Section 16 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
16. Penalties.
- Any person other than the owner who destroys, injures, alters, mutilates, defaces, removes or disperses or allows to fall into decay of State-protected monument maintained by the State Government under this Act or in respect of which an agreement has been executed under section 5, and any owner or occupier who contravenes an order made under section 7, sub-section (1), shall be punishable with fine which may extend to five thousand rupees, or with imprisonment which may extend to three months, or with both.Historical Objects.
