Section 24 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
24. Retention of antiquities by licensee.
- The Government may, by order subject to such terms and conditions as may be specified, permit the licensee to retain such of the antiquities recovered during the excavation operations as may be specified therein:Provided that human relics of historical importance, and antiquities which, in the opinion of the Government, are of importance, shall not be permitted to be retained by the licensee.
