Section 39 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
39. Penalty.
- Whoever-(i)unlawfully undertakes any mining operation or construction in prohibited area or in a regulated area, or(ii)contravenes any of the conditions of a licence granted under rule 36, or(iii)fails or refuses to comply with an order made under sub-rule (2) of rule 36, shall be punishable with imprisonment for a term, which may extend to three months, or with fine, which may extend to Rs. 5,000 (five thousand rupees) or with both.
