Section 44(2) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(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 like nature near a protected monument or the construction of buildings on land adjoining such monument and the removal of unauthorised building;(b)the grant of licences and permissions 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 22;(e)the form in which application for permission under Section 18 or Section 24 may be made and the particulars which they should contain;(f)the form and manner of preferring appeals under this Act and the time within which they may be 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.
