The Antiquities and Art Treasures Act, 1972
[Act No. 52 of 1972]
[9th September, 1972.]
| Contents |
| Title |
The Antiquities and Art Treasures Act, 1972 |
| Sections |
Chaptericulars |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| 3. |
Regulation of export trade in antiquities and art treasures |
| 4. |
Application of Act 52 of 1962 |
| 5. |
Antiquities to be sold only under a licence |
| 6. |
Appointment of licensing officers |
| 7. |
Application for licence |
| 8. |
Grant of licence |
| 9. |
Renewal of licence |
| 10. |
Maintenance of records, photographs and registers by licensees |
| 11. |
Revocation, suspension and amendment of licences |
| 12. |
Persons whose licences have been revoked may sell antiquities to other licensees |
| 13. |
Power of Central Government to carry on the business of selling antiquities to the exclusion of others |
| 14. |
Registration of antiquities |
| 15. |
Appointment of registering officers |
| 16. |
Application for registration and grant of certificate of registration |
| 17. |
Transfer of ownership, etc., of antiquities to be intimated to the registering officer |
| 18. |
Provisions of sections 14, 16 and 17 not to apply in certain cases |
| 19. |
Power of Central Government to compulsorily acquire antiquities and art treasures |
| 20. |
Payment of compensation for antiquities and art treasures compulsorily acquired under section 19 |
| 21. |
Appeals against decisions of licensing officers and registering officers |
| 22. |
Appeals against awards of arbitrators |
| 23. |
Powers of entry, search, seizure, etc |
| 24. |
Power to determine whether or not an article, etc., is antiquity or art treasure |
| 25. |
Penalty |
| 26. |
Cognizance of offences |
| 27. |
Magistrate's power to impose enhanced penalties |
| 28. |
Offences by companies |
| 29. |
Protection of action taken in good faith |
| 30. |
Application of other laws not barred |
| 31. |
Power to make rules |
| 32. |
Repeal |
| 33. |
Amendment of Act 24 of 1958 |
