Section 43(3) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(3)Any rule made under this section may provide that breach thereof shall be punishable -(i)in the case of a rule made with reference to clause (a) of subsection (2), with imprisonment which may extend to three months, or with fine which may extend to twenty thousand rupees, or with both;(ii)in the case of a rule made with reference to clause (b) of subsection (2), with fine which may extend to five thousand rupees.
