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State of Tamilnadu - Section

Section 15 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971

15. Application for licence.

- Every application for a licence under rule 14 shall be in Form VI and be made to the Director at least three months before the proposed date of the commencement of the excavations:Provided that the Director may entertain an application, at any time before the commencement of the excavation, if he is satisfied that the applicant had sufficient cause for not making the application in time.