Section 32 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
32. Grant or refusal of licence.
(1)On receipt of an application under Rule 31, the Director may grant a licence or, if he is satisfied that the licence asked for should not be granted, may for reasons to be recorded, refuse to grant a licence.(2)Every licence granted under sub-rule (1) shall be in Form VIII and be subject to the following conditions, namely:-(a)the licence shall not be transferable,(b)it shall be valid for the period specified therein; and(c)any other condition relating to the manner of carrying out the mining operation or construction which the Director may specify in the licence for ensuring the safety and appearance of, and the maintenance of the approach and access to the State-protected monument.
