Section 16 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
16. Conditions of license. - Every license shall be subject to the following conditions, namely:--
(a)the license shall not be transferable;(b)the licensee shall give to the Director-General, the Collector and the owner of the land to be excavated at least fifteen days' notice in writing of the commencement of the excavation operations;(c)the licensee shall produce the license before the District Magistrate or the District Superintendent of Police concerned or an archaeological officer, if so required;(d)the excavation operations shall be conducted under the supervision, of the Director named in the license who shall be present at the excavation operations for at least three-fourths of the period of the operations;(e)the licensee shall not, without the permission of the Director-General, dismantle or disturb any structures found during the excavation operations and shall make adequate arrangements for the safety of such structures and of the excavated antiquities till they are taken charge of by the Director-General;(f)the licensee shall not subject any antiquities recovered during the excavation operations to any chemical or electrolytic process of cleaning without the written permission of the Director-General;(g)an archaeological officer or his representative may inspect the excavation operations or any antiquities recovered during the operations and make notes on, or copy or film, the excavated structures and antiquities;(h)the licensee shall not discontinue the excavation operation unless he has given at least fifteen days' notice in writing to the Director--General;(i)at the conclusion of the excavation operation, the licensee shall give notice in writing to the owner of the land specifying the nature of the antiquities, if any, recovered during the operations;(j)the licensee shall, within three months of the completion of the excavation operations submit to the Director-General a summary report of the results of the excavation, and where the operations are carried on for a period of more than three months such report shall be submitted every quarter, and it shall be open to the Director--General to publish the report in his reports or reviews; and(k)the licensee shall as soon as practicable submit a report in Form IV to the Central Government through the Director-General on the antiquities recovered during the excavation operations.
