Section 33 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
33. Grant or refusal of licence.
- [Section 38 (2)(a)]. - (1) On receipt of an application under rule 32 the Director may grant a licence or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence.(2)Every licence granted under sub-rule (1) shall be in Form VIII and be subject to the following conditions namely :-(a)the licence shall not be transferable;(b)it shall be valid for the period specified therein; and(c)any other condition relating to the manner of carrying out the mining operation or the construction which the Director may specify in the licence for ensuring the safety and appearance of, and the maintenance of the approach and access to the protected monument.
