Section 17 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
17. Recovery from security.
- The Director may, by order direct the deduction from the security furnished by a licensee under Rule 13 of-(a)the value of any antiquities recovered during the excavation operations and lost or destroyed while in the custody of the licensee; and(b)any compensation payable by the State Government under Section 25 to the owner or occupier of the land excavated by the licensee.
