Section 41(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely -(a)the prohibition, or regulation by licensing or otherwise, of mining, quarrying, excavating, blasting or any operation of a like nature near a protected monument, or the construction of buildings on land adjoining such monument and the removal of unauthorised buildings;(b)the grant of licence and permission to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which licences may be granted, the taking of securities from licensees, and the fees that may be charged for such licences;(c)the right of access of the public to a protected monument and the fee, if any, to be charged therefor;(d)the form and contents of the report of an archaeological officer or a licensee under clause (a) of sub-section (1) of section 24;(e)the form in which applications for permission under section 21 or section 25 may be made and the particulars which they should contain;(f)the form and manner of preferring appeals under this Act, and the time within which they may be preferred;(g)the manner of service of any order or notice under this Act;(h)the manner in which excavations and other like operations for archaeological purposes may be carried on;(i)the constitution, the term of office of the members and the procedure of the State Advisory Board and the travelling allowance payable to its members;(j)any other matter which is to be or may be prescribed.
