Section 36(1) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(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.
