KARNATAKA
TREASURE TROVE (FIRST AMENDMENT) RULES, 1966[1] 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. These
rules may be called the Karnataka Treasure Trove (First Amendment) Rules, 1966. In
the Karnataka Treasure Trove Rules, 1963 (hereinafter referred to as the said
rules), Rule 4 shall be omitted. 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". [1] Published in the Karnataka Gazette, dated 27-10-1966, vide
Notification No RD 24 ETC 66, dated 4-10-1966.KARNATAKA TREASURE TROVE (FIRST AMENDMENT)
RULES, 1966
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