The Antiquities and Art Treasures Act, 1972

33 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Regulation of export trade in antiquities and art treasures.
Section 4 — Application of Act 52 of 1962.
Section 5 — Antiquities to be sold only under a licence.
Section 6 — Appointment of licensing officers.
Section 7 — Application for licence.
Section 8 — Grant of licence.
Section 9 — Renewal of licence.
Section 10 — Maintenance of records, photographs and registers by licensees.
Section 11 — Revocation, suspension and amendment of licences.
Section 12 — Persons whose licences have been revoked may sell antiquities to other licensees.
Section 13 — Power of Central Government to carry on the business of selling antiquities to the exclusion of others.
Section 14 — Registration of antiquities.
Section 15 — Appointment of registering officers.
Section 16 — Application for registration and grant of certificate of registration.
Section 17 — Transfer of ownership, etc., of antiquities to be intimated to the registering officer.
Section 18 — Provisions of sections 14, 16 and 17 not to apply in certain cases.
Section 19 — Power of Central Government to compulsorily acquire antiquities and art treasures.
Section 20 — Payment of compensation for antiquities and art treasures compulsorily acquired under section 19.
Section 21 — Appeals against decisions of licensing officers and registering officers.
Section 22 — Appeals against awards of arbitrators.
Section 23 — Powers of entry, search, seizure, etc.
Section 24 — Power to determine whether or not an article, etc., is antiquity or art treasure.
Section 25 — Penalty.
Section 26 — Cognizance of offences.
Section 27 — Magistrate’s power to impose enhanced penalties.
Section 28 — Offences by companies.
Section 29 — Protection of action taken in good faith.
Section 30 — Application of other laws not barred.
Section 31 — Power to make rules.
Section 32 — Repeal.
Section 33 — Amendment of Act 24 of 1958.

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