Section 38 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
38. Power to make rules. -(1) The Government may make rules io carry out the purposes of this Act.
(2)in particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely;-(a) the prohibition or regulation by licensing or otherwise of mining, quarrying, excavating, blasting or any operation of a like nature near a protected monument or the construction of buildings on land adjoining such monument and the removal of unauthorised buildings;(b)the grant of licences and permissions to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licences and permissions may be granted, the taking of securities from licensees or holders of such permissions and the fees that may be charged for such licences and permissions;(c)the right of access of the public to a protected monument and the fee, if any, to be charged therefor;(d)the form and contents of the report of an archaeological officer or a licensee under clause (a) of sub-section (1) of section 22;(e)the form in which an application for permission under section 18 or section 24 may be made and the particulars which such application shall contain;.(f)the form and manner of preferring appeals under this Act and the time within which they may be preferred;(g)the manner of service of any order or notice under this Act;(h)the manner in which excavations and other like operations for archaeological purposes may be carried on;(i)any other matter which is to be or may be prescribed.(3)Any rule made under this section may provide that a breach thereof shall be punishable,-(i) in the case of a rule made with reference to clause (a) of sub-section (2), with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both;(ii)in the case of a rule made with reference to clause (b) of sub-section (2), with fine which may extend to five thousand rupees;(iii)in the case of a rule made with reference to clause (c) of sub-section (2), with fine which may extend to five hundred rupees.[Tamil Nadu-section 38; Andhra Pradesh-section 38; Assam-section 25; Gujarat-section 39; Jammu and Kashmir-section 23; Karnataka-section 31; Madhya Pradesh-section 37; Maharashtra-section 41; Orissa-section 25; Punjab-section 38; Rajasthan-section 38; West Bangal-section 24.]
