Section 30 — Penalties.

(1) Whoever-- (i) destroys, removes, injures, alters, defaces, imperils or misuses a protected monument, or (ii) being the owner or occupier of a protected monument, contravenes an order made under sub-section (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 1 [imprisonment which may extend to two years], or with 2 [fine which may extend to one lakh 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 3 [imprisonment which may extend to two years or with fine which may extend to one lakh rupees or with both]; and the court convicting a person of any such contravention may by order direct such person to restore the antiquity to the place from which it was moved.

Official Hindi (PDF) ↗

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