Section 16 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
16. Penalties.––
Any person other than the owner who destroys, removes, injures, alters, defaces or imperils, a protected monument, and any owner whodestroys, removes, injures, alters, defaces or imperils a monument maintained byGovernment under this Act or in respect of which an agreement has been executedunder section 5, and any owner or occupier who contravenes an order made undersection 7, sub-section (1), shall be punishable with fine which may extend to [twenty thousand] rupees, or with imprisonment which may extend to three months,or with both.TRAFFIC IN ANTIQUITIES
