Section 22 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
22. Retention of antiquity by licensee.
- The State Government may, by order, subject to such terms and conditions as may be specified, permit the licensee to retain such of the antiquities recovered during the excavation operations as may be specified therein :Provided that, human relics and antiquities, which in the opinion of the State Government are of historical or archaeological importance, shall not be permitted to be retained by the licensee.
