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State of Punjab - Section

Section 12 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

12. Application for licence.

- [Sections 21 and 38 (2) (b)]. - Every application for the purpose of excavation in the protected areas shall been Form II and be made in duplicate to the Director at least five months before the proposed date of the commencement of the excavation operations.