Section 23(2) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(2)Such rules may be general for all protected areas for the time being or may be special for any particular protected area or areas and may provide that any person committing a breach of any rule or of any condition of a licence shall be punishable with fine which may extend to five thousand rupees, and may further provide that, where the breach has been by the agent or servant of a licensee, the licensee himself shall be punishable.
