Section 34(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(1)Whoever -(i)destroys, removes, injures, alters, adds, deface, imperils or misuse a protected monument, or site and remains; or(ii)being the owner, or the occupier of a protected monument, contravenes an order made under sub-section (1) of section 9 or under sub-section (1) of section 10; or(iii)removes from a protected monument, any sculpture, carving, image, bas-relief, inscription, pillar, brackets, stones, artifacts or other like material or objects; or(iv)does any act in contravention of sub-section (1) of section 24; shall be punishable with imprisonment which may extend to two years or with fine which may extend to fifty thousand rupees, or with both.
