Section 24 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
24. Form of report by an Archaeological Officer [or Licensee] [Added by G. N. of 15.4.1968.].
- Where, as a result of an excavation made by [an Archaeological Officer or a Licensee in area] [Substituted by G. N. of 15.4.1968.] under section 23, any antiquities are discovered, [the Archaeological Officer or the Licensee shall,] [Substituted by G. N. of 15.4.1968.] as soon as practicable, submit a report in Form V to the State Government through the Director, on the antiquities recovered during the excavation.
