Section 23 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
23. Penalty.
- Whoever,-(i)unlawfully undertakes any excavation for archaeological purposes in any protected area, or(ii)[ contravenes any of the conditions of a licence granted under rule 13, shall, on conviction, be punished with fine which may extend to five thousand rupees.] [Substituted by G. N. of 15.4.1968.]
