Section 13 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
13. Grant or refusal of licence.
(1)On receipt of an application under rule 12 the Director may grant a licence in Form III if he is satisfied that, having regard to the [status] [Substituted by G.N. of 15.4.1968.] of the applicant, the competence of the Director [of excavation] [Substituted by G.N. of 15.4.1968.] operations, the adequacy of the staff to be employed and other relevant factors, the licence may be granted to the applicant:Provided that, no licence shall be granted unless the applicant has furnished a security of such amount not exceeding ten thousand rupees as the Director may, having regard to the circumstances of each case, require.(2)The Director may, by order, for reasons to be recorded in writing refuse to grant a licence in any particular case.
