Section 10 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
10. Application for permission under section 21(1), for construction or carrying on mining operations.
- Every application for permission of the State Government under sub-section (1) of section 21 shall be made in Form I, at least three months before the date of commencement of the construction or, as the case may be, mining operation for which the permission is required.
