Section 10 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
10. Permission required for construction etc.
- [Sections 19 and 38 (2) (a)]. - (1) No person shall undertake any construction or mining operation within a protected area except under and in accordance with a permission granted in this behalf by the Government.(2)Every application for permission under sub-rule (1) shall be made to the Government in Form I at least three months before the date of commencement of the construction or operation.
