Section 13 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
13. Grant or refusal of license. - (1) On receipt of an application under rule 12, the Director-General may grant a license in Form III if he is satisfied that, having regard to the status of the applicant, the competence of the Director of the excavation operations, the adequacy of the staff to be employed and other relevant factors, the license may be granted to the applicant:
Provided that no license shall be granted unless the applicant has furnished security of such amount not exceeding rupees ten thousand as the Director--General may, having regard to the circumstances of each case, require.(2)The Director-General, by order may, for reasons to be recorded in writing refuse to grant a license in any particular case.
