LexSection 30A — Punishment for construction, etc., in prohibited area.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
1 [ 30A. Punishment for construction, etc., in prohibited area. --Whoever raises, on and after the date on which the Ancient Monuments and Archaeological Sites and Remains (Amendment and Validation) Bill, 2010, receives the assent of the President, any construction in the prohibited area, shall be punishable with imprisonment not exceeding two years or with fine which may extend to one lakh rupees or with both.]Open in Lexace · Ask the AI about this section