Section 16 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
16. Conditions of licence.
- Every licence granted under rule 13 shall be subject to the provisions of the Act and these rules and the following conditions, namely :-(a)the licence shall not be transferable;(b)the licensee shall give to the Director, the Collector, and the owner of the land to be excavated, at least fifteen days' notice in writing of the commencement of the excavation operations;(c)the licensee shall produce the licence, before the Collector or the District Superintendent of Police concerned or an Archaeological Officer, if so required;(d)the excavation operations shall be conducted under the supervision of the Director named in the licence, who shall be present at the excavation operations for at least three-fourth of the period of the operations;(e)the licensee shall not, without the permission of the Director, dismantle or disturb any structures found during the excavation operations and shall make adequate arrangements for the safety of such structures and of the excavated antiquities till they are taken charge of by the Director;(f)the licensee shall not subject any antiquities recovered during the excavation operations to any chemical or electrolytic process of cleaning without the written permission of the Director;(g)an Archaeological Officer or his representative shall be allowed to inspect the excavation operations or any antiquities recovered during the operations and make notes on, or copy or film the excavated structures and antiquities;(h)the licensee shall not discontinue the excavation operations unless he has given at least fifteen days' notice in writing to the Director;(i)at the conclusion of the excavation operations, the licensee shall give notice in writing to the owner of the land specifying the nature of the antiquities, if any, recovered during the operations;(j)the licensee shall, within three months of the completion of the excavation operations, submit to the Director, a summary report of the results of the excavation operations, and where the operations are carried on for a period of more than three months, such report shall be submitted every quarter, and it shall be [open to] [Substituted by G.N. of 15.4.1968.] the Director to publish the report or reviews; and(k)the licensee shall, as soon as practicable, submit a report in Form IV to the State Government through the [Director of] [Substituted by G.N. of 15.4.1968.] the antiquities recovered during the excavation operations.
