Section 46 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
46. Penalty.
- [Sections 18 and 38 (2) (c) and 38 (3) (iii)]. - Whoever copies or films any protected monument or does any other act in contravention of any provision of this chapter or of any permission or licence granted thereunder shall be punishable with fine which may extend to five hundred rupees.
