Section 18 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
18. Demand of further security.
- [Sections 21 and 38 (2) (b)]. - Where during the currency of a licence, any amount has been recovered under rule 17, the Director may require the licensee, within such time as he may specify, to deposit such further sum as security as is equivalent to the amount so recovered.
