Section 14 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
14. Period of licence.
- Every licence shall be in force for such period not exceeding two years as may be specified in the licence :Provided that the Director may on application made to him at least one month before the expiry of a licence, extend its period by one year at a time so that the aggregate period does not exceed five years.
