Section 14 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
14. Licence required for excavation.
- Subject to the provisions of section 24 of the Act, no person other than an Archaeological Officer or an officer authorised by him in this behalf, shall make any excavation for archaeological purposes in any protected area except under, and in accordance with, the terms and conditions of licence granted under rule 16.
