Section 24(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(2)Any antiquity (sculpture, painting, inscription, ancient architectural member, manuscript, craft etc.) owned by any person within the limits of the state, shall be registered with the Department of Archaeology for which an officer shall be nominated in the Department Any person who keeps any antiquity in contravention of the provision of this Act shall be punishable with imprisonment upto three months or with fine upto twenty five thousand rupees or with both.
