Section 17(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)Any persons who brings or takes or attempts to bring or take any suchantiquities into or out of the State or any part of the State in contravention of anotification issued under sub-section (1), shall be punishable with fine which mayextend to 1[twenty thousand rupees, or with imprisonment which may extend tothree months or with both].
