Section 20 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
20. Grant or refusal of licence.
(1)On receipt of an application under rule 19-(i)if such an application is for excavations for archaeological or historical purposes in any protected area, the Director shall obtain the previous approval of the Central Government with regard to the proposed excavation and may thereafter grant a licensee in Form IV for such purposes, subject to such rules and directions of the Central Government, if any, as the Central Government may make or give in this behalf in each case or generally, if the Director is satisfied that the applicant is competent by training and experience, to undertake the excavation and has adequate means, equipment and staff for the purpose;(ii)if such an application is for excavation for purposes other than archaeological or historical purposes, or for construction of any building or for carrying of any mining, quarrying, blasting or any operation of a like nature, the Directors may grant, licensee in Form V, if he is satisfied that the construction of any building on or carrying and such operation is not likely to damage any protected monument or affect that value thereof, and the applicant has adequate training and means for the purpose for which he has applied.(2)Notwithstanding any thing contained in sub-rule (1) and subject to the provision of rule 23, no licensee shall be granted under this rule unless the applicant has paid the licensee fee specified in Schedule IV and furnished security of such amount not exceeding one thousand rupees as the applicant has adequate training and means for the purpose for which. he has applied.(3)The Director may for reasons to be recorded in writing refuse to grant a licensee in any particular case.
