Section 20(2) in The Antiquities And Art Treasures Act, 1972
(2)While determining the compensation under sub-section (1), the arbitrator shall have regard to the following factors, namely:—(i)the date or the period to which the antiquity or art treasure belongs;(ii)the artistic, aesthetic, historical, architectural, archaeological or anthropological importance of the antiquity or art treasure;(iii)the rarity of the antiquity or art treasure;(iv)such other matters as are relevant to the dispute.
