Section 33(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(1)Whoever-(i)destroys, removes, injures, alters, defaces, imperils or misuses a protected monument, or(ii)being the owner or occupier of a protected monument, contravenes an order made under sub-section (1) of section 9 or under sub-section (1) of section 10, or(iii)removes from a protected monument any sculpture, carving, image, base-relief, inscription, or other like object, or(iv)does any act in contravention of sub-section (1) of section 21,shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both.
