Section 16(1) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
(1)Subject to the provisions of section 23 of the Act, the Director may, on receipt of an application under rule 14, grant a licence in Form VII, if he is satisfied that, having regard to the status of the applicant, the competence of the person directing the excavation operations, the adequacy of the staff to be employed and other relevant factors:Provided that no licence shall be granted unless the application is accompanied with a fee of Rs. 10 (Rupees ten only), which is not refundable under any circumstances:Provided further that no licence shall be granted unless the applicant has furnished security of such amount, not exceeding Rs. 10,000 (ten thousand rupees) as the Director may, having regard to the circumstances of each case, require.
