Section 23 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
23. Excavations in protected areas.
- Subject to the provisions of section 24 of the Ancient Monuments and Archaeological Site and Remains Act, 1958, an archaeological officer or any person holding a licence granted in this behalf under this Act (hereinafter referred to as "the licensee") may, after giving notice in writing to the Collector and the owner, enter upon and make excavations in any protected area.
