Section 20(1)(ii) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

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State of Rajasthan - Subsection

Section 20(1)(ii) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

(ii)if such an application is for excavation for purposes other than archaeological or historical purposes, or for construction of any building or for carrying of any mining, quarrying, blasting or any operation of a like nature, the Directors may grant, licensee in Form V, if he is satisfied that the construction of any building on or carrying and such operation is not likely to damage any protected monument or affect that value thereof, and the applicant has adequate training and means for the purpose for which he has applied.

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State of Rajasthan - Subsection

Section 20(1)(ii) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968