Section 27(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
(1)Whoever undertaken any construction, mining. quarrying blasting or any operation of a like nature or any excavation, in any protected area otherwise than under a licensee granted under rule 20 or contravenes any of the terms and conditions of such licence, shall be punishable with a fine which may extend to five thousand rupees.
