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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1)(i) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

(i)if such an application is for excavations for archaeological or historical purposes in any protected area, the Director shall obtain the previous approval of the Central Government with regard to the proposed excavation and may thereafter grant a licensee in Form IV for such purposes, subject to such rules and directions of the Central Government, if any, as the Central Government may make or give in this behalf in each case or generally, if the Director is satisfied that the applicant is competent by training and experience, to undertake the excavation and has adequate means, equipment and staff for the purpose;