LexThe Punjab Ancient And Historical Monuments And Archaeological Sites and Cultural Heritage Maintenance Board Act, 2013
Punjab · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS
THE PUNJAB ANCIENT, HISTORICAL MONUMENTS,
ARCHAEOLOGICAL SITES AND CULTURAL HERITAGE
MAINTENANCE BOARD ACT, 2013
(PUNJAB ACT 29 OF 2013)
(As amended upto the 15th July, 2025)
2025
THE PUNJAB ANCIENT, HISTORICAL MONUMENTS,
ARCHAEOLOGICAL SITES AND CULTURAL HERITAGE
MAINTENANCE BOARD ACT, 2013
Sections CONTENTS
1. Short title and commencement
2. Definitions
3. Establishment of the Board
4. Officers and employees
5. Fund of the Board
6. Levy of cess
7. Utilisation of Fund
8. Audit
9. Protection of action taken in good faith
10. Power to make rules
11. Power to make regulations
12. Power to remove difficulties
THE PUNJAB ANCIENT, HISTORICAL MONUMENTS,
ARCHAEOLOGICAL SITES AND CULTURAL HERITAGE
MAINTENANCE BOARD ACT, 2013
(Punjab Act No. 29 of 2013)
[Received the assent of the Governor of Punjab on the 10th day of April ,
2013, and was first published for general information in the Punjab
Government Gazette (Extraordinary), Legislative Supplement, dated the
15th April, 2013.]
1 2 3 4
Year No. Short title Whether repealed or
otherwise affected by the
legislation
2013 29 The Punjab Ancient,
Historical
Monuments,
Archaeological Sites
and Cultural
Heritage
Maintenance Board
Act, 2013
Amended by Punjab Act No.
43 of 2013
Amended by Punjab Act No.
19 of 2015
Amended by Punjab Act No.
29 of 2015
An Act to provide for the establishment of the Punjab Ancient, Historical
Monuments, Archaeological Sites and Cultural Heritage Maintenance
Board with a view to provide for a dedicated Fund for the conservation and
preservation of the protected and unprotected bu ilt heritage of the State as
well as operation and maintenance and upkeep thereof and funding for
heritage memorials to be created/constructed as well as operation and
maintenance thereof in the State through collection of Cultural Cess and
the matters incidental thereto and connected therewith.
BE it enacted by the Legislature of the State of Punjab in the Sixty -
fourth Year of the Republic of India as follows: -
1. (1) This Act may be called the Punjab Ancient, Historical
Monuments, Archaeological Sites and Cultural Heritage Maintenance Board
Act, 2013.
(2) It shall come into force at once.
2. In this Act, unless the context otherwise requires, -
(a) “Act” means the Punjab Ancient, Historical Monuments,
Archaeological Sites and Cultural Heritage Maintenance Board
Act;
(b) “Ancient and Historical Monument” means the Ancient and
Historical Monuments as defined in the Punjab Ancient and
Historical Monuments and Archaeological Sites and Remains
Act, 1964;
(c) “Board” means the Punjab Ancient, Historical Monuments,
Archaeological Sites and Cultural Heritage Maintenance Board
constituted under section 3;
(d) “Fund” means the Cultural Heritage Maintenance and
Development Fund specified under section 5;
(e) “Government” means the Government of Punjab in the
Department of Cultural Affairs, Archaeology and Museum,
Punjab;
(f) “prescribed” means prescribed by the rules made under this
Act;
(g) “protected built heritage” means any monument which is more
than 100 years old and which has been declared protected by
Short title and
commencement.
Definitions.
the Government under the “Punjab Ancient and Historical
Monuments and Archaeological Sites and Remains Act 1964”;
(h) “regulations” means re gulations made by the Board under this
Act; and
(i) “unprotected built heritage” means any monument which is
more than 100 years old and which has not been declared
protected by the Government under the “Punjab Ancient and
Historical Monuments and Archaeologic al Sites and Remains
Act 1964”.
3. (1) There shall be a Board to be called as the Punjab Ancient,
Historical Monuments, Archaeological Sites and Cultural Heritage
Maintenance Board for carrying out the purposes of this Act.
(2) The Board established under sub-section (1), shall consist of the
following, namely: -
(i) Chief Minister …Chairman
(ii) Minister, Cultural Affairs …Vice-Chairman
(iii) Chief Secretary …Member
(iv) Financial Commissioner Development …Member
(v) Principal Secretary to Chief Minister …Member
(vi) Principal Secretary, Cultural Affairs …Member
(vii) Principal Secretary, Finance …Member
(viii) Principal Secretary, Planning …Member
(ix) Principal Secretary, PWD …Member
(x) Secretary Mandi Board …Member
(xi) Director, Cultural Affairs …Member
Secretary
Establishment of
the Board.
(3) The Board shall be a body corporate having perpetual succession
and a common seal with power, subject to the provisions of this Act, to
acquire, borrow and raise commercial loans and own and hold property and
shall be in the said name, sue and be sued.
(4) The Government shall exercise general superintendence and
control over the Board and its employees and may call for such information,
as it may deem necessary.
(5) An estimate of annual income and expenditure of the Board for
the ensuing Financial Year shall be got prepared by the Member Secretary in
the manner as prescribed and the same shall be submitted to the Board for its
approval and shall be sent to the Government within a period of three months
from the commencement of every financial year.
4. (1) The Board may with the approval of the Government, create
such posts and appoint such officers and other employees thereon as it may
consider necessary for the efficient discharge of its functions.
(2) The conditions of service of o fficers and other employees
referred to in sub -section (1) and their functions and duties shall be such as
may be specified in the regulations made by the Board.
5. (1) There shall be a Fund to be called the Cultural Heritage
Maintenance and Development Fund, which shall be made available to the
Board by the Department of Finance for carrying out the purposes of this Act.
(2) The Fund shall be administered by the Board. The Fund shall
have the following contributions, namely: -
(i) the amount of cess levied and collected under section 6;
Fund of the
Board.
Officers and
employees.
1[(ii) any grant/amount received from the Government, the
State Public Sector Undertakings that is Corporations,
Boards, Trusts and Societies on account of percentage
share of their revenues or out of their profits on a case to
case basis or any other source;]
(iii) any additional income to the Department of Cultural
Affairs, Archaeology and Museums, Punjab including any
other miscellaneous receipt after the commencement of
this Act.
(iv) donation and private contributions; and
(v) any other sum of money which the State Government may
subsequently decide to contribute to the Fund.
6 (1) Notwithstanding anything contrary contained in any other law
for the time being in force there shall be levied a cess at a rate one percent of
the project cost for carrying out the purposes of this Act.
(2) The Cess levied under this section shall be collected in the
manner as prescribed, by the Department concerned and agencies on the
construction cost of Roads, Bridges, Flyovers, Road over Bridges/Road under
Bridges (ROB’s/RUB’s) etc. undertaken by PWD, Mandi Board, Punjab
Infrastructure Development Board, Punjab Roads and Bridges Development
Board out of the state or its own resources.
2[(2-A) There shall also be levied a cess under this section on the civil
works to be executed by the Greater Mohali Area Development Authority
and the works of the P unjab Water Supply and Sewerage Board, Department
of Irrigation that is related to Irrigation, Drainage, Flood Management
1 Substituted by Punjab Act No. 43 of 2013, Section 2
2 Inserted by Punjab Act No. 43 of 2013, Section 3
Levy of cess.
Programme and works of the Punjab State Tubewell Corporation and Ranjit
Sagar Dam Project, Shahpur Kandi.]
(3) It shall also be levie d on all buildings costing more than
1[rupees fifteen crores] constructed by the agencies of the State out of their
own or State resources
(4) The proceeds of the cess levied under the sub -section (1), shall
be credited by the agencies concerned directly into the consolidated fund of
the State, within fifteen days of its collection under intimation to the
Department of Cultural Affairs, Archaeology and Museums, Punjab.
(5) The cess so collected thereof shall be released by the State
Government from under the Plan Scheme, to be created afresh, to the Board,
periodically for application of the Funds.
7. The fund shall be utilized for the following purposes, namely: -
(a) Preservation and conservation of the protected/unprotected
monuments in the State.
2 [(b) for the construction/creation of the buildings of
State/National importance, repayment of loans raised for
construction/creation of the buildings o f State/National
importance and operation and maintenance of heritage
memorial/project and Memorials;]
(c) operation and maintenance and upkeep of the buildings
under sub section (b) above; and
(d) any other building.
8. The accounts of the Fund constituted under section 5, shall be audited
by the Examiner Local Funds Accounts, Punjab.
9. No suit, prosecution or other legal proceedings shall lie against the
Government or any officer of the Government or the Board in respect of
1 Substituted for words “rupees fifty crores” by Punjab Act No. 43 of 2013, Section 3
2 Substituted by Punjab Act No. 29 of 2015, Section 2
Audit.
Utilisation
of Fund.
Protection of
action taken in
good faith.
anything which is in good faith done or intended to be done in pursuance of
this Act or the rules made thereunder.
10. (1) The Government may, by notification, make rules for carrying
out the purposes of this Act.
(2) Every rule made under this section shall be laid as soon as may
be after it is made before the House of State Legislature.
11. The Board may from time to time with the previous approval of the
Government, make regulations not inconsistent with this Act and rules made
thereunder, for the purpose of giving effect to the provisions of this Act.
12. If any difficulty arises in giving effect to the provisions of this Act,
the Government may, by order, make such provisions including any
adaptation or modification of any provisions of this Act, as appears to the
Government to be necessary or expedien t for the purpose of removing the
difficulty:
Provided that no such order shall be made after the expiry of a
period of two years from the date of commencement of this Act.
Power to
remove
difficulties.
Power to make
regulations.
Power to make
rules.