Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Monuments, Archaeological Sites And Antiquities (Amendment) Act, 2007 [20 September 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 3 4. Amendment Of Section 12 5. Amendment Of Section 17 6. Amendment Of Section 18 7. Amendment Of Section 19 8. Amendment Of Section 20 9. Amendment Of Section 21 10. Amendment Of Section 26 11. Amendment Of Section 28 12. Amendment Of Section 32 13. Insertion Of New Section 37-A 14. Amendment Of Section 38 15. Repeal And Saving Rajasthan Monuments, Archaeological Sites And Antiquities (Amendment) Act, 2007 [20 September 2007] An Act Further to amend the Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961. Be it enacted by the Rajasthan State Legislature in the Fifty Eighth Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Rajasthan Monuments Archaeological Sites and Antiquities (Amendment) Act, 2007. It shall be deemed to have come into force on and from 25 may 2007. 2. Amendment Of Section 2 :- In section 2 of the Rajasthan Monuments, Archaeological sites and Antiquities Act, 1961 (Act No. 19 of 1961) herein after referred to as principal Act, (i) in clause (i) for the existing expression "to which the provision of that act apply for the time being ", the expression "which has been declared protected under that Act and stands so declared" shall substituted; (ii) In clause (ii) for the existing expression "to which the provision of that Act apply for the time being ", the expression "which has been declared protected under that Act and stands so declared" shall be substituted; (iii) In clause (iv) for the exiting expression" to which the provisions of that .Act apply for the time being", the expression "which has been declared protected under that .Act and stands so declared" shall be substituted. 3. Amendment Of Section 3 :- I n subsection (4A) of section 3 of the principal Act, the existing expression "And for reasons of its satisfaction to be recorded in such notification" appeared after the existing expression "official Gazette" and before the existing expression "forthwith " shall be deleted. 4. Amendment Of Section 12 :- I n subsection (1) of section 12 of the principal Act, after the existing expression. "Rajasthan land Acquisition Act, 1953 (Rajasthan Act No. 24 of 1953)", the expression " Land Acquisition Act, 1894 (Central Act No. 1 of 1894)" shall be substituted. 5. Amendment Of Section 17 :- In subsection (1) of section 17 of the principal Act for the exsisting expression "six month or with fine which may extend to five thousand", the expression "there years or with fine which may extend to one lac" shall be substituted. 6. Amendment Of Section 18 :- In subsection (2) of section 18 of the principal Act for the existing expression "two hundred", the expression "Five thousand" shall be substituted. 7. Amendment Of Section 19 :- In sub-Section (6) of section 19 of the principal Ac, for the existing expression "one hundred", the expression "three thousand" shall be substituted. 8. Amendment Of Section 20 :- In subsection (2) of section 20 of the principal Act, for the existing expression "one hundred", the expression "three thousand" shall be substituted. 9. Amendment Of Section 21 :- I n section 21 of the principal Act, for the existing expression "Rajasthan land Acquisition Act, 1953 (Rajasthan Act No. 24 of 1953)", the expression "Land Acquisition Act 1894(Central Act no 1 of 1894)" shall be substituted. 10. Amendment Of Section 26 :- I n section 26 of the principal Act, for the existing expression "six months or with fine which may extend to five thousand", the expression "three years or with fine which may extend to one lac" shall be substituted. 11. Amendment Of Section 28 :- In sub section (4) of section 28 of the principal Act, for the existing expression "five hundred", the expression "fifteen thousand" shall be substituted. 12. Amendment Of Section 32 :- I n section 32 of the principal Act, for the exiting expression "Rajasthan land Acquisition Act, 1953 (Rajasthan Act No. 24 of 1953)" wherever occurring, the expression "Land Acquisition Act, 1894(Central Act No. 1 of 1984)" shall be substituted. 13. Insertion Of New Section 37-A :- After the existing section 37 and before the existing section 38 of t h e principal Act the following new section shall be inserted, namely:- "37-A. Rectification of error.- Any clerical mistake, patent error or error arising from accidental slip or omission in the site or antiquity declared protected under this Act may, at any time, be corrected by the state Government by notification in the official Gazette." 14. Amendment Of Section 38 :- I n subsection (3) of section 38 the principal Act, for the existing expression "five thousand", the expression "one lac" shall be substituted. 15. Repeal And Saving :- (1) The Rajasthan Monuments, Archaeological Sites and Antiquities Ordinance, 2007 (ordinance No. 4 of 2007) is hereby repealed. (2) Notwithstanding such repeal, all action taken or orders made under the principal Act as amended by the said Ordnance shall be deemed to have been taken or made under the principal Act as amended by this Act.