Section 30(2) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
(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.
