Section 44(3) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(3)Any rule made under this section may provide that a breach thereof shall be punishable-(i)in the case of a rule made with reference to clause (a) of subsection (2), with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees or with both;(ii)in the case of a rule made with reference to clause (b) of sub-section (2), with fine which may extend to five thousand rupees;(iii)in the case of a rule made with reference to clause (c) of subsection (2), with fine which may extend to five hundred rupees.
