Section 25 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
25. Power of Government to control moving of antiquities.
(1)If the Government considers that any antiquities or class of antiquities ought not to be moved from the place where they are without its 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 may appeal to the Government whose decision shall be final.
