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State of Andhra Pradesh - Section

Section 30 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

30. Effect of declaration of prohibited or regulated area

No person other than an archaeological officer shall undertake any miningoperation or any construction;
(a)in a prohibited area, or
(b)in a regulated area, except under and in accordance with the term and conditions of a licence granted by the Director.