17. Transfer of ownership, etc., of antiquities to be intimated to the registering officer.-

Whenever any person transfers the ownership, control or possession of any antiquity specified in any notification issued under sub-section (1) of section 14 such person shall intimate, within such period and in such form as may be prescribed, the fact of such transfer to the registering officer.

1. Subs. by Act 82 of 1976, s. 3, for "shall be accompanied" (w.e.f. 4-6-1976).