Section 36(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(2)Whosoever-(i)deals in antiquity without license granted by the State Government, or(ii)sells, removes or makes gift of any antiquity or art treasure or otherwise transfers its ownership, without the permission of the State Government, or(iii)Commits theft of any antiquity from any temple, archaeological site, private museum or any place of religious importance, shall be punishable with imprisonment which may extend to three years or with fine which may extend to fifty thousand rupees or with both.
