Section 13(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
(1)On receipt of an application under rule 12 the Director may grant a licence in Form III if he is satisfied that, having regard to the [status] [Substituted by G.N. of 15.4.1968.] of the applicant, the competence of the Director [of excavation] [Substituted by G.N. of 15.4.1968.] operations, the adequacy of the staff to be employed and other relevant factors, the licence may be granted to the applicant:Provided that, no licence shall be granted unless the applicant has furnished a security of such amount not exceeding ten thousand rupees as the Director may, having regard to the circumstances of each case, require.
