Section 23B in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
23B. [ Report regarding loss of antiquity. [Inserted by M.P. Act No. 28 of 1970.]
- Every person who owns or is in possession, custody or control of any antiquity shall, in the event of its loss or destruction, give intimation within seven days of the loss or destruction thereof to such authority and in such form as may be prescribed and on his failure to do so it shall, unless the contrary is proved, be presumed that he has disposed of the antiquity in contravention of the provisions of Section 23A].
