Section 18 in The Ancient Monuments Preservation Act, 1904
18. Power to [Central Government] to control moving of sculptures, carvings or like objects
. -(1) If the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ] considers that any sculptures, carvings, images, bas-reliefs, inscriptions or other like objects ought not to be moved from the place where they are without the sanction of the [Central Government] [Substituted by A.O. 1937, for " Government" . ], the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ] may by notification in the [Official Gazette,] [Substituted by A.O. 1937. ] direct that any such object or any class of such objects shall not be moved unless with the written permission of the Collector.(2)A person applying for the permission mentioned in sub-section (1) shall specify the object or objects, which he proposes to move, and shall furnish in regard to such object or objects, any information, which the collector may require.(3)If the Collector refuses to grant such permission, the applicant may appeal to the Commissioner, whose decision shall be final.(4)Any person who moves an object in contravention of a notification issued under sub-section (1), shall be punishable with fine, which may extend to five hundred rupees.(5)If the owner of any property proves to the satisfaction of the [Central Government] [Substituted by A.O. 1937. ] that he has suffered any loss or damage by reason of the inclusion of such property in a notification published under sub-section (1), the [Central Government] [Substituted by A.O. 1937. ] shall either-(a)exempt such property from the said notification;(b)purchase such property, if it be movable, at its market value; or(c)pay compensation for any loss or damage sustained by the owner of such property, if it to be immovable.
