Section 33(3) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(3)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of section 25 shall, on conviction, be punished with fine which may extend to five thousand rupees; and the Court convicting a person of any such contravention may by order direct such person to restore the antiquity to the place from which it was moved.
