Section 34 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
34. Penalty.
- Whoever -(i)unlawfully undertakes any mining operation or construction near or adjoining a protected monument, or(ii)contravenes any of the conditions of a licence granted under rule 30, or(iii)fails or refuses to comply with an order made under sub-rule (1) of rule 33,shall, on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to five thousand rupees, or with both.
