Section 29 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
29. Penalties.
- [(1) Whoever-(i)destroys, removes, injures, alters, defaces, imperils or misuses a State-protected monument; or(ii)being the owner or occupier of a State-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 State-protected monument any sculpture, carving, image, base-relief, inscription, or other like objects; or(iv)does any act in contravention of sub-section (1) of Section 19; or(v)removes any antiquity in contravention of sub-section (1) of Section 23; or(vi)(a)fails to make a declaration under sub-section (1) of Section 23-A; or(b)fails to give intimation under sub-section (2) of Section 23-A or(vii)fails to give intimation under Section 23-B; shall,-(a)in the case of an offence falling under clause (i), (ii) or (iii) be punishable with imprisonment which may extend to three years and in the absence of special and adequate reasons to be mentioned in the judgment of the Court, such imprisonment shall not be less than six months and in addition may be punishable with fine which may extend to ten thousand rupees;(b)In the case of an offence falling under clause (iv), (v), (vi) or (vii) be punishable with imprisonment which may extend to three years or with fine which may extend to ten thousand rupees, or with both;and in the case of an offence falling under clause (vi) or (vii) that Court may, in addition, order the forfeiture of the antiquity in respect of which offence has been committed.] [Substituted by M.P. Act No. 29 of 1970.](2)Any person who contravenes any of the provisions of a notification issued under sub-section (1) of Section 16 shall, on conviction, be punished with fine, which may extend to two thousand rupees, and if the contravention is continued after conviction, with a further fine which may extend to five rupees for each day on which the contravention is so continued, and if such contravention is continued after the expiry of such period as the Court may determine, the State Government shall in addition have power to do all such acts as in its opinion are necessary for removing so much of the building, structure or work as is not in conformity with the provisions of the notification for making it in conformity with such provisions, and any expense incurred by the State Government shall be recoverable from the person convicted as an arrear of land revenue.(3)Any person who moves any antiquity in contravention of a notification issued under sub-section (1) of Section 23 shall be punishable 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.
