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State of Madhya Pradesh - Section

Section 49 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

49. Repeal and Saving.

- All rules corresponding to these rules in force in any region of the State immediately before the commencement of these rules are hereby repealed:Provided that anything done or any action taken under the rules so repealed shall, so far as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.The First ScheduleHours during which certain State-protected monuments or parts thereof will remain open.(See Rule 5)
S. No. District Locality Name of State-protected Monument Part of monument which shall remain open duringhours other than from sunrise to sunset Hours of opening
(1) (2) (3) (4) (5) (6)
 
(List to be declared later on separately)The Second ScheduleState-protected monuments or parts thereof entry to which can be had only on payment of fee.(See Rule 6)
S.No. District Locality Name of State-protected monument Part of monument for which payment of fee isrequired
(1) (2) (3) (4) (5)
 
(List to be declared later on separately)The Third ScheduleForm I(See Rule 10)Application for permission for construction/mining operation within a protected area
1. Name and address of applicant (If the application is on behalfof an organisation the name thereof should be given). ....................
2. Name of the State-protected area within whichconstruction/mining operation is proposed, Locality.......District ....................
3. Nature and details of the proposed construction/miningoperation in respect of which permission is sought. ....................
  (In case of construction, a site plan intriplicate showing in red outline the location of the building inrelation to the State-protected areas and the plan and elevationof the building should be attached, and the colour, externalappearance and method of the screening of the building and thedepth down to which the soil will be excavated for theappurtenances of the building should be specified. In the case ofmining operation, a site plan in triplicate showing in redoutline the extent of the operation in relation to theState-protected area should be attached; and details regardingthe depth down to which the operation is to be carried out, themode of operation, the method of the muffling of sound, the kindthe charge of blasting material and the depth and number of blastholes to be fired at a time should be specified.)
4. Purpose of the proposed construction/mining operation. ....................
5. Approximate duration and date of commencement of the proposedconstruction/mining operation. ....................
I declare that the above information is correct. I also undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.
Seal of the Organisation Station Signature of applicant
  Date  
    (If the application is on behalf of anorganisation, the signature should be that of the head of thatOrganisation)
Form II(See Rule 12)Application for licence to excavate in a State-protected area
1. Name and address of the applicant (If the application is onbehalf of an institution the name thereof should be given).  
2. Name of site Locality .................. District.......
3. Nature of antiquities previously found ...................
4. Details of previous exploration, if any ...................
5. Purpose of excavation or operation ...................
6. Extent of proposed excavation. (A) plan of the site intriplicate showing in red outline the extent of the proposedexcavation or operation should be attached. ...................
7. Approximate duration and date of commencement of the proposedexcavation. ...................
8. Approximate expenditure on the proposed excavation ...................
9. Name and status of the Supervisor or the excavation oroperation ...................
10. Details of photographic, surveying and other equipmentsavailable for the proposed excavation. ...................
I declare that the above information is correct. 1 also undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.
Seal of the Organisation Station Signature of applicant
  Date  
    (If the application is on behalf of an institution, that of the head of that institution).
Form III(See Rule 13)Licence for Excavations in a Protected Area.Whereas...........has applied for a licence for carrying out excavation operations in the State-protected area known as..........at............district......and has undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder and has further deposited the sum of Rs :..............(Rupees........) only as required by the rules.I................Director of Archaeology and Museums, Madhya Pradesh, do hereby grant this licence under sub-rule (1) of Rule 13 of the said rules to the said .........to carry out excavation operations in the area indicated m red outline on the plan attached hereto.The licence is granted subject to the provisions of said Act and the said Rules and is further subject to the condition that..............................of shall be the Supervisor of excavation.The licence is not transferable. It shall be valid for............commencing with..........20..
Seal of the Directorate ofArchaeology and Museums, MP StationDate .................Signature of Director of Archaeology.
Form IV(See Rule 16)Report on Antiquities Excavated in a State-protected Area.Name of the site............................Locality....................................District................................Report for the period from...........to..........
S. No. Class of antiquities Material Number of Antiquities Approximate age Remarks
Complete Fragmentary
(1) (2) (3) (4) (5) (6) (7)
 
Station............. ............................
Date............ 20...... Signature of the Licensee
I. In the case of potsherds, the approximate number should be stated.Form V(See Rule 24)Report on Antiquities Excavated by the DirectorName of the site..........................................Locality..................................District..............................................Report for the period from...........to........
S. No. Class of antiquities Material Number of Antiquities Approximate age Remarks
Complete Fragmentary
(1) (2) (3) (4) (5) (6) (7)
 
Station............. ............................
Date............ 20...... Signature of the Director
I. In the case of potsherds, the approximate number should be stated.Form VI(See Rule 25)Application for the moving of antiquities
1. Name and address of the applicant (If the application is onbehalf of an organization, the name thereof should be given) ...................
2. Name of the place from which antiquities are to be removedlocality......... District ...................
3. Description of antiquities proposed to be moved ...................
  (Photographs showing details of the antiquities should beattached)  
4. Approximate date of the moving ...................
5. Purpose of moving ...................
6. Whether the antiquities or any of them are object of worship. ...................
I declare that the above information is correct.
Seal of the Organisation Station Signature of applicant
  Date  
    (If the application is on behalf of an organisation, the Signature should be that of the head of that Organisation).
Form VII(See Rule 31)Oblique application for Licence Permission for mining operation/construction within a Regulated area
1. Name and address of applicant ...................
2. Name of the monument near or adjoining which the regulatedarea is situated.  
  Locality........District ...................
3. Nature and details of the proposed miningoperation/construction in respect of which permission is sought. ...................
  (In case of mining operation, a site plan intriplicate showing in red outline the extent of the operation inrelation to the monument, and the regulated area should beattached; and the details regarding the depth down to whichoperation is to be carried out, the mode of the operation, themethod of the muffling sound, the kind and charge of blastingmaterial and the depth and number of blast-holes to be fired at atime should be specified. In case of construction, a site plan intriplicate showing in red outline the location of the building inrelation to the monument and the regulated area and the plan andelevation of the building should be attached, and the colour,external appearance and method of the screening of the buildingand the depth down to which the soil will be excavated for theappurtenances of the building should be specified.)
4. Purpose of the proposed mining operation/construction. ...................
5. Approximate duration and date of commencement of the proposedmining operation/construction. ...................
I declare that the above information is correct. I also undertake to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.Signature of applicantForm VIII(See Rule 32)Licence for Mining Operation/Construction within a Regulated AreaWhereas...........of........has applied for a licence for.....in the regulated area near or adjoining ............at.........................District.........and has undertaken to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.I.........Director of Archaeology and Museums, Madhya Pradesh, do hereby grant this licence under sub-rule (1) of Rule 32 of the said rules to the said.........for........in the area indicated in red outline on the plan attached hereto.The licence is granted subject to the provisions of the said Act and the said rules and in further subject to the following condition, namely-The licence is not transferable. It shall be valid for.............................commencing with..........day of.......20...
Seal of the Directorate ofArchaeology and Museums, MP StationDate .................Signature of Director of Archaeology.
Form IX(See Rule 40)Application for Licence of Filming Operation at a State-protected Monument
1. Name and address of applicant .................
2. Name of the State-protected monument at which the proposedfilming operation is to be carried out Locality.............  
  District .................
3. Part of the monument proposed to be filmed. .................
4. Nature and purpose of the proposed filming operation and thecontext in which the monument is proposed to be filmed (relevantextract of the script should be attached in triplicate anddetails of the scenes to be filmed should be furnished intriplicate) .................
5. Number of persons in the cast. .................
6. Approximate duration and date of commencement of proposedfilming operation. .................
I declare that the above information is correct. I also undertake to observe the provision of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder.
Seal of the Organisation Station .....................
  Date Signature of applicant
Form X(See Rule 41)Licence for Filming Operation at a Protected MonumentWhereas..........of.......has applied for a licence for filming operation at the State-protected monument known as.......................located at........District........and has undertaken to observe the provisions of the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 and the rules made thereunder. I .Director of Archaeology and Museums, Madhya Pradesh, do hereby grant this licence under Rule 41 of the said rules to the said.........to carry out filming operations as per script and details of scenes attached hereto in the following parts of the monuments, namely:-The licence is granted subject to the provisions of said Act and the said Rules and is further subject to the conditions namely :-The licence is not transferable. It shall be valid for....................commencing with.....................20...................
Seal of the Directorate ofArchaeology and Museums, MP StationDate .................Signature of Director of Archaeology.
Form XI(See Rule 48)Application for Compensation in respect of Property injuriously affected by the coming into force of a Notification under Section 16 (1)
1. Name of the applicant ....................
2. Address of applicant ....................
3. Name of protected monument concerned and No. and date of thenotification under Section 16 (1) by the coming into force ofwhich property of the applicant is injuriously affected. ....................
4. Description of the property affected with details of khasraNo., area, locality, village, tahsils, district ....................
5. Purpose to which property was utilised before coming intoforce of notification under Section 16 (1). ....................
6. Approximate Income from the property affected for the lastthree years immediately before the issue of notification underSection 16 (1). ....................
7. Details regarding taxes etc. paid during last three years. ....................
8. Extent of loss suffered due to coming into force ofnotification under Section 16 (1). ....................
I declare that the above information is correct.Signature of applicant.Notifications[Notification No. F. 6-10-97-Cul-99, dated the 10th March, 1999] [Published in M.P. Rajpatra Part I dated 9-4-1999 p. 588.]. - In exercise of the powers conferred by Rule 28 of Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Rules, 1976, a notice vide No. F. 6-10-97-Cul, dated 21st May, 1998 was issued by the State Government of its intention for declaring the areas upto 100 meters and further beyond it upto 200 meters from the protected limits near or adjoining to all the protected monuments of the State as prohibited and regulated areas/for the purpose of mining and construction, as required by sub-rule (1) of Rule 28, for the information of all those persons, who are likely to be effected by it. Since no objection has been received in this regard.Therefore, in exercise of the powers conferred by Rule 28 of Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Rules, 1976 the State Government hereby declare the areas upto 100 meters and further beyond it upto 200 meters from the protected limits near or adjoining to all the protected monuments of the State, as prohibited and regulated areas for the purpose of mining and construction as required by sub-rule (1) of Rule 28.