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State of Tamilnadu - Section

Section 25 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971

25. Penalty.

- Whoever-
(i)unlawfully undertakes any excavation for archaeological purposes in any protected area; or
(ii)contravenes any of the conditions of a licence under rule 19 shall be punishable with fine which may extend to five thousand rupees.