Section 37(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the prohibition or regulation by licensing or otherwise, of mining, quarrying, excavating, blasting or any operation of a like nature near a State-protected monument or the construction of buildings on any land adjoining such monument and removal of unauthorised buildings;(b)the grant of licences and permissions to take excavations for archaeological purposes in State-protected areas, the authorities by whom and the restrictions and conditions subject to which such licences may be granted, the taking of securities from licensees and the fees that may be charged for such licences;(c)the right of access of the public to a State-protected monument and the fee, if any, to be charged therefor;(d)the form and contents of the report of an archaeological officer or a licensee under clause (a) of sub-section (1) of Section 22;(e)the form in which applications for permission under Section 19 or Section 23 may be made and the particulars which they should contain;(ee)[(i) the authority to which and the form in which declaration shall be made under sub-section (1) of Section 23-A; [Inserted by M.P. Act No. 29 of 1970.](ii)the authority to which, the time within which and the form in which intimation shall be given under sub-section (2) of Section 23-A;(eee)the authority to which and the form in which intimation shall be given under Section 23-B].(f)the manner in which a claim shall be made under sub-section (1) of Section 27;(g)the form and manner of preferring appeals under this Act and the time within which they may be preferred;(h)the manner of service of any order or notice under this Act;(i)the manner in which excavations and other like operations for archaeological purposes may be carried on;(j)any other matter which is to be or may be prescribed.
