Section 20(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
(2)Notwithstanding any thing contained in sub-rule (1) and subject to the provision of rule 23, no licensee shall be granted under this rule unless the applicant has paid the licensee fee specified in Schedule IV and furnished security of such amount not exceeding one thousand rupees as the applicant has adequate training and means for the purpose for which. he has applied.
