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State of Andhra Pradesh - Section

Section 18 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

18. Demand of further security.

Where, during the currency of a licence any amount has been recovered under rule 17, the Director may require the licensee, within such time as he may specify, to deposit such further sum as security as is equivalent to the amount so recovered.