Section 20 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
20. Recovery from security.
- The Director may, by order, direct the deduction, from the security furnished by a licensee under rule 14,-(a)the value of any antiquities recovered during the excavation operations and lost or destroyed, while in the custody of the licensee; and(b)any compensation payable by the Government under section 26 of the Act to the owner or occupier of the land excavated by the licensee.
