Section 38(2) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely :-(a)the prohibition or regulation by licensing or otherwise of mining, quarrying, excavating, blasting or any operation of a like nature near a protected monument or the construction of buildings on land adjoining such monument and the removal of unauthorised buildings;(b)the grant of licences and permission to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licences may be granted, the taking of securities from licensees and the fees that may be charged for such licences;(c)the right of access of the public to a protected monument and the fee, if any, to be charged therefor;(d)the form and contents of the report of an archaeological officer or a licensee under clause (a) of sub-section (1) of section 23;(e)in the form in which applications for permission under section 19 or section 25 may be made and the particulars which they shall contain;(f)the form and manner of preferring appeals under this Act, the fees to be paid therefor and the time within which they may by preferred;(g)the manner of service of any order or notice under this Act;(h)the manner in which excavations and other like operations for archaeological purposes may be carried on;(i)any other matter which is to be or may be prescribed.
