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THE ORISSA ANCIENT MONUMENTS PRESERVATION (AMENDMENT) ACT, 2002
THE ORISSA ANCIENT MONUMENTS PRESERVATION (AMENDMENT) ACT, 2002
ORISSA ACT 16 OF 2002
TABLE CONTENTS
PREAMBLE:
SECTIONS:
1. Short title
2. Amendment of section 15
3. Amendment of section 16
THE ORISSA ANCIENT MONUMENTS PRESERVATION (AMENDMENT) ACT, 2002
[For the Bill, see Orissa Gazette, Extraordinary, dated the 5th October, 2002 (No. 1743)]
ORISSA ACT 16 OF 2002
[Received the assent of the Governor on the 29th November 2002, first published in an extraordinary issue of the Orissa Gazette, dated the 13thDecember 2002 (No. 2228)]
AN ACT TO AMEND THE ORISSA ANCIENT MONUMENTS PRESERVATION ACT, 1956.
BE it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
Short title.
1. This Act may be called the Orissa Ancient Monuments Preservation (Amendment) Act, 2002.
Amendment of section 16.
Orissa Act 12 of 1956.
2. In section 16 of the Orissa Ancient Monuments Preservation Act, 1956 (hereinafter referred to as the principal Act), for the words “fine which may extend to five thousand rupees, or with imprisonment which may extend to three months or with both”, the words “imprisonment of either description for a term which may extend to seven years, or with fine which may extend to fifty thousand rupees, or with both” shall be substituted.
Amendment of section 17.
3. In section 17 of the principal Act, in sub-section (4), for the words “five hundred rupees”, the words “ten thousand rupees” shall be substituted.
