KARNATAKA TREASURE TROVE (FIRST AMENDMENT) RULES, 1966

KARNATAKA TREASURE TROVE (FIRST AMENDMENT) RULES, 1966[1]

PREAMBLE

In exercise of the powers conferred by sub-section (1) of Section 20 of the Karnataka Treasure Trove Act, 1962 (Karnataka Act 23 of 1963), the Government of Karnataka, hereby makes the following amendments to the Karnataka Treasure Trove Rules, 1963, namely.

Rule - 1. Title.

These rules may be called the Karnataka Treasure Trove (First Amendment) Rules, 1966.

Rule - 2. Omission of Rule 4.

In the Karnataka Treasure Trove Rules, 1963 (hereinafter referred to as the said rules), Rule 4 shall be omitted.

Rule - 3. Substitution of new Rule 5.

In the said rules, for Rule 5, the following rule shall be substituted, namely.

"5. Manner of publication of Notification under Section 4.

(1)     The Deputy Commissioner shall, within sixty days from the date of receipt of a notice under Section 3, publish a notification in pursuance of clause (b) of Section 4 in the Official Gazette in English and Kannada.

(2)     Every such notification shall also be published in English and Kannada at the following places, namely.

(a)      the local Police Station having jurisdiction,

(b)      the Notice Board of the Office of the Deputy Commissioner of the District;

(c)      the Notice Board of the Office of the Tahsildar of the Taluk in whose jurisdiction the Treasure Trove was found;

(d)      the Panchayat Office of the Village concerned; and

(e)      the Chavadi of the Village in which the Treasure Trove was found.

(3)     A copy of such notification shall after its issue be also served by the Deputy Commissioner on the person and on the finder referred to in clause (c) of Section 4".