Section 11 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
11. Licence required for excavation.
- [Sections 21 and 38 (2) (b)]. - No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any excavation for archaeological purposes in any protected area except under and in accordance with the terms and conditions of a licence granted under rule 13.
