Section 17 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
17. Recovery from security.
- [Sections 21 and 38 (2) (b)]. - The Director may, by order, direct the deduction from the security furnished by a licensee under rule 13 of, -(a)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 27 to owner or an occupier of the land excavated by the licensee.
