Section 24 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
24. Power of Government to control moving of antiquities. -(1) If the Government consider that any antiquities or class of antiquities ought not to be moved from the place where they are without their sanction, the Government may, by notification, direct that any such antiquity or any class of such antiquities shall not be moved except with the written permission of the Director.
(2)Every application for permission under sub-section (1) shall be in such form and contain such particulars as may be prescribed.(3)Any person aggrieved by an order refusing permission under sub-section (1) may, appeal to the Government within such time and in such manner as may be prescribed, and the, decision of the Government shall be final. [Tamil Nadu-section 24; Andhra Pradesh-section 25; Gujarat-section 23; Jammu and Kashmir -section 18; Madhya Pradesh-section 23; Maharashtra-section 25; Orissa-section 17; Punjab-section 25; Rajasthan-section 28; West Bengal -section 17.] State Amendment Jammu and Kashmir Traffic in antiquities(17)Power of Government to control traffic in antiquities. -(1) If the Government apprehends that antiquities are being sold or removed to the detriment of the State or of any neighbouring country, it, may, by notification in the Government Gazette, prohibit or restrict the bringing or taking of any antiquities or class of antiquities described in the notification into or out of the State or any specified part of the State.(2)Any person who brings or takes or attempts to bring or take any such antiquities into or out of the State or any part of the State in contravention of a notification issued under sub-section (1), shall be punishable with fine which may extend to five hundred rupees.(3)Antiquities in respect of which an offence referred to in sub-section (2) has been committed shall be liable to confiscation.(4)A Revenue Officer not lower in rank than a Naib-Tahsildar, an Officer of Customs, or an Officer of Police of a grade not lower than Assistant Inspector or Deputy Inspector, duly empowered by the Government in this behalf, may search any vessel, cart or other means of conveyance and may open any baggage or package of goods, if he has reason to believe that goods in respect of which an offence has been committed under sub-section (2) are contained therein.(5)A person who complains that the power of search mentioned in sub-section (4) has been vexatiously or improperly exercised may address his complaint to the Government and the Government shall pass such order and may award such compensation, if any, as appears to it to be just.
