Section 17 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
17. Recovery from security. - The Director-General may, by order, direct the deduction, from the security furnished by the licensee under rule 13, of--
(a)the value of any antiquities recovered during the excavation operations and lost or destroyed while in the custody of the licensee; and(b)any compensation payable by the Central Government under section 27 to the owner or occupier of the land excavated by the licensee.
