Section 6 — Appointment of licensing officers.

The Antiquities and Art Treasures Act, 1972
The Central Government may, by notified order,-- (a) appoint such persons, being gazetted officers of Government, as it thinks fit, to be licensing officers for the purposes of this Act; (b) define the limits of the area within which a licensing officer shall exercise the powers conferred on licensing officers by or under this Act.

Official Hindi (PDF) ↗

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