Section 36 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
36. Penalties.
(1)Whoever-(i)destroys, removes, injures, alters, defaces, imperils or misuses a protected monument, or(ii)being the owner or occupier of a protected monument contravenes an order made under sub-section (1) of Section 8 or under subsection (1) of Section 9, or(iii)removes from a protected monument any sculpture, carving, image, bas-relief, inscription or other like object, or(iv)does any act in contravention of sub-section (1) of Section 18,(v)fails to make the declaration as required under Section 32, or(vi)fails to give intimation as required under Section 33,shall be punishable with imprisonment which may extend to three months or with fine which may extend to five thousand rupees or with both.(2)Whoever-(i)deals in antiquity without licence granted by the State Government, or(ii)sells, removes or makes gift of, any antiquity, or art treasure or otherwise transfers its ownership, without the permission of the State Government, or(iii)commits theft of any antiquity from any temple, archaeological site, private museum or place of religious importance,shall be punishable with imprisonment which may extend to three years or with fine which may extend to ten thousand rupees or with both.(3)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of Section 24 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 where it has been removed.
