Section 44(3) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(3)Any Rule made under this section may provide that a breach thereof shall be punishable :-(i)in the case of a rule made with reference to clause (a) of sub-section (2), with imprisonment which may extend to three months, or with fine which may extend to twenty five thousand rupees or with both;(ii)in the case or rule made with reference to clause (b) of sub-section (2), with fine which may extend to twenty five thousand rupees(iii)in the case of a rule made with reference to clause (c) of sub-section (2), with fine which may extend to twenty five thousand rupees.
