Section 24 in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
24. Power of State Government to control moving of antiquities.
(1)(i)If the State Government considers that any antiquity or class of antiquities ought not to be moved from the place where they are without their sanction, the State Government may, by notification in the Official Gazette, direct that any such antiquity or any class of such antiquities shall not be mover except with the written permission of the Director.(ii)Every application for permission under sub- section (1) shall be in such form and contain particulars as may be prescribed.(iii)An appeal shall lie to the State Government against an order refusing permission whose decision shall be final.(2)Any antiquity (sculpture, painting, inscription, ancient architectural member, manuscript, craft etc.) owned by any person within the limits of the state, shall be registered with the Department of Archaeology for which an officer shall be nominated in the Department Any person who keeps any antiquity in contravention of the provision of this Act shall be punishable with imprisonment upto three months or with fine upto twenty five thousand rupees or with both.
