetary consideration, except under the authority of, or under and in accordance with the conditions of a licence granted, by an archaeological officer; or

(e)beg for alms; or

(f)violate any practice, usage or custom applicable to or observed in the monument; or

(g)bring, for any purpose other than the maintenance of the monument, -

(i)any animal; or

(ii)any vehicle except in areas reserved for the parking thereof.

9. Penalty.

- [Section 38 (3) (iii)]. - Whoever -

(i)unlawfully enters any protected monument or part thereof at a time when under these rules, it is not to be kept open, or

(ii)unlawfully enters any protected monument in respect of which an order has been made under rule 4 or rule 5, or

(iii)contravenes any of the provisions of rule 6 or rule 7 or rule 8 shall be punishable with fine which may extend to five hundred rupees.

Chapter III

Construction and Other Operations in Protected Areas

10. Permission required for construction etc.

- [Sections 19 and 38 (2) (a)]. - (1) No person shall undertake any construction or mining operation within a protected area except under and in accordance with a permission granted in this behalf by the Government.

(2)Every application for permission under sub-rule (1) shall be made to the Government in Form I at least three months before the date of commencement of the construction or operation.

11. Licence required for excavation.

- [Sections 21 and 38 (2) (b)]. - No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any excavation for archaeological purposes in any protected area except under and in accordance with the terms and conditions of a licence granted under rule 13.

12. Application for licence.

- [Sections 21 and 38 (2) (b)]. - Every application for the purpose of excavation in the protected areas shall been Form II and be made in duplicate to the Director at least five months before the proposed date of the commencement of the excavation operations.

13. Grant or refusal of licence.

- [Sections 21 and 38 (2) (b)]. - (1) On receipt of an application under rule 12, the Director may grant a licence in Form III if he is satisfied that, having regard to the status of the applicant, the competence of the Director of excavation operations, the adequacy of the staff to be employed and other relevant factors, the licence may be granted to the applicant :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.

14. Period of licence.

- [Sections 38 (2) (a) and (b)]. - Every licence shall be in force for such period not exceeding three years as may be specified in the licence :Provided that the Director may, on application made to him at least one month before the expiry of a licence, extend its period by one year at a time so that the aggregate period does not exceed five years.

15. Cancellation of licence.

- [Sections 21 and 38 (2) (b)]. - The Director may, by order, cancel a licence granted under rule 13 if he is satisfied that the conduct of the excavation operation has not been satisfactory or in accordance with conditions of the licence, or if any further security demanded under rule 18 has not been deposited within the specified time :Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his objections.

16. Conditions of licence.

- [Sections 38 (2) (a) and (b)]. - Every licence shall be subject to the following conditions, namely -

(a)the licence shall not be transferable;

(b)the licensee shall give to the Director, the Collector and the owner of the land to be excavated at last fifteen days' notice in writing of the commencement of the excavation operation;

(c)the licensee shall produce the licence before the Collector or the District Superintendent of Police concerned or an archaeological officer, if so required;

(d)the excavation operations shall be conducted under the supervision of the Director of the excavation named in the licence who shall be present at the excavation operations for at least three-fourths of the period of the operations;

(e)the licensee shall not, without the permission of the Director, dismantle or disturb any structures found during the excavation operations and shall make adequate arrangement for the safety of such structures and of the excavated antiquities till they are taken charge of by the Director;

(f)the licensee shall not subject any antiquities recovered during the excavation operations to any chemical or electrolytic process of cleaning without the written permission of the Director;

(g)an archaeological officer or his representative may inspect the excavation operations or any antiquities recovered during the operations and make notes on or copy or film the excavated structures and antiquities;

(h)the licensee shall not discontinue the excavation operations unless he has given at least fifteen days' notice in writing to the Director;

(i)at the conclusion of the excavation operations, the licensee shall give notice in writing to the owner of the land specifying the nature of the antiquities, if any, recovered during the operations;

(j)the licensee shall, within three months of the completion of the excavation operations, submit to the Director a summary report of the results of the excavation, and where the operations are carried on for a period of more than three months, such report shall be submitted every quarter and it shall be open to the Director to publish the report in his reports or reviews; and

(k)the licensee shall, as soon as practicable, submit a report in Form IV to the Government through the Director on the antiquities recovered during the excavation operations.

17. Recovery from security.

- [Sections 21 and 38 (2) (b)]. - The Director may, by order, direct the deduction from the security furnished by a licensee under rule 13 of, -

(a)value of any antiquities recovered during the excavation operations and lost or destroyed while in the custody of the licensee; and

(b)any compensation payable by the Government under section 27 to owner or an occupier of the land excavated by the licensee.

18. Demand of further security.

- [Sections 21 and 38 (2) (b)]. - Where during the currency of a licence, any amount has been recovered under rule 17, the Director may require the licensee, within such time as he may specify, to deposit such further sum as security as is equivalent to the amount so recovered.

19. Appeal.

- [Sections 38 (1) and 38 (2) (i)]. - Any person aggrieved by an order of the Director under rule 13 or rule 15 or rule 17 may prefer an appeal to the Government; and the decision of the Government on such appeal shall be final.

20. Return of security.

- [Sections 21 and 38 (2) (b)]. - On expiration or earlier cancellation of a licence, the security deposited by the licensee, or the balance thereof remaining after deduction of any amount under rule 17 shall be returned to him.

21. Publication of the result of excavation.

- [Sections 23 and 38 (1) and (2) (d) and (i)]. - Save as otherwise provided in rule 16, the Director shall not, without the consent of the licensee, publish the results of the excavation unless the licensee has failed to publish the results within the period specified by the Director in this behalf.

22. Retention of antiquities by licensee.

- [Sections 23 and 38 (2) (i)]. - The Government may by order, subject to such terms and conditions as may be specified, permit the licensee to retain such of the antiquities recovered during the excavation operations as may be specified therein :Provided that human relics of historical importance and antiquities, which in the opinion of the Government are of national and regional importance, shall not be permitted to be retained by the licensee.

23. Rules 11 to 22 to be supplemental to Parliament Act 24 of 1958 and certain rules made thereunder.

- [Section 38 (3)(i)]. - The provisions of rules 11 to 22 shall be subject to the provisions of and be supplemental to the provisions of section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) and Rules 24 to 26 of the Ancient Monuments and Archaeological Sites and Remains Rules, 1959, framed under the said Act and such other rules and directions as may be issued by the Central Government under section 24 of the said Act.

24. Penalty.

- Whoever -

(i)unlawfully undertakes any excavation for archaeological purposes in any protected area; or

(ii)contravenes any of the conditions of a licence shall be punishable with fine which may extend to five thousand rupees.

Chapter IV

Report on Excavated Antiquities by an Archaeological Officer

25. Form of report by Archaeological Officer.

- [Sections 23 (1) (a) and 38 (2) (d)]. - Where, as a result of an excavation made by an archaeological officer in any area under section 21 or 22, any antiquities are discovered, the archaeological officer shall, as soon as practicable, submit a report in Form V to the Government through the Director on the antiquities recovered during the excavation.

Chapter V

Moving of Antiquities from Certain Areas

26. Application for moving antiquities.

- [Sections 25 (2) and 38 (2) (e)]. - Every application for permission to move any class of antiquities in respect of which a notification has been issued under sub-section (1) of section 25 shall be made in Form VI to the Director at last three months before the proposed date of the moving.

27. Grant or refusal of permission.

- On receipt of an application under rule 26, the Director may, after making such enquiry as he may deem necessary, grant permission for the moving of all or any of the antiquates or for reasons to be recorded, refuse such permission.

28. Appeal.

- [Sections 25 (3) and 38 (2) (e)]. - Any person aggrieved by an order of the Director under rule 27 may prefer an appeal to the Government; and the decision of the Government on such appeal shall be final.

Chapter VI

Mining Operation and Construction Near Protected Monuments

29. Notice of intention to declare a prohibited or regulated area.

- [Section 38 (2)]. - (1) Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for purpose of mining operation or construction or both, the Government shall by notification in the official Gazette, give one month's notice of its intention to do so; and a copy of such notification shall be affixed in a conspicuous place near the area.

(2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objections, if any, from interested persons.

30. Declaration of prohibited or regulated area.

- [Section 38 (2) (a)]. - After the expiry of one month from the date of the notification under rule 29 and after considering the objections, if any, received within the said period, the Government may declare, by notification in the Official Gazette the area specified in the notification under rule 29, or any part of such area to be a prohibited area or, as the case may be, a regulated area for purpose of mining operation or construction or both.

31. Effect of declaration of prohibited or regulated area.

- [Section 38 (2) (a)]. - No person other than an archaeological officer shall undertake any mining operation or any construction :-

(a)in a prohibited area, or

(b)in a regulated area, except under and in accordance with the terms and conditions of a licence granted by the Director.

32. Application for licence.

- [Section 38 (2) (a)]. - Every person intending to undertake any mining operation or any construction in a regulated area shall apply to the Director in Form VII at least three months before the date of commencement of such operation or construction.

33. Grant or refusal of licence.

- [Section 38 (2)(a)]. - (1) On receipt of an application under rule 32 the Director may grant a licence or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence.

(2)Every licence granted under sub-rule (1) shall be in Form VIII and be subject to the following conditions namely :-

(a)the licence shall not be transferable;

(b)it shall be valid for the period specified therein; and

(c)any other condition relating to the manner of carrying out the mining operation or the construction which the Director may specify in the licence for ensuring the safety and appearance of, and the maintenance of the approach and access to the protected monument.

34. Cancellation of licence.

- [Section 38 (2) (a)]. - The Director may, by order, cancel a licence granted under rule 33 if he is satisfied that any of its conditions have been violated :Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his objections.

35. Appeal.

- [Section 38 (2) (f)]. - Any person aggrieved by an order of the Director may under rule 33 or rule 34 prefer an appeal to the Government; and the decision of the Government on such appeal shall be final.

36. Removal of unauthorised buildings.

- [Section 38 (2) (a)]. (1) - The Government may, by order, direct the owner or occupier of an unauthorised building in a prohibited area or in a regulated area or of a building or part thereof which has been constructed in contravention of any of the conditions of a licence granted under rule 33 to remove such building or part thereof within a period specified in that order.

(2)If the owner or occupier refuses or fails to comply with an order under sub-rule (1), the Government may direct the District Magistrate to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.

37. Penalty.

- [Sections 38 (2) (a) and 38 (3) (i)]. - Whoever -

(i)unlawfully undertakes any mining operation or construction in a prohibited area or in a regulated area, or

(ii)contravenes any of the conditions of a licence, or

(ii)fails or refuses to comply with an order made under sub-rule (1) of rule 36, shall be punishable with an imprisonment which may extend to three months or with fine which may extend to five thousand rupees or with both.

Chapter VII

Copying and Filming of Protected Monument

38. Permission required for copying certain monuments.

- [Sections 18 and 38 (2) (c)]. - The Director may, by order, direct that no person other than archaeological officer or an officer authorised by an archaeological officer in this behalf shall copy any specified monument or part thereof except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.

39. Conditions of copying other monuments.

- [Sections 18 and 38 (2) (c)]. - (1) Any person may copy a protected monument in respect of which no order under rule 38 has been made.

(2)Nothing in sub-rule (1) shall be construed as authorising any person other than an archaeological officer or an officer authorised by him in this behalf, while copying any such monument, to -

(a)bring into or use within the precincts of such monument a camera stand, stool, chair, table, large drawing-board, easel or any such appliance, or

(b)erect any scaffolding within such precincts, or

(c)use within such precincts any artificial light other than a flashlight synchronised with the exposure of a camera, or

(d)apply any extraneous matter, such as water, oil, grease or any moulding material, on such a monument or part thereof, or

(e)prepare a direct tracing or mould or squeeze of such monument or part thereof, except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.

40. Licence required for filming.

- [Sections 18 and 38 (2) (c)]. - No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any filming operation at a protected monument or part thereof except under and in accordance with the terms and conditions of a licence granted under rule 42.

41. Application for licence.

- [Sections 18 and 38 (2) (c) and (i)]. - Every person intending to undertake any filming operation at a protected monument shall apply to the Director in Form IX at least three months before the proposed date of commencement of such operation.

42. Grant or refusal of licence.

- [Sections 18 and 38 (2) (c) and (i)]. - (1) On receipt of an application under rule 41, the Director may grant a licence or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence:Provided that the Director shall not grant any licence to film the interior of any protected monument that is to say such part of any protected monument as is covered by a roof of any description, except when the film is for the purpose of education or of publicising the monument.

(2)Every licence granted under sub-rule (1) shall be in Form X and be subject to the following condition, namely :-

(a)the licence shall not be transferable and shall be valid for the period specified therein;

(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;

(c)the filming operation shall be restricted to the part of the monument in respect of which the licence has been granted;

(d)no extraneous matter, such as water, oil, grease or the like, shall be applied on any part of the monument;

(e)the generating plant for electric power, wherever required shall be placed away from monument or the attached lawn or garden;

(f)the filming operation shall not obstruct or hamper the movement of persons who may lawfully be within the precincts of the monument; and

(g)any other condition which the Director may specify in the licence.

43. Cancellation of licence.

- [Sections 18 and 38 (2) (c)]. - The Director, by order, may, after giving notice to the licensee, cancel a licence granted under rule 42 if he is satisfied that any of its conditions has been violated.

44. Appeal.

- [Section 38 (20 (f)]. - Any person aggrieved by an order of the Director made under rule 42 or rule 43 may prefer an appeal to the Government and the decision of the Government on such appeal shall be final.

45. Certain rules not affected.

- Nothing in rule 39 and no provision of a permission granted under rule 38 or of a licence granted under rule 42 shall affect the operation of rules 3, 4, 5, 6, 7, 8 and 9.

46. Penalty.

- [Sections 18 and 38 (2) (c) and 38 (3) (iii)]. - Whoever copies or films any protected monument or does any other act in contravention of any provision of this chapter or of any permission or licence granted thereunder shall be punishable with fine which may extend to five hundred rupees.

Chapter VIII

47. Manner of preferring an appeal.

- [Section 38 (2) (f)]. - (1) Every appeal to the Government under Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, or under these rules shall be in writing and shall be preferred within one month of the date of receipt of the order appealed against.

(2)Every such appeal shall be accompanied by a copy of the order appealed against.

48. Service of orders and notices.

- [Section 38 (2) (g)]. - Every order or notice made or issued under the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, or these rules shall -

(a)in the case of any order or notice of a general nature or affecting a class of persons, be published in the Official Gazette; and

(b)in the case of any order or notice affecting a corporation or firm, be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of order XXX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908; and

(c)in the case of any order or notice affecting an individual person, be served on such person -

(i)by delivering or tendering it to the person concerned, or

(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any adult male member of the family of such person or by affixing a copy thereof on the outer door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or

(iii)by sending it by registered post - acknowledgement due.

Form I[See rule 10 (2)]Application for permission for construction mining operation within a protected area.

1. Name and address of applicant [**] [If the application is on behalf of an organisatio, the name should be given.]

2. Name of the protected area within which construction/mining operation is prosed

Locality

District

3. Nature and details of the proposed construction mining operation in respect of which permission is sought.

(In the case of construction, a site-plan in triplicate showing in red out-line the location of the building in relation to the protected area and the plan and elevation of the building should be attached; and the colour, external appearance and method of the screening of the building and the depth down to which the soil will be excavated for the appurtenances of the building should be specified.In the case of mining operation, a site plan in triplicate showing in red outline the extent of the operation in relation to the protected area should be attached; and details regarding the depth down to which the operation is to be carried out, the mode of the operation, the method of the muffling of sound, the kind and charge of blasting material and the depth and number of blastholes to be fired at a time should be specified).

4. Purpose of the proposed construction/mining operation.

5. Approximate duration and date of commencement of the proposed construction/mining operation.

6. I declare that the above information is correct. I also undertake to observe the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, and the rules made thereunder.

Seal of the Organisation	StationDate	Signature of the Applicant*

*If the application is on behalf of an organisation, the signature should be that of the head of that organisation.Form II[See rule 12]Application for licence to excavate in a protected area

1. Name and address of applicant [**] [If the application is on behalf of an organisatio, the name should be given.]

2. Name and Description of the site;

Locality

District

3. Details of previous exploration, if any.

4. Nature of antiquities previously found.

5. Purpose of the excavation operation.

6. Extent of the proposed excavation operation (a plan of the site in sextuplicate showing in red outline the extent of the proposed excavation operation should be attached).

7. Approximate duration and date of commencement of the proposed excavation operation.

8. Approximate expenditure on the proposed excavation.

9. Name and status of the Director of the proposed excavation or operations.

10. Details of photographic, surveying and other equipment available for the proposed excavation or operation.

11. I declare that the above information is correct. I also undertake to observe the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, and the rules made thereunder and the rules and direction which may be issued by the Central Government under the Ancient Monument and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958).

Seal of the Organisation	StationDate	Signature of the Applicant*

*If the application is on behalf of an institution, the signature should be that of the head of the institution, which terms includes the Register of a University.Form III[See rule 13]Licence for excavation operation in a protected area.Whereas _____________has applied for a licence for carrying out excavation operations in the protected area known as ___________________District ______________and has undertaken to observe the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, and the rules made thereunder and the rules and directions which may be issued by the Central Government under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) and has further deposited the sum of Rs.________________ (Rupees___________only) as required by the rules made under the aforesaid State Act.I, ___________________, Director of Archaeology, Punjab do hereby grant this licence under sub-rule (1) of rule 13 of the rules made under the aforesaid State Act to the said ___________________to carry out excavation operation in the area indicated in red outline on the plan attached thereto.The licence is granted subject to the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964 and rules made thereunder and the rules and directions which may be issued by the Central Government under the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958), and is further subject to the condition that _________________of ____________________shall be the Directors of the excavation.The licence is not transferable. It shall be valid for __________________commencing with ________________day of ______________ 19___.

Seal of the Director of Archaeology,Punjab	Station Date	Signature of the Director of Archaeology, Punjab

Form IV[See rule 16]Report on Antiquities excavated in a protected areaName of site :Locality :District :Report for the period from _____________19____ to ___________19____.

Serial No.	Class of antiquities	Material	Number of Antiquities*	Approximateage	Remarks
Complete	Fragmentary

*In the case potsherds, the approximate number should be stated.

Station	Signature of the Licensee
Date

Form V[See rule 25]Report on antiquities excavated by an Archaeological OfficerName of site :Locality :District :Report for the period from __________19_____ to _____________ 19___.

Serial No.	Class of antiquities	Material	Number of Antiquities*	Approximateage	Remarks
Complete	Fragmentary

*In the case potsherds, the approximate number should be stated.

Station	Signature of the Archaeological Officer
Date

Form VI[See rule 26]Application for the moving of antiquities

1. Name and address of Applicant*

2. Name of the place from which antiquities are to be moved.

Locality

District

3. Description of antiquities proposed to be moved

[Photographs showing details of the antiquities should be attached].

4. Approximate date of the moving

5. Purpose of the moving

6. Whether the antiquities or any of them are objects of worship.

I declare that the above information is correct.

Seal of the Organisation	StationDate	Signature of the Applicant**

*If the application is on behalf of an organisation, the name thereof should be given.*if the application is on behalf of an organisation, the signature should be that of the head of the organisation.Form VII[See rule 32]Application for licence for Mining Operation/Construction within a Regulated Area

1. Name and address of applicant

2. Name of monument near or adjoining which the regulated area is situated.

Locality

District

3. Nature and details of the proposed mining operation/construction in respect of which permission is sought.

In the case of mining operation, a site plan in triplicate showing in red outline the extent of the operation in relation to the monument and the regulated area should be attached; and the details regarding the depth down to which the operation is to be carried out, the mode of the operation, the method of the muffling of sound, the kind and charge of blasting material and the depth and number of blast-holes to be fired at a time should be specified.In the case of construction, a site plan in triplicate showing in red outline the location of the building in relation to the monument and the regulated area and the plan and elevation of the building should be attached; and the colour, external appearance and method of the screening of the building and the depth down to which the soil will be excavated for the appurtenances of the building should be specified).

4. Purpose of the proposed mining operation/construction.

5. Approximate duration and date of commencement of the proposed mining operation/construction.

Seal of the Organisation	StationDate	Signature of the Applicant**

*If the application is on behalf of an organisation, the signature should be that of the head of the organisation.Form VIII[See rule 33]Licence for mining operation/construction within regulated areaWhereas ___________________of _________________has applied for a licence for _____________________in the regulated area near or adjoining _______________at, district_____________, and has undertaken to observe the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, and the rules made thereunder.I, ________________, Director of Archaeology, Punjab, do hereby grant the licence under sub-rule (1) of rule 33 of the said rules to the said ____________for _____________in the area indicated in red outline on the plan attached hereto.The licence is granted subject to the provisions of the said Act and rules and is further subject to the following conditions, namelyThe licence is not transferable. It shall be valid for ______________ commencing with _____________day of ______________19______.Seal of the Director of Archaeology, PunjabStationDateSignature of the Director of Archaeology, Punjab.Form IX[See rule 41]Application for licence of Filming Operation at a Protected Monument

1. Name and address of applicant *

2. Name of the monument at which the proposed filming operation is to be carried out.

Locality

District

3. Part of the monument proposed to be filmed.

4. Nature and purpose of the proposed filming and context in which the monument is proposed to be filmed (relevant extract of the script should be attached in triplicate and details of the scenes to be filmed should be furnished in triplicate).

5. Number of persons in the cast.

6. Approximate duration and date of commencement of proposed filming operation.

I declare that the above information is correct.I also undertake to observe the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, and the rules made thereunder.Seal of the Organisation.StationDateSignature of the applicant***If the application is on behalf of an organisation, the name thereof should be given.**If the applicant is on behalf of an organisation, the signature should be that of the head of the organisationForm X[See rule 42]Licence for filming Operation at a State Protected MonumentWhereas ________of ____________ has applied for a licence for filing operation at the protected monument known as _______located at ________ District_______________, and has undertaken to observe the provisions of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964, and the rules made thereunder.I, __________________, Director of Archaeology, Punjab do hereby grant this licence under rule 42 of the said rules to the said _____________for the carrying out of filming operation, as per script and details of scenes attached hereto, in the following parts of the monuments namely :-The licence is granted subject to the provisions of the said Act and rules and is further subject to the following conditions namely :-The licence is not transferable. It shall be valid for commencing with _____________day of ________________19________.Seal of the Director of Archaeology, PunjabStationDateSignature of the Director of Archaeology, Punjab.

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State of Punjab - Act