Section 26(2) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(2)Any person who moves any antiquity in contravention of a notification under subsection (1) of section 22 shall be punishable with imprisonment which may extend to three months or fine which may extend to five hundred rupees or with both, and the court convicting a person of any such contravention may by order direct that such antiquity shall be forfeited to Government.
