LexSection 30B — Punishment for construction, etc., in regulated area.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
1 [ 30B. Punishment for construction, etc., in regulated 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 regulated area without the previous permission of the competent authority or in contravention of the permission granted by the competent authority, 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