Section 21 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
21. Power of State Government to make rules regulating archaeological excavations in State-protected archaeological sites.
-(1)The State Government may make rules -(a)prescribing the authorities by whom licenses to excavate for archaeological purposes in a State-protected archaeological site may be granted;(b)regulating the conditions on which such licences may be granted, the form of such licences, and the taking of security from licensees;(c)prescribing the manner in which antiquities found by a licensee shall be divided between the State Government and the licensee; and(d)generally to carry out the purposes of section 19.(2)The power to make rules given by this section is subject to the condition of the rules being made after previous publication.(3)Such rules may be general for all State-protected archaeological sites for the time being, or may be special for any particular protected site or sites.(4)Such rules may provide that any person committing a breach of any rule or of any condition of a licence shall be punishable with fine which may extend to five thousand rupees, and may further provide that where the breach has been by the agent or servant of a licensee the licensee himself shall be punishable.Supplemental and Miscellaneous.
