Section 27 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
27. Penalties.
(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.(2)Where the breach of any rule or condition of a licensee has been committed by the agent or servant of a licensee, the licensee himself shall be punishable as if he has himself committed such breach.(3)Whoever commits any breach of sub-rule (2) of Rule 24 or of any terms and conditions granted under sub-rule (4) thereof shall be punishable with fine which may extend to two hundred rupees.
