Section 27 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
27. Regulation of excavation in protected area
(1)The State Government may make rules-(a)prescribing the authorities by whom licences to excavate for archaeological and historical purposes in a protected area may be granted;(b)regulating the conditions on which such licences may be granted the form of such licences and the taking of security from licensees;(c)prescribing the manner in which antiquities found by a licence shall be disposed of; and(d)generally to carry out the purposes of this chapter.(2)Such rules may be general for all protected areas for the time being or may be special for any particular protected areas and may provide that any person committing a breach of any rule or of any condition of a licence shall be punishable with fine which may extend to five thousand rupees and may further provide that, where the breach has been by the agent or servant of a licensee, the licensee himself shall be punishable.
