Section 9 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
9. Penalty.
- [Section 38 (3) (iii)]. - Whoever -(i)unlawfully enters any protected monument or part thereof at a time when under these rules, it is not to be kept open, or(ii)unlawfully enters any protected monument in respect of which an order has been made under rule 4 or rule 5, or(iii)contravenes any of the provisions of rule 6 or rule 7 or rule 8 shall be punishable with fine which may extend to five hundred rupees.
