Section 30 in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
30. Penalties.
(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 8 or under sub-section (1) of section 9, or(iii)removes from a protected monument any sculpture, carving, image, bas-relief, inscription or other like object, or(iv)does any act in contravention of sub-section (1) of section 18, shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.(2)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of section 25 shall be punishable with fine which may extend to five thousand rupees, and the court convicting a person of such contravention may, by order, direct such person to restore the antiquity to the place from which it was moved.
