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State of Andhra Pradesh - Section

Section 11 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

11. Licence required for excavation

No person other than an Archaeological Officer, or an officer authorized by him in his behalf shall undertake any excavation for archaeological purposes any protected area except under and in accordance with the terms and conditions of a licence granted under rule 13.