Section 39 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
39. Penalty. - Whoever--
(i)unlawfully undertakes any mining operation or construction in a prohibited area or in a regulated area, or(ii)contravenes any of the conditions of a license, or(iii)fails or refuses to comply with an order made under sub-rule (1) of rule 38, shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.
