Section 21 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
21. Publication of results of excavation.
(1)The licensee shall publish the result of his excavation operations within such period as may be specified in that behalf by the Director;(2)Save as otherwise provided in clause (j) of rule 16, the Director shall not publish such results without the consent of the licensee, unless the licensee has failed to publish them within the period specified under sub-rule (1).
