Section 29(2) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(2)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of section 24 shall be punishable with fine which may extend to five thousand rupees; and the Court convicting a person of any such contravention may, by order direct such person to restore the antiquity to the place from which it was moved. [Tamil Nadu-section 29; Andhra Pradesh-section 30; Assam-section 20; Gujarat-section 31; Jammu and Kashmir-section 16; Karnataka-section 26; Madhya Pradesh-section 29; Maharashtra-section 33; Orissa-section 16; Punjab-section 30; Rajasthan-section 17; West Bengal-section 16.]
