Section 31 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
31. Penalty.
- Any person,-(i)who fails to declare any antiquity under his ownership. as required by rules: or(ii)who moves any protected antiquity except with the written permission of the Director as required by sub-section (i) of Section 28 shall be punishable with fine which may extend to five hundred rupees.
