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ANCIENT MONUMENTS & ARCHAEOLOGICAL SITES & REMAINS ACT, 1958
ANCIENT MONUMENTS & ARCHAEOLOGICAL SITES & REMAINS ACT, 1958
ARRANGEMENT OF SECTIONS
PRELIMINARY
SECTIONS
1. Short title, extent and commencement
2. Definitions.
ANCIENT MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS OF NATIONAL IMPORTANCE.
3. Certain ancient monuments, etc., deemed to be of national importance.
4. Power of Central Government to declare ancient monuments, etc., to be of national importance.
PROTECTED MONUMENTS.
5. Acquisition of rights in a protected monument.
6. Preservation of protected monument by agreement.
7. Owners under disability or not in possession.
8. Application of endowment to repair a protected monument.
9. Failure or refusal to enter into an agreement.
10. Power to make order-prohibiting contravention of agreement under section 6.
11. Enforcement of agreement.
12. Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner.
13. Acquisition of protected monuments.
14. Maintenance of certain protected monuments.
15. voluntary contributions.
16. Protection of place of worship from misuse, pollution or desecration.
17. Relinquishment of government rights in a monument.
18. Right of access to protected monuments.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
(No. 24 of 1958)
An Act to provide for the preservation of ancient and historical monuments and archaeological sites and remains of national importance, for the regulation of archaeological excavations and for the protection of sculptures, carvings and other like objects.
[28th August 1958]
BE it enacted by Parliament in the Ninth Year of the Republic of India as follows:—
Preamble
Short title, extent and commencement
1. (1) This Act may be called as the Ancient Monuments and Archaeological Sites and Remains Act, 1958.
[Substituted by the Antiquities and Art Treasures Act (52 of 1972), vide Section 33(i), w.e.f. 5.04.1976.] [(2) It extents to the whole of India]
(3) It shall come into force on such date [The Act came into force on 15.10.1959, vide Notification S.O. 2307, Gazette of India, Extraordinary Part II, Section 3, Sub-section (ii) 15.10.1959.] as the Central Government may, by notification in the Official Gazette, appoint.
Definitions
2. In this Act, unless the context otherwise requires,—
(a) “Ancient Monument” means any structure, erection or monument, or any tumulus or place of interment, or any cave, rock-sculpture, inscription or monolith which is of historical, archaeological or artistic interest and which has been in existence for not less than 100 years and includes—
(i) remains of an ancient monument,
(ii) site of an ancient monument,
(iii) such portion of land adjoining the site of an ancient monument as may be required for fencing or covering in or otherwise preserving such monument, and
(iv) the means of access to, and convenient inspection of, an ancient monument;
(b) “antiquity” includes.—
(i) any coin, sculpture, manuscript, epigraph, or other work of art of craftsmanship,
(ii) any article, object or thing detached from a building or cave,
(iii) any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages,
(iv) any article, object or thing of historical interest, and
(v) any article, object or thing declared by the Central Government, by notification in the Official Gazette to be an antiquity for the purposes of this Act, which has been in existence for not less than one hundred years;
(c) “archaeological officer” means an officer of the Department of Archaeology of the Government of India not lower in rank than Assistant Superintendent of Archaeology;
(d) “archaeological site and remains” means any area which contains or is reasonably believed to contain ruins or relics of historical or archaeological importance which have been in existence for not less than one hundred years, and includes—
(i) such portion of land adjoining the area as may be required for fencing or covering in or otherwise preserving it, and
(ii) the means of access to, and convenient inspection of the area;
(e) “Director-General” means the Director-General of Archaeology, and includes any officer authorised by the Central Government to perform the duties of the Director-General;
(f) “maintain”, with its grammatical variations and cognate expressions, includes the fencing, covering in, repairing, restoring and cleansing of a protected monument, and the doing of any act which may be necessary for the purpose of preserving a protected monument or of securing convenient access thereto;
(g) “Owner” includes—
(i) a joint owner invested with powers of management on behalf of himself and other joint owners and the successor-in-title of any such owner; and
(ii) any manager or trustee exercising powers of management and the successor-in-office of any such manager or trustee;
(h) “prescribed” means prescribed by rules made under this Act;
(i) “protected area” means any archaeological site and remains which is declared to be of national importance by or under this Act;
(j) “protected monument” means an ancient monument which is declared to be of national importance by or under this Act.
Construction of references to any law not in force in the State of Jammu and Kashmir
[Ins. by Antiquities and Art Treasures Act (52 of 1972), vide Section 33(i), w.e.f. 5.04.1976.] [2A Any reference in this Act to any law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State].
ANCIENT MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS OF NATIONAL IMPORTANCE
Certain ancient monuments, etc., deemed to be of national importance
71 of 1951
37 of 1956
3. All ancient and historical monuments and all archaeological sites and remains which have been declared by the Ancient and Historical Monuments and Archaeological Sites and Remains (Declaration of National Importance) Act, 1951, or by section 126 of the States Reorganisation Act, 1956, to be of national importance shall be deemed to be ancient and historical monument or archaeological sites and remains declared to be of national importance for the purposes of this Act.
Power of Central Government to declare ancient monuments, etc., to be of national importance
4. (1) Where the Central Government is of opinion that any ancient monument or archaeological site and remains not included in section 3 is of national importance, it may, by notification in the Official Gazette, give two months’ notice of its intention to declare such ancient monument or archaeological site and remains to be of national importance; and a copy of every such notification shall be affixed in a conspicuous place near the monument or site and remains, as the case may be.
(2) Any person interested in any such ancient monument or archaeological site and remains may, within two months after the issue of the notification, object to the declaration of the monument, or the archaeological site and remains, to be of national importance.
(3) On the expiry of the said period of two months, the Central Government may, after considering the objections, if any, received by it, declare by notification in the Official Gazette, the ancient monument or the archaeological site and remains, as the case my be, to be of national importance.
(4) A notification published under sub-section (3) shall, unless and until it is withdrawn, be conclusive evidence of the fact that the ancient monument or the archaeological site and remains to which it relates is of national importance for the purposes of this Act.
PROTECTED MONUMENTS
Acquisition of rights in a protected monument
5. (1) The Director General may, with the sanction of the Central Government, purchase, or take a lease of, or accept a gift or bequest of, any protected monument.
(2) Where a protected monument is without an owner, the Director-General may, by notification in the Official Gazette, assume the guardianship of the monument.
(3) The owner of any protected monument may, by written instrument, constitute the Director-General the guardian o f the monument, and the Director-General may, with the sanction of the Central Government, accept such guardianship.
(4) When the Director-General has accepted the guardianship of a monument under sub-section (3), the owner shall, except as expressly provided in this Act, have the same estate, right, title and interest in and to the monument as if the Director-General had not been constituted a guardian thereof.
(5) When the Director-General has accepted the guardianship of a monument under sub-section (3), the provisions of this Act relating to agreements executed under section 6 shall apply to the written instrument executed under the said sub-section.
(6) Nothing in this section shall affect the use of any protected monument for customary religious observances.
Preservation of protected monument by agreement
6. (1) The Collector, when so directed by the Central Government, shall propose to the owner of a protected monument to enter into an agreement with the Central Government within a specified period for the maintenance of the monument.
(2) An agreement under this section may provide for all or any one of the following matters, namely;—
(a) the maintenance of the monument;
(b) the custody of the monument and the duties of any person who may be employed to watch it;
(c) the restriction of the owner’s right—
(i) to use the monument for any purpose,
(ii) to charge any fee for entry into, or inspection of, the monument,
(iii) to destroy, remove, alter or deface the monuments, or
(iv) to build on or near the site of the monument;
(d) The facilities of access to be permitted to the public or any section thereof or to archaeological officers or to persons deputed by the owner or any archaeological officer or the Collector to inspect or maintain the monument;
(e) The notice to be given to the Central Government in case the land on which the monument is situated or any adjoining land is offered for sale by the owner, and the right to be reserved to the Central Government to purchase such land, or any specified portion of such land, at its market value;
(f) The payment of any expenses incurred by the owner or by the Central Government in connection with the maintenance of the monument;
(g) The proprietary or other rights which are to vest in the Central Government in respect of the monument when any expenses are incurred by the Central Government in connection with the maintenance of the monument;
(h) The appointment of an authority to decide any dispute arising out of the agreement; and
(i) Any matter connected with the maintenance of the monument, which is a proper subject of agreement between the owner and the Central Government.
(3) The Central Government or the owner may, at any time after the expiration of three years from the date of execution of an agreement under this section, terminate it on giving six months notice in writing to the other party:
Provided that where the agreement is terminated by the owner, he shall pay to the Central government the expenses, if any, incurred by it on the maintenance of the monument during the five years immediately preceding the termination of the agreement or, if the agreement has been if force for a shorter period, during the period the agreement was in force.
(4) An agreement under this section shall be binding on any person claiming to be the owner of the monument to which it relates, from, through or under a party by whom or on whose behalf the agreement was executed.
Owners under disability or not in possession,
7. (1) If the owner of a protected monument is unable, by reason of infancy or other disability, to act for himself, the person legally competent to act on his behalf may exercise the powers conferred upon an owner by section 6.
(2) In the case of village property, the headman or the village-officer exercising powers of management over such property may exercise the powers conferred upon any owner by section 6.
(3) Nothing in this section shall be deemed to empower any person not being of the same religion as the person on whose behalf he is acting to make or execute an agreement relating to a protected monument which or any part of which is periodically used for the religious worship or observances of that religion.
Application of endowment to repair a protected monument
8. (1) If any owner or other person competent to enter into an agreement under section 6 for the maintenance of a protected monument refuses or fails to enter into such an agreement, and if any endowment has been created for the purpose of keeping such monument in repair or for that purpose among others, the Central Government may institute a suit in the court of the district judge, or, if the estimated cost of repairing the monument does not exceed one thousand rupees, may make an application to the district judge, for the proper application of such endowment or part thereof.
(2) On the hearing of an application under sub-section (1), the district judge may summon and examine the owner and any person whose evidence appears to him necessary and may pass an order for the proper application of the endowment or of any part thereof, and any such order may be executed as if it were a decree of a civil court.
Failure or refusal to enter into an agreement,
9. (1) If any owner or other person competent to enter into an agreement under section 6 for the maintenance of a protected monument refuses or fails to enter into such an agreement, the Central Government may make an order providing for all or any of the matters specified in sub-section (2) of section 6 and such order shall be binding on the owner or such other person and on every person claiming title to the monument from, through or under, the owner or such other person.
(2) where an order made under sub-section (1) provides that the monument shall be maintained by the owner or other person competent to enter into an agreement, all reasonable expenses for the maintenance of the monument shall be payable by the Central Government.
(3) no order under subsection (1) shall be made unless the owner or other person has been given an opportunity of making a representation in writing against the proposed order.
Power to make order prohibiting contravention of agreement under section 6.
10. (1) If the Director-General apprehends that the owner or occupier of a protected monument intends to destroy, remove, alter, deface, imperil or misuse the monument or to build on or near the site thereof in contravention of the terms of an agreement under section 6, the Director-General may, after giving the owner or occupier an opportunity of making a representation in writing, make an order prohibiting any such contravention of the agreement:
Provided that no such opportunity may be given in any case where the Director-General, for reasons to be recorded, is satisfied that it is not expedient or practicable to do so.
(2) Any person aggrieved by an order under this section may appeal to the Central Government within such time and in such manner as may be prescribed and the decision of the Central government shall be final.
Enforcement of agreement
11. (1) If an owner or other person who is bound by an agreement for the maintenance of a monument under section 6 refuses or fails within such reasonable time as the Director-General may fix, to do any act which in the opinion of the Director-General is necessary for the maintenance of the monument, the Director-General may authorise any person to do any such act, and the owner or other person shall be liable to pay the expenses of doing any such act or such portion of the expenses as the owner may be liable to pay under the agreement.
(2) If any dispute arises regarding the amount of expenses payable by the owner or other person under sub-section (1), it shall be referred to the Central Government whose decision shall be final.
Purchases at certain sales and persons claiming through owner bound by instrument executed by owner
12. Every person who purchases, at a sale for arrears of land revenue or any other public demand, any land on which is situated a monument in respect of which any instrument has been executed by the owner for the time being under section 5 or section 6, and every person claiming any title to a monument from, through or under, an owner who executed any such instrument, shall be bound by such instrument.
Acquisition of protected monuments.
1 of 1894
13. If the Central Government apprehends that a protected monument is in danger of being destroyed, injured, misused, or allowed to fall into decay, it may acquire the protected monument under provisions of the Land Acquisition Act, 1894 as if the maintenance of the protected monument were a public purpose within the meaning of that Act.
Maintenance of certain protected monuments
14. (1) The Central Government shall maintain every monument which has been acquired under section 13 or in respect of which any of the rights mentioned in section 5 have been acquired.
(2) when the Director-General has assumed the guardianship of a monument under section 5, he shall, for the purpose of maintaining such monument, have access to the monument at all reasonable times, by himself and by his agents, subordinates and workmen, for the purpose of inspecting the monument and for the purpose of bringing such materials and doing such acts as he may consider necessary or desirable for the maintenance thereof.
Voluntary contributions
15. The Director General may receive voluntary contributions towards the cost of maintaining a protected monument and may give orders as to the management and application of any funds so received by him:
Provided that no contribution received under this section shall be applied to any purpose other than the purpose for which it was contributed.
Protection of place of worship from misuse, pollution or desecration
16. (1) A protected monument maintained by the Central Government under this Act which is a place of worship or shrine shall not be used for any purpose inconsistent with its character.
(2) Where the Central Government has acquired a protected monument under section 13, or where the Director-General has purchased, or taken a lease or accepted a gift or bequest or assumed guardianship of a protected monument under section 5, and such monument or any part thereof is used for religious worship or observances by any community, the Collector shall make due provisions for the protection of such monument or part thereof, from pollution or desecration—
(a) by prohibiting the entry therein except in accordance with the conditions prescribed with the concurrence of the persons, if any, in religious charge of the said monument or part thereof, of any person not entitled so to enter by the religious usages of the community by which the monument or part thereof is used, or
(b) by taking such other action as he may think necessary in this behalf.
Relinquishment of Government rights in a monument.
17 With the sanction of the Central Government, the Director-General Government rights. may—
(a) Where the rights have been acquired by the Director-General in respect of any monument under this Act by virtue of any sale, lease, gift or will, relinquish, by notification in the Official Gazette, the rights so acquired to the person who would for the time being be the owner of the monument if such rights had not been acquired; or
(b) relinquish any guardianship of a monument, which he has assumed under this Act.
Right of access to protected monument
18. Subject to any rules made under this Act, the public shall have a right of access to any protected monument.
PROTECTED AREAS
Restrictions on enjoyment of property rights in protected areas.
19. (1) No person, including the owner or occupier of a protected area, shall construct any building within the protected area or carry on any mining, quarrying, excavating, blasting or any operation of a like nature in such area, or utilise such area or any part thereof in any other manner without the permission of the Central Government:
Provided that nothing in this sub-section shall be deemed to prohibit the use of any such area or part thereof for purposes of cultivation if such cultivation does not involve the digging of not more than one foot of soil from the surface.
(2) The Central Government may, by order, direct that any building constructed by any person within a protected area in contravention of the provisions of sub-section (1) shall be removed within a specified period and, if the person refuses or fails to comply with the order, the Collector may cause the building to be removed and the person shall be liable to pay the cost of such removal.
Power to acquire a protected area
1 of 1894
20. If the Central Government is of opinion that any protected area contains an ancient monument or antiquities of national interest and value, it may acquire such area under the provisions of the Land Acquisition Act, 1894, as if the acquisition were for a public purpose within the making of that Act.
ARCHAEOLOGICAL EXCAVATIONS
Excavations in protected areas
21. An archaeological officer or an officer authorised by him in this behalf or any person holding a licence granted in this behalf under this Act (hereinafter referred to as the licensee) may, after giving notice in writing to the Collector and the owner, enter upon and make excavations in any protected area.
Excavations in areas other than protected areas.
22. Where an archaeological officer has reason to believe that any area not being a protected area contains ruins or relics of historical or archaeological importance, he or an officer authorised by him in this behalf may, after giving notice in writing to the Collector and the owner, enter upon and make excavations in the area.
Compulsory purchase of antiquities, etc., discovered during excavation operations.
23. (1) Where, as a result of any excavations made in any area under section 21 and section 22, any antiquities are discovered, the archaeological officer or the licensee, as the case may be, shall—
(a) as soon as practicable, examine such antiquities and submit a report to the Central Government in such manner and containing such particulars as may be prescribed;
(b) at the conclusion of the excavation operations, give notice in writing to the owner of the land from which such antiquities have been discovered, of the nature of such antiquities.
(2) Until an order for the [Substituted for the words [compulsory purchase] by the Antiquities and Art Treasures Act (52 of 1972), vide Section 33(iii) (a), w.e.f. 5.04.1976.] [compulsory acquisition] of any such antiquities is made under sub-section (3), the archaeological officer or the licensee, as the case may be, shall keep them in such safe custody as he may deem fit.
(3) On receipt of a report under sub-section (1), the Central Government may make an order for the [Substituted for the words “compulsory purchase of any such antiquities at their market value” by the Antiquities and Art Treasures Act (52 of 1972), vide Section 33(iii) (b), w.e.f. 5.04.1976.] [compulsory acquisition of any such antiquities].
(4) When an order for the [Supra] [compulsory acquisition] of any antiquities is made under sub-section (3), such antiquities shall rest in the Central Government with effect from the date of the order.
Excavations, etc., for archaeological purposes.
24. No State Government shall undertake or authorise any person to undertake any excavation or other like operation for archaeological purposes in any area which is not a protected area except with the previous approval of the Central Government and in accordance with such rules or directions, if any, as the Central Government may make or give in this behalf.
PROTECTION OF ANTIQUITIES
Power of Central Government to control moving of antiquities
25. (1) If the Central Government considers that any antiquities or class of antiquities ought not to be moved from the place where they are without the sanction of the Central antiquities Government, the Central Government may, by notification in the Official Gazette, direct that any such antiquity or any class of such antiquities shall not be moved except with the written permission of the Director General.
(2) Every application for permission under sub-section (1) shall be in such form and contain such particulars as may be prescribed.
(3) Any person aggrieved by an order refusing permission may appeal to the Central Government whose decision shall be final.
Purchase of antiquities by Central Government
26. (1) If the Central Government apprehends that any antiquity mentioned in a notification issued under sub-section (1) of section 25 is in danger of being destroyed, removed, injured, misused or allowed to fall into decay or is of opinion that, by reason of its historical or archaeological importance, it is desirable to preserve such antiquity in a public place, the Central Government may make an order for the [Supra] [compulsory acquisition of such antiquity] and the Collector shall thereupon give notice to the owner of the antiquity [Substituted for the words “compulsory purchase of any such antiquities at its market value” , and “to be purchased” by the Antiquities and Art Treasures Act (52 of 1972), vide Section 33(iv) (a), w.e.f. 5.04.1976.] [to be acquired].
(2) Where a notice of [Substituted for the words “compulsory purchase”, by the Antiquities and Art Treasures Act (52 of 1972), vide Section 33(iv) (b), w.e.f. 5.04.1976.] [compulsory acquisition] is issued under sub-section (1) in respect of any antiquity, such antiquity shall vest in the Central Government with effect from the date of the notice.
(3) The power of [Supra] [compulsory acquisition] given by this section shall not extend to any image or symbol actually used for bona fide religious observances.
PRINCIPLES OF COMPENSATION
Compensation for loss or damage.
27. Any owner or occupier of land who has sustained any loss or damage or any diminution of profits from the land by reason of any entry on, or excavations in, such land or the exercise of any other power conferred by this Act shall be paid compensation by the Central Government for such loss, damage or diminution of profits.
Assessment of market value of compensation
28. (1) The market value of any property which the Central Government is empowered to purchase at such value under this Act or the compensation to be paid by the Central Government in respect of any thing done under this Act shall, where any dispute arises in respect of such market value or compensation, be ascertained in the manner provided in sections 3, 5, 8 to 34, 45 to 47, 52 and 52 of the Land Acquisition Act, 1894, so far as they can be made applicable:
1 of 1894
Provided that, when making an enquiry under the said Land Acquisition Act, the Collector shall be assisted by two assessors, one of whom shall be a competent person nominated by the Central Government and one a person nominated by the owner, or, in case the owner fails to nominate as assessor within such reasonable time as may be fixed by the Collector in this behalf, by the Collector.
52 of 1972
[Substituted for the words by the Antiquities and Art Treasures Act (52 of 1972), vide Section 33(v), w.e.f. 5.04.1976.] [(2) For every antiquity in respect of which an order for compulsory acquisition has been made under sub-section (3) of section 23 or under sub-section (1) of section 26, there shall be paid compensation and the provisions of section 20 and 22 of the Antiquities and Art Treasures Act, 1972, shall, so far as may be, apply in relation to the determination and payment of such compensation as they apply in relation to the determination and payment of compensation for any antiquity or art treasure compulsorily acquired under section 19 of that Act]
MISCELLANEOUS
Delegation of powers
29. The Central Government may, by notification in the Official Gazette, direct that any powers conferred on it by or under this Act shall, subject to such conditions as may be specified in the direction, be exercisable also by—
(a) such officer or authority subordinate to the Central Government, or
(b) such State Government or such officer or authority subordinate to the State Government, as may be specified in the direction.
Penalties 30.
(1) WHOEVER—
(i) destroys, removes, inquires, alters, defaces, imperils, or misuse a protected monument, or (ii) being the owner or occupier of a protected monument, contravenes an order made under subsection (1) of section 9 or under sub-section (1) of section 10, or
(iii) removes from a protected monument any sculpture, carving, image, bas-relief, inscription, or other like object, or
(iv) does any act in contravention of sub-section(1) of section 19, shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.
(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 conviction a person of any such contravention may by order direct such person to restore the antiquity to the place from which it was moved.
Jurisdiction to try offences.
31 No court inferior to that of a presidency magistrate or a magistrate of the first class shall try any offence under this Act.
Certain offences to be cognizable
5 of 1898
32. Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence under clause (i) or clause (iii) of sub-section (1) of section 30, shall be deemed to be a cognizable offence within the meaning of that Code.
Special provision regarding fine
5 of 1898
33. Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for nay magistrate of the first class specially empowered by the State Government in this behalf and for any presidency magistrate to pass a sentence of fine exceeding two thousand rupees on any person convicted of an offence which under this Act is punishable with fine exceeding two thousand rupees.
Recovery of amounts due to the Government
34. Any amount due to the Government from any person under this Act, may on a certificate issued by the Director General or an archaeological officer authorised by him in this behalf be recovered in the same manner as an arrear of land revenue.
Ancient monuments, etc., which have ceased to be of national importance
35. If the Central Government is of opinion that any ancient and historical monument or archaeological site and remains declared to be of national importance by or under this Act has ceased to be of national importance, it may, by notification in the Official Gazette, declare that the ancient and historical monument or archaeological site and remains, as the case may be, has ceased to be of national importance for the purposes of this Act.
Power to correct mistakes, etc.
36. Any clerical mistake, patent error or error arising from accidental slip or omission in the description of any ancient monument or archaeological site and remains declared to be of national importance by or under this Act, may, at any time, be corrected by the Central Government by notification in the Official Gazette.
Protection of action taken under the act.
37. No suit for compensation and no criminal proceeding shall lie against any public servant in respect of any act done or in good faith intended to be done in the exercise of any power conferred by this Act.
Power to make rules.
38 (1) The Central Government may, by notification in the Official rules. . Gazette and subject to the condition of previous publication, make rules [Ancient Monuments and Archaeological Sites and Remains Rules, 1959, published in Gazette of India, Extraordinary vide dated 15.10.1959 Part II, Section 3(ii).] for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—
(a) the prohibition or regulation by licensing or otherwise of mining, quarrying, excavating, blasting or any operation of a like nature near a protected monument or the construction of buildings on land adjoining such monument and the removal of unauthorised buildings;
(b) the grant of licences and permissions to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licences may be granted, the taking of securities from licensees and the fees that may be charged for such licences;
(c) the right of access of the public to a protected monument and the fee, if any, to be charged therefor;
(d) the form and contents of the report of an archaeological officer or a licensee under clause (a) of sub-section (1) of section 23;
(e) the form in which applications for permission under section 19 or section 25 may be made and the particulars which they should contain;
(f) the form and manner of preferring appeals under this Act and the time within which they may be preferred;
(g) the manner of service of any order or notice under this Act;
(h) the manner in which excavations and other like operations for archaeological purposes may be carried on;
(i) any other matter which is to be or may be prescribed.
(3) Any rule made under this section may provide that a breach thereof shall be punishable,—
(i) in the case of a rule made with reference to clause
(a) of sub-section (2), with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both;
(ii) in the case of a rule made with reference to clause (b) of sub-section (2), with fine which may extend to five thousand rupees;
(iii) in the case of a rule made with reference to clause (c) of sub-section (2), with fine which may extend to five hundred rupees.
(4) All rules made under this section shall be laid for not less than thirty days before each House of Parliament as soon as possible after they are made, and shall be subject to such modifications as Parliament may make during the session in which they are so laid or the session immediately following.
Repeals and savings.
39. (1) The Ancient and Historical Monuments and Archaeological Sites and Remains (Declaration of National Importance) Act, 1951, and section 126 of the States Reorganisation Act, 1956, are hereby repealed.
71 of 1951
37 of 1956
7 0f 1904
(2) The Ancient Monuments Preservation Act, 1904 shall cease to have effect in relation to ancient and historical monuments and archaeological sites and remains declared by or under this Act to be of national importance, except as respects things done or omitted to be done before the commencement of this Act.
