Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 11 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

11. Licence required for excavation.

- No person other than the Director or an Archaeological Officer authorised by him in this behalf shall undertake any excavation for archaeological purposes in any State-protected area except under and in accordance with the terms and conditions of a licence granted under Rule 13.