Section 43(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(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, digging, blasting or any operation of a like nature which, in the opinion of the Government, has jeopardized or is likely to jeopardize the safety of the monument, or the area, as the case may be, near a protected monument or area or the construction of buildings on land adjoining such monument or area and the removal or unauthorized occupation, or construction activity;(b)the right of access of the public to a protected monument and fee, if any, to be charged therefore;(c)the form and contents of the report of the Director under sub-section (2) of section 28;(d)the form in which applications for permission under section 24 may be made and the particulars which they should contain;(e)the manner in which a claim shall be made under this Act and the time within which it may be preferred;(f)the form and manner of preferring an appeal under this Act and the time within which it 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 form of any notice required or authorized to be given under section 20 of this Act and the manner in which it may be served;(j)the procedure to be followed in taking possession of a monument, under sub-section (2) of section 21 of this Act.(k)the term of the office, traveling and other allowances payable to the member of the Advisory Council; and(l)any other matter which is or may be prescribed.
