Section 29(3) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(3)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of Section 23 shall be punishable with fine which may extend to five thousand rupees; and the Court convicting a person of any such contravention may, by order, direct such person to restore the antiquity to the place from which it was moved.
