17. Power to Central Government to control traffic inantiquities.

(1)If the Central Government apprehends that antiquities that are being sold or removed to the detriment of India or of any neighbouring country, it may, by notification3in the Official Gazette, prohibit or restrict the bringing or taking by sea or by land of any antiquities or class of antiquities described in the notification into or out of4[the territories to which this Act extends] or any specified part of5[the said territories].

(2) Any person who brings or takes or attempts to bring or take any such antiquities into or out of5[the said territories] or any part of5[the said territories] in contravention of a notification issued undersub-section(1), shall be punishable with fine which may extend to five hundred rupees.

(3) Antiquities in respect of which an offence referred to insub-section(2) has been committed shall be liable to confiscation.

(4) An officer of Customs, or an officer of Police of a grade not lower thanSub-Inspector,duly empowered by the6[Central Government] in this behalf, may search any vessel, cart or other means of conveyance, and may open any baggage or package of goods, if he has reason to believe that goods in respect of which an offence has been committed undersub-section(2) are contained therein.

(5) A person who complains that the power of search mentioned insub-section(4) has been vexatiously or improperly exercised may address his complaint to the6[Central Government], and the6[Central Government] shall pass such order and may award such compensation, if any, as appears to it to be just.

1. Subs. by the A.O.1937, for "the L.G.".

2. Subs.,ibid., for "Govt.".

3. For notification,seeGazette of India, 1917, Pt. I, p. 989.

4. Subs. by Act 3 of 1951, s. 3 and the Schedule, for "the territories for the time being comprised within Part A States and Part C States".

5. Subs. by the A.O. 1950, for "the Provinces".

6. Subs. by the A.O. 1937, for "L. G.".