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State of Maharashtra - Section

Section 51 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

51. Service of orders and notices.

- Every order or notice made or issued under the Act or under 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 persons:-
(i)by delivering or tendering it to the persons concerned; or
(ii)if it cannot be so delivered or tendered, [by delivering or tendering] [Substituted by G.N. of 15.4.1968.] it to any adult member of the family of such person [or by affixing a copy] [Substituted by G.N. of 15.4.1968.] thereof on the outer door or some conspicuous part of the premises in which that persons 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.
First Schedule(Vide rule 5)Hours during which the following protected monuments or parts thereof will remain open
Sr. No. District Locality Name of Monument Part of monument which shall remain open duringhours other than from sunrise to sunset Hours of opening
(1) (2) (3) (4) (5) (6)
           
Second Schedule(Vide rule 6)Protected monuments or parts thereof entry into which can be had only on payment of fee
Sr. No. District Locality Name of Monument Part of monument which shall remain open duringhours other than from sunrise to sunset
(1) (2) (3) (4) (5)
         
Third ScheduleForm 1(Vide rule 10)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 organisation, the namethereof should be given.]]    
2. Name of the protected area within whichconstruction/mining operation is proposed to be carried on. Locality District
3. Nature and details of the proposed construction/mining operation in respect of which permission is sought. (Inthe case of construction, a site-plan in triplicate showing inred outline the location of the building in relation to theprotected area and the plan and elevation of the building shouldbe attached; and the colour, external appearance and method ofthe screening of the building and the depth down to which thesoil will be excavated for the appurtenances of the buildingshould be specified.    
  In case of mining operation, a site-plan intriplicate showing red outline the extent of the operation inrelation to the protected area should be attached; and detailsregarding the depth down to which the operation is to be carriedout, the mode of the operation, the method of the muffling ofsound, the kind and charge of blasting material and the depth andnumber of blast-holes to be fired at a time should be specified.)    
4. Purpose of the proposed construction/miningoperation.    
5. Approximate duration and date of commencement ofthe proposed construction mining operation.    
I declare that the above information is correct. I also undertake to observe the provisions of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 and the rules made thereunder.
  [Signature of the Applicant] [If the application is behalf of an organisation, the signature should be that of the head of that organisation.]
Station:Date:Form II(Vide rule 12)Application for licence to excavate in a protected area
1. [Name and addressof applicant.] [[If the application is on behalf of aninstitution, the name thereof should be given.]]    
2. Name of the site. Locality District
3. Extent of the proposed excavation (a plan of thesite in triplicate showing in red outline the extent of theproposed excavation should be attached.)    
4. Approximate duration and date of commencement ofthe proposed excavation.    
5. Approximate expenditure on the proposedexcavation.    
6. Name and status of (he director of the proposedexcavation.    
7. Details of photographic surveying and otherequipments available for the proposed excavation.    
I declare that the above information is correct. I also undertake to observe the provisions of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 and the rules made thereunder.Station :Date :[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 Registrar of a University.]Form III(Vide rule 13)Licence for excavation in a protected areaWhereas ......... has applied for a licence for carrying out excavation operations in the protected area known as at district and has undertaken to observe the provisions of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 and the rules made thereunder and has further deposited the sum of Rs. ............................................... (Rupees ...............................only) as security required by the rules.I, ............................ Director of Archives and Historical Monuments, do hereby grant this licence under sub-rule (1) of rule 13 of the said rules to the said .................. to carry out excavation operations in the area indicated in red outline on the plan attached hereto.The licence is granted subject to provisions of the said Act and rules and is further subject to the condition that .............. of ............. shall be the director of excavation.The licence is not transferable. It shall be valid for ........................ commencing with ................ day of ................ 19 ..........StationDate:Signature of the Director ofArchives and Historical MonumentsForm IV(Vide rule 16)Report on antiquities excavated in a protected areaName of site .............................................................................Locality ......................................................................................District .......................................................................................Report for the period from ..................... 19 to .................. 19
Sl. No. Class of Antiquities Material [Number of Antiquities] [In the case of potsherds, the approximate number should be stated.] Approximate age Remarks
Complete Fragmentary
             
Station:Date:Signature of the licensee.Form V(Vide rule 24)[Report of Archaeological Officer or Licensee] [Substituted by G.N. of 15.4.1968.] on antiquities excavatedName of site .............................................................................Locality ......................................................................................District .......................................................................................Report for the period from ..................... 19 to .................. 19
Sl. No. Class of Antiquities Material [Number of Antiquities] [If the application is on behalf of an organisation, the name thereof should be given.] Approximate age Remarks
Complete Fragmentary
             
Station:Date:Signature of the ArchaeologicalOfficer.Form VI(Vide rule 25)Application for the moving of antiquities
1. [Name and address of applicant.] [[If the application is on behalf of an organisation, the namethereof should be given.]]    
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 beattached.)    
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.
  [Signature of the Applicant] [If the application is behalf of an organisation, the name thereof should be given.]
Station :Date :Form VII[Vide rule 29]Application for licence for Mining Operation/Construction [near or adjoining protected monuments] [Added by G. N. of 15.4.1968.]
1. [Name and address of applicant.] [If the application is on behalf of an organisation, the name thereof should be given.]    
2. Name of the monument near or adjoining which theoperations of construction is to be carried out. Locality District
3. Nature and details of the proposed miningoperation/construction in respect of which the licence isrequired. Locality District
  (In the case of mining operation, a site-plan intriplicate showing in red outline the extent of the operation inrelation to the monument should be attached; and the detailsregarding the depth down to which the operation is to be carriedout, the mode of the operation, the method of the muffling ofsound, the kind and charge of blasting material and the depth andnumber of blast-holes to be fired at a time should be specified.    
  In the case of construction, a site-plan intriplicate showing in red outline the location of the building inrelation to the monument and the plan and elevation of thebuilding should be attached; and the colour, external appearanceand method of the screening of the building and the depth down towhich the soil will be excavated for the appurtenances of thebuilding should be specified.)    
4. Purpose of the proposed mining operation/construction.    
5. Approximate duration and date of commencement ofthe proposed mining operation /construction.    
I declare that the above information is correct. I also undertake to observe the provisions of the Maharashtra Ancient Monuments Archaeological Sites and Remains Act, 1960 and the rules made thereunder.[Signature of the applicant] [If the application is on behalf of an organisation, the signature should be that of the Head of that organisation.]Station :Date :Form VIII[Vide rule 39]Licence for mining operation/constructionWhereas...............of...........has applied for a licence for............in the area near or adjoining .................at ........... District ...........; and has undertaken to observe the provisions of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 and the rules made thereunder.I,........................ Director of Archives and Historical Monuments, do hereby grant this licence under sub-rule (1) of rule 30 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, namely The licence is not transferable.It shall be valid for ..............commencing with day of..........19
  Station:Date: Signature of the Director ofArchives andHistorical Monuments
Form IX[Vide rule 39]Application for licence of filming operation at a protected monument
1. [Name and addressof applicant.] [[If the application is on behalf of anorganisation, the name thereof should be given.]]    
2. Name of the monument at which the proposedfilming operation is to be carried out. Locality District
3. Part of the monument proposed to be filmed.    
4. Nature and purpose of the proposed filmingoperation and the context in which the monument is proposed to befilmed (relevant extract of the script should be attached intriplicate and details of the scenes to be filmed should befurnished in triplicate).    
5. Number of persons in the cast.    
6. Approximate duration and date of commencement ofproposed filming operation.    
I declare that the above information is correct. I also undertake to observe the provisions of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 and the rules made thereunder.
  Station:Date: [Signature of the Director of applicant] [If the application is on behalf of an organisation, the name thereof should be given.]
Form X(Vide rule 40)Licence for filming operation at a protected monumentWhereas...............of.............has applied for a licence for filming operation at the protected monument known as ..................... located at District.............and has undertaken to observe the provisions of the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960, and the rules made thereunder.I, ................, Director of Archives and Historical Monuments, do hereby grant this licence under rule 40 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, namelyThe licence is not transferable. It shall be valid for................commencing with day of.................19.
  Station:Date: Signature of the Director ofArchives andHistorical Monuments
[Form XI] [Added by G. N. of 15.4.1968.](Vide rule 40)Form of Appeal