Section 20 in The Assam Ancient Monuments and Records Act, 1959
20. Penalties.
- Whoever-(i)destroys, removes, injures, alters, defaces, imperils or misuses a protected monument, or(ii)being the owner or occupier of protected monument, contravenes an order made under sub-section (1) of Section 8 or under sub-section (1) of Section 10,shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.
