Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Monuments, Archaeological Sites Antiquities (Amendment) Act, 2007 [08 October 2007] CONTENTS 1. Short title and commencement 2. Amendment of section 2, Rajasthan Act No. 19 3. Amendment of section 3, Rajasthan Act No. 19 4. Amendment of section 12, Rajasthan Act No. 19 5. Amendment of section 17, Rajasthan Act No. 19 6. Amendment of section 18, Rajasthan Act No. 19 7. Amendment of section 19, Rajasthan Act No. 19 8. Amendment of section 20, Rajasthan Act No. 19 9. Amendment of section 21, Rajasthan Act No. 19 10. Amendment of section 26, Rajasthan Act No, 19 11. Amendment of section 28, Rajasthan Act No. 19 12. Amendment of section 32, Rajasthan Act No. 19 13. Insertion of new section 37-A, Rajasthan Act No. 19 14. Amendment ofsection38, Rajasthan Act No. 19 15. Repeal and saving Rajasthan Monuments, Archaeological Sites Antiquities (Amendment) Act, 2007 [08 October 2007] Law (Legislative Drafting) Department (Group-II) No. F.2(16)Vidhi/2/2007:- The following Act of the Rajasthan State Legislature received the assent of the Governor on the 5th day of October, 2007 and is published for general information:- (Act No. 12 of 2007) (Received the assent of the Governor on the 5th day of October, 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 Antiquities (Amendment) Act, 2007. (2) It shall be deemed to have come into force on and from 25th May, 2007. 2. Amendment of section 2, Rajasthan Act No. 19 :- In section 2 of the Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961 (Act No.19 of 1961), hereinafter referred to as the principal Act,:- (i) in clause (i), for the existing.& 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; (ii) in clause (ii), for the existing 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; (iii) in clause (iv), for the existing 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, Rajasthan Act No. 19 :- In sub-section (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, Rajasthan Act No. 19 :- In sub-section (1) of section 12 of the principal Act, for the existing expression "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)", the expression "Land Acquisition Act, 1894 (Central Act No. 1 of 1894)" shall be substituted. 5. Amendment of section 17, Rajasthan Act No. 19 :- In sub-section (1) of section 17 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. 6. Amendment of section 18, Rajasthan Act No. 19 :- In sub-section (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, Rajasthan Act No. 19 :- In sub section (6) of section 19 of the principal Act, for the existing expression "one hundred", the expression "three thousand" shall be substituted. 8. Amendment of section 20, Rajasthan Act No. 19 :- In subjection (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, Rajasthan Act No. 19 :- In section 21 of the principal Act, for the existing expression "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)", the expression "Land Acquisition Act, 1894 (Central Act No. 1 of 1894)" shall be substituted. 10. Amendment of section 26, Rajasthan Act No, 19 :- In 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, Rajasthan Act No. 19 :- 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, Rajasthan Act No. 19 :- In section 32 of the Principal Act, for the Existing expression "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)" wherever Occurring, the expression "Land Acquisition Act, 1894 (Central Act No. 1 of 1894)" shall be substituted. 13. Insertion of new section 37-A, Rajasthan Act No. 19 :- After the existing section 37 and before the existing section 38 01 the 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 description of any ancient or historical monument or archaeological 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 ofsection38, Rajasthan Act No. 19 :- In sub-section (3) of section 38 of 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 actions taken or orders made under principal Act as amended by the Said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act.