[31
December 1968] Published vide
Rajasthan Notification Notification G.S.R 3, dated December 31, 1968 Education Department In exercise of the
powers conferred by Section 38 of the Rajasthan Monument, archaeological sites
and antiquities Act, 1961 (Rajasthan Act 19 of 1961) and in supersession of the
Notification of even number dated 28th September, 1966, published in the Rajasthan
Rajpatra, Part 4 (C), dated 28th September, 1966, the State Government hereby
makes the following Rules:- CHAPTER 1 Preliminary (1)
These rules may be called
the [Rajasthan Monument, Archaeological Sites and Antiquities Rules, 1968]. (2)
They shall extend to the
whole of the State of Rajasthan. In these rules,
unless the context otherwise requires- (a)
"construction"
means that construction of any structure and includes additions or alterations
in an existing building. (b)
"construction"
means the preparation of copies by drawing or by photography or by mould or by
squeezing and includes the preparations of a cinematographic film with the aid
of a hand camera which is capable of taking films of not more than eight
milimeters and which does not require the use of a stand or involve any special
previous arrangements; (c)
"document" means
any record on stone, lead or copper plate etc., which is a work of art on
craftmanship and is of historical value; (d)
"filming" means
the preparation of a cinematographic film with the aid of a camera which is
capable of taking films of more than eight milimeters and which requires the
use of a stand; (e)
form" means a form set
out in Schedule III; (f)
"manuscript" means
any hand-writing, in a book form or on a paper of leaf,which is a work of art
or historical value: (g)
"mining operation"
means any operation for the purpose of searching for or obtaining of any
mineral; (h)
"record" means
engraved letters on stone, land terracotta or copper plate etc.: (i)
"section" means a
section of the Rajasthan Monument, Archaeological Sites and antiquities Act,
1961; (j)
"Schedule" means a
schedule to these rules: and (k)
words and expression not
defined but used in these rules shall have the meanings respectively assigned
to them under the Rajasthan Monuments, Archaeological Sites and Antiquities
Act, 1961. CHAPTER 2 Access to Protected Monuments (1)
Access to protected
monuments in respect of which an agreement has been entered into between the
owner and the State Government under Section 5, or in respect of which a suit
has been instituted in the Court of the District Judge under Section 8. shall
be governed by the provisions of the agreement or as the case may be, the suit.
and nothing in rules 4, 5, 6 or 7 shall be construed as affecting any such
agreement or suit. (2)
A copy of the relevant
provisions of every such agreement or suit shall be exhibited in a conspicuous
part of the monument. The Director may, by
order, direct that any specified part of a protected monument shall not be
opened, permanently or for a specified period, to any person other than an
Archaeological Officer, his agents, sub-ordinates and workmen and any other
Govt. servants on duty a such part. (1)
[The protected monuments
shall remain open during the hours specified by the Government from time to
time. The protected monuments for which no specific order is issued by the
Government and to which neither rule 3 nor rule 4 applies, shall remain open
from sunrise to sun-set : Provided that an
archaeological officer may, by notice to be exhibited in a conspicuous part of
the monument, direct that a protected monument or part thereof shall be closed
temporarily for such period as may be specified in the notice.] (2)
Nothing in this rule or in
rule 4 shall apply to an Archaeological officer, his agents, subordinates and
workmen or any other Government servant on duty at a protected monument. (1)
Every visitor shall be
required to pay the fee as mentioned in Part I of Schedule II for admission
into Amber Palace, Nahargarh Fort, Jaipur and Mardana Palaces. Udaipur. The fee
shall payable in cash at the gate of entry into the Palaces and Fort. No fee
shall be chargeable from children upto the age of 7, Parties of students
coining under the guidance of their teachers shall have entrance into the
palaces and fort on apyment of a fee of ten Paisa only, provided that the
Director may, by order, direct that on such occasions and for such period as
may be specified in the order, no fee shall be charged for entry into palaces
and fort or part thereof. (2)
The fee shall be recovered
from each visitor by a representative of the Directorate of Archaeological and
Museums Rajasthan, Jaipur who shall issue a ticket in the form specified in
Part II of the schedule II to each visitor authorising entry into Amber Palace,
Nahargarh Fort, Jaipur and Mardana Palaces, Udaipur. (3)
The State Government shall
have a right to regulate the entry of visitors either on foot or on any
conveyance or transport including a car, jeep, truck, bus, scooter. tempo or
any other vehicle or elephant. horse or any other animal to Amber Palace and
Nahargarh Fort: Jaipur." (4)
The person plying cars,
jeeps, elephants and other modes of conveyances on hire shall have to obtain a
licensee from such authority and on such conditions as may be notified by the
Government from time to time. The Govt shall have the right to regulate the
rates charged by such persons from the visitors for the use of conveyance or
transport on hire keeping in view the consideration that the visitor or an
international traveller or tourist may know as to how much he would be required
to pay. (1)
No protected monument shall
be used for the purpose of holding any meeting, reception part. conferences or
entertainment except under and in accordance with a permission in writing
granted by the Government of Rajasthan. (2)
Nothing in sub-rule (1)
shall apply to any meeting, reception party, conference or entertainment which
is held in pursuance of a recognised religious usage or custom. No person, shall
within a protected monument- (a)
do any act which causes or
is likely to cause damage or injury to any part of the monuments; or (b)
discharge any fire-arms; or (c)
cook or consume food except
in areas, if any, permitted to be used for that purpose; or (d)
hawk or sell any goods or
wares or convass any cystinger for such goods or wares or display any
advertisement in any form show a visitor round for monetary consideration,
except under the authority of or under and in accordance with the conditions of
a licensee granted by the Director or the Superintendent of Archaeology,
Government of Rajasthan ; or (e)
beg for alms; or (f)
violate and practice, usage
or custom applicable to or observed in the monument; or (g)
bring, for any purpose other
than the maintenance of the monument:- (a)
any animal. Or (b)
any vehicle, except in the
areas reserved for the parking thereof. The Director, may, by
order, direct that no person other than an archaeological officer or an officer
authorised by him in this behalf shall copy any specified protected monument or
any class of protected monuments or any part thereof except under and in
accordance with the terms and conditions of a licensee granted by an archaeological
Officer. (1)
Any person may copy a
protected monument other than such monuments in respect of winch an order has
been made under Rule 9. (2)
Nothing in sub-rule (1)
shall be construed as authorising any person other than an Archaeological
Officer or an officer authorised by him in this behalf, while copying any such
monuments, to - (a)
bring into or use, within
the precincts of such monuments, a camera stand, stool chair, table, large
drawing desk board, or any such appliance, or (b)
erect any scaffolding within
such precincts, or (c)
use within such precincts
any artificial light other than a flash light synchronised with the exposure of
a camera, or (d)
apply any extraneous matter.
such as water, oil, grease or any moulding material in such monument or part
thereof, or (c)
prepare a direct tracing or
mould or squeeze of such monument or part thereof except under and in
accordance with the terms and conditions of a licensee in writing granted by an
Archaeological Officer. No person shall
undertake any filming operation at a protected monument or a part thereof
except under and in accordance with the terms and conditions of a licensee
granted under Rule 13. An application for
licensee under rules 9, 10 and 11 shall be accompanied by the licensee fee
specified in Schedule IV and shall be made to the Director in Form I at least
one month before the proposed date of the commencement of any such operation. On receipt of
application under rule, the Director may grant a licensee in Form II or, if he
is satisfied that the licensee asked for should not be granted, he may after
recording the reasons therefor refuse to grant a licence. (1)
Nothing shall be done by the
licensee which has or may have the effect or exposing any part of the protected
monument and the lawns and gardens attached thereto, to the risk of any damage. (2)
No extraneous matter such as
water, oil, etc. shall be applied on any part of the monument. (3)
The generating plate for
electric power, wherever required shall be placed away from the monument and
the attached lawns and gardens. (4)
There shall be no noise or,
unseeingly behaviour on the part of the performers. (5)
There shall be no request
for closing down the monument or any part thereof to the public even for a
short period either to facilitate the operation or for opening the monument
beyond the normal hours. (6)
Nothing shall be done, which
may hamper the free movement of the visitors to the monument. (7)
Each number of party shall
be allowed free entrance and conveyance at monument, where no such fees are
charged from visitors. (8)
No employee of the
Department of Archaeology shall be expected to render any assistance beyond the
normal attention paid by such employees to the visitors. (9)
The licensee shall observe
the provisions of rule 3 to 8. (10)
Nothing shall be done to
violate the customary rules prevailing at the monument or to use it for any
purpose that may be inconsistent with his character. (11)
Nothing which is likely to
offend public sentiment shall be done. (12)
All the provisions of the
Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961 shall be
observed. (13)
In the event of licensee
having been cancelled under these rules, no claim for the refund of the fee or
any part thereof shall be entertained. (14)
If however, under any
circumstances the party fails to undertake the operation at the monument on the
date specified in the application submitted earlier for the grant of licensee
or if it does not wish to keep the monument engaged for the period for which
fee stands already deposited (after having once begun the shooting operation at
the monument). no fee or part thereof shall be refunded in either case. (15)
The above rules shall not
apply to bonafide visitors in possession of 8 m.m. Cine-camera not requiring
the use of stands, who want to film a monument for the simple purpose of taking
record films and with no intent on of utilising the monument as a part of any
scene, provided that the prohibition contained in rule 3 above are observed and
the use of artificial light including flash-light synchronisers shall not be
allowed in the interior of a monument. The Director my, by
order and after giving notice to the licensee, cancel any licensee granted
under Rule 13, if he is satisfied that any of the terms and conditions of the
licensee has been contravened. Any person aggrieved
by an order of the Director under Rule 13 or Rule 15 may prefer an appeal to
the State Government and the decision of that Government on such appeal shall
be final. Whoever,- (i)
Unlawfully enters any
protected monument or part thereof at a time when under these rules, it is not
to be kept open; or (ii)
Unlawfully enters such
monument in respect of which an order has been made under Rule 4 or Rule 5; or (iii)
Contravenes any of the
provisions of rules 6, 7 and 8; or (iv)
Copies or films of any
protected monument or does any act in contravention of the provisions of rules
9, 10 and 11 or the terms and conditions of any licensee granted under Rule 13;
shall be punishable with fine which may extend to one hundred rupees. Within the controlled
area of a protected monument, the position, height, size, design, material,
colour and screening etc. of the building, structure and other works above the
ground shall be regulated by the following conditions:- (a)
the new construction or
structure shall not be in such a place and of such a height as might obstruct
the external view of the protected monument: (b)
the size of the new building
or structure or works shall not be greater than that of the monument; (c)
the design of the new
construction or structure or works shall not allow any incongruities so as to
be a patch work in the vicinity. when compared with the style used in the
monument: (d)
the materials used in the
new construction shall not be different in quality from those used in the old
building, structure or work: (e)
the colour of the new
construction, structure or works shall be in conformity with the one used in
the monument; (f)
the style of screens used,
in any, in the new construction or structure or works would conform to the type
used in the monument; and (g)
the internal appearance of
the building, structures and other works above ground within the controlled area
of the monument shall fall in line with the external appearance of the
protected monument, in the regulated area of which the alteration of extension
of any buildings or structures or works take place. CHAPTER 3 Constructions and Other
Operations in Protected area etc Every application for
permission for:- (i)
Construction of any
building; (ii)
Carrying out any mining,
quarrying, blasting; or (iii)
Excavating for archaeological
or historical purposes: or (iv)
Undertaking any other
operation of the like nature, under Section 22, in any protected area, shall be
made in Form 11 at least three months before the ate of the commencement of the
proposed construction, operation excavation, etc. as aforesaid. (1)
On receipt of an application
under rule 19- (a)
if such an application is
for excavations for archaeological or historical purposes in any protected
area, the Director shall obtain the previous approval of the Central Government
with regard to the proposed excavation and may thereafter grant a licensee in
Form IV for such purposes, subject to such rules and directions of the Central
Government, if any, as the Central Government may make or give in this behalf
in each case or generally, if the Director is satisfied that the applicant is
competent by training and experience, to undertake the excavation and has
adequate means, equipment and staff for the purpose; (b)
if such an application is for
excavation for purposes other than archaeological or historical purposes, or
for construction of any building or for carrying of any mining, quarrying,
blasting or any operation of a like nature, the Directors may grant, licensee
in Form V, if he is satisfied that the construction of any building on or
carrying and such operation is not likely to damage any protected monument or
affect that value thereof, and the applicant has adequate training and means
for the purpose for which he has applied. (2)
Notwithstanding any thing
contained in sub-rule (1) and subject to the provision of rule 23, no licensee
shall be granted under this rule unless the applicant has paid the licensee fee
specified in Schedule IV and furnished security of such amount not exceeding one
thousand rupees as the applicant has adequate training and means for the
purpose for which. he has applied. (3)
The Director may for reasons
to be recorded in writing refuse to grant a licensee in any particular case. Subject to such rules
or directions, if any as the Central Government may make or give in this
behalf, as provided under Section 24. every licensee granted under rule 20
shall be subject to the following conditions:- (i)
it shall be
non-transferable; (ii)
it shall be in force for
such period not exceeding two months as may be specified in the licensee : Provided that the
Director may, on application made to him at least one month before the expiry
of the licence, extend the period of such licensee by such time as lie
considers proper, subject to the condition that the period including the period
originally fixed and the period so extended six months: (iii)
the licensee shall give to
the Director, the Collector of the district and the owner of the land to be
excavated or in respect of which any operation as stated in rule 19 is to be
carried on at least fifteen days notice in writing for the excavation or such
operation; (iv)
the licensee shall have to
be present at site for at least 3/4th period of the aforesaid operation unless
the Director by order exempts him from such presence; (v)
the licensee shall not,
without the permission of the Director. dismantle or disturb any structures or
antiquites found during his operations under the licensee and shall make
adequate arrangements for the safety of structures or antiquities till they are
taken charge of by the Director. The licensee shall inform the Director or the
owner of the land of the discovery of any such structure or antiquities. He
shall also inform the Director or the owner of the land of the discovery of any
such structure or antiquities. He shall also inform the Director of the
discovery of any antiquity in Form VI. (vi)
the licensees shall not
subject to any antiquities discovered during his operations under the licence,
to any chemical or electrical appliances of mining, without the permission of
the Director; (vii)
the licensee shall not
impose any restriction on the inspection by any Archaeological Officer of his
operations under the licensee or the structures or antiquities discovered
during such operation. The licensee shall not also object to the taking of
notes on or the filming of, the structures or antiquities so discovered, by an
Archaeological Officer; (viii)
the licensee shall give at
least 15 days notice in writing to the Director before he discontinues his
operations under the licensee unless the discontinuance of such operation is
caused by causes beyond the control of the licensee or on account of the
expiration of the period of licence. (ix)
the licensee shall within
three months of the completion of his operation under the licence, submit to
the Director a summary of the result of the operations carried on by him and
where the operations continue for more than three months, such report shall be
submitted every quarter and it shall be open to the Director to publish the
contents of the reports in his reports or reviews. (1)
Where, as a result of any
excavation of operation carried on in any protected area, any antiquity is
discovered, the Archaeological Officer or the Licensee, as the case may be,
shall submit a report of such discovery to the State Government through the
Director, personally or by post in Form III. (2)
Unless the State Government,
make an order under sub-section (3) of Section 25 of the Act, such antiquities
shall be disposed in the following manner:- (i)
antiquities other than rare
antiquities shall be divided into two parts, one share shall go to the licensee
and the other to the State Archaeological Department; (ii)
rare antiquities shall be
preserved in the Museum of the area or locality: (iii)
all human relics of
historical importance, or antiquities which are of National importance, shall
be transferred to the Central Archaeological Survey. (1)
The Director may by order
exempt a person or institution engaged in excavating or mining, blasting or
quarrying operation, if such a person or institution is an expert in this line
and is recognised by the Central Archaeological Survey as competent to carry
out the work. (2)
On the expiry of the
excavation or operations under the licensee granted under rule 20 or the
cancellation of such licensee under these rules, the security deposited by the
licensee or the balance thereof in cases where some deduction or recovery has
been made under these rules, shall be returned to him. (3)
The Director may by order
direct the deductions or recovery from the security mount furnished by the
licensee under these rules (i)
of the value of any
antiquity recovered as a result of an excavation or operation carried on by a
licensee under his licence, if such antiquity is lost or destroyed while in the
custody of the licensee; (ii)
of any compensation payable
to the owner or occupier of the land in which the licensee has carried on any
excavation or operation under the licence. (4) When during the currency of a
licence, any amount has been deducted or recovered under this rule, the
Director may require the licensee, within such time as he may specify, to
deposit a further sum as equivalent to the amount deducted or recovered. (1)
The Director may by order
fix the boundaries of the area in or near which any protected monuments stand,
for the purpose of regulating mining, quarrying, excavating blasting and other
operations of like nature, in order to protect or preserve any protected
monument. (2)
No person shall carry on any
mining, quarrying, excavating blasting and other operations of like nature in
the area fixed under sub-rule (1), except in accordance with the terms and
conditions of a licensee granted under sub-rule (3). (3)
An application for the grant
of licensee required under sub-rule (2) shall be made to the Director, in Form
VIII at least three months before the proposed date of commencement of any such
operation. (4)
On receipt of the
application and the fees prescribed in Schedule IV. the Director may grant the
licensee in Form IX containing the terms subject to which any such operation,
as aforesaid, may be carried on in any such area fixed under sub-rule (I). The
provisions of sub-rule (2) of rule 20 and of rules 21 and 23 shall apply. as
far as may be. to the grant of a licensee under this sub-rule. (5)
The Director may, if he is
satisfied that the carrying on any such operation is dangerous to any protected
monument, he may, after recording the ground of his opinion, refuse to grant
the licensee applied for or he may cancel the same. if granted. The Director may by
order cancel of licensee granted under rule 20 or rule 24, if he is satisfied
that the conduct of any construction or as the case may be, of any operation
has not been satisfactory in accordance with the terms and conditions of such
licensee or is dangerous to any protected monument Provided that no
licensee shall be cancelled, unless the licensee has been given an opportunity
of being heard. Any person aggrieved
by an order of the Director, under rule 20 or rule 24 or rule 25 may, prefer an
appeal of the State Government. decision of the State Government on such appeal
shall be final. (1)
Whoever undertaken any
construction, mining. quarrying blasting or any operation of a like nature or
any excavation, in any protected area otherwise than under a licensee granted
under rule 20 or contravenes any of the terms and conditions of such licence,
shall be punishable with a fine which may extend to five thousand rupees. (2)
Where the breach of any rule
or condition of a licensee has been committed by the agent or servant of a
licensee, the licensee himself shall be punishable as if he has himself
committed such breach. (3)
Whoever commits any breach
of sub-rule (2) of Rule 24 or of any terms and conditions granted under
sub-rule (4) thereof shall be punishable with fine which may extend to two
hundred rupees. CHAPTER 4 Protected Antiquities Every owner of a
coin, sculpture, epigraph illustrated manuscript, picture, painting or any
other work of art or, craftmanship, which is an antiquity, shall make a
declaration to the effect that he or she has. with Wm or her any one or more of
the above types of antiquities such a declaration would contain all relevant
particulars pertaining to the size, material, title and chronology of the
object. A photograph of each of these objects shall have to be kept by every
owner together with a register of all such objects, in which all particulars
relating thereto would be maintained. The declaration of his assets of the type
mentioned by the owner would not mean that these would be confiscated or
acquired compulsorily but these would be placed within the knowledge of
scholars and art cities, if they desire to do so. This would be done in order
to see the art and archaeological material of Rajasthan interpreted properly.
Copies of photographs may be supplied by owners to scholars against cash
payment but one set of such photographs may be supplied free of charge to the
Director of his record in such cases where it is not possible for the party to
supply such photographs the owner would send information to the Director that
he has no objections if his objects are photographed by the department of
Archaeology and Museum, the department shall arrange to have the objects
photographed for reference purposes. After a list of such antiquities is
received and photographic record of the objects are available the State
Government may declare them as "Protected" under the Act. after
issuing a notification in the Official Gazette in Form X and a copy of it would
be sent to the respective owner. Every application for
permission to move any antiquity or any class of any antiquities in respect of
which a notification has been issued under sub-section (1) of Section 28 shall
be made in Form XI to the Director at least three months before the proposed
date of the moving of such antiquity. On receipt of an
application under Rule 23, the Director may after making such enquiries as he
may deem necessary, grant permission for the moving of all or any of the
antiquities or. for reasons to be recorded. refuse such permission. Any person,- (i)
who fails to declare any
antiquity under his ownership. as required by rules: or (ii)
who moves any protected
antiquity except with the written permission of the Director as required by
sub-section (i) of Section 28 shall be punishable with fine which may extend to
five hundred rupees. CHAPTER 5 CHAPTER V (1)
The Board shall consist of
the following members : (i)
[The Minister/State
Minister, Incharge of Archaeological and Museum Department;] (ii)
[The Minister/State
Minister, Incharge of Archaeological and Museum Department;] (iii)
Director General of
Archaeology in India or his nominee; (iv)
Secretary to the Government,
Education Department or his nominee; (v)
Chief Engineer of Public
Works Department, Rajasthan; (vi)
Not more than two persons
possessing special knowledge of Archaeology or keenly interested in the
preservation of the cultural heritage, to be completed by the Board, as
members; and (vii)
The Director of Archaeology
and Museum; (2)
The Minister/State Minister,
Incharge of Archaeological and Museum Department shall be ex-officio Chairman
of the Board and when he is absent or for any other reason he is unable to act,
the Dy. Minister of Education, Rajasthan shall act as Chairman. The Director
shall be the member-Secretary of the Board. (3)
The Vice-Chairman of the
Board shall be elected by the Board and carry out the functions of the Chairman
when the Chairman is absent or for any reason he is unable to act. (1)
The terms of office of the
members of the Boards shall be three years. (2) Only the co-opted members shall
be eligible for re-appointments by co-option. (1)
The Board shall meet as and
when considered necessary by the Chairman : Provided that there
shall be atleast one meeting in a year. (2)
Special meetings may be
called by Secretary on requesting by least one third members of the Board, if
such requisition is addressed to the Secretary and is accompanied by a clear
statement of the business to be transacted thereat, the Secretary shall, upon
receipt of the requisition, call the special meeting as soon as may be
practicable. The Secretary shall
send the notice of meeting, together with the agenda, to the members at least
15 days before the date of the meeting, except in the case of special meeting
wherefore such short notice, as may be practicable under the circumstances of
the case, may be given. (1)
At least one half of members
shall be present to constitute quorum at any meeting. (1)
All questions shall be
decided by a majority of the votes of members including Chairman or the
Vice-Chairman, as the case may be, present and voting. (2)
In all cases or equality of
votes, the Presiding authority shall have a record vote. Votes shall be taken
by a show of hands. (1)
The Board shall be at
liberty to form standing or ad-hoc committees and shall have power to appoint
on an ad-hoc committee persons who are not members of the Board but who possess
special knowledge and experience of the problems which the committees is
required to examine. (2)
Each standing or ad-hoc
committee shall consist of three to six members who shall be appointed by the
Board. (3)
The quorum at any meeting of
such committee shall be two third of the total numbers, present thereat. If
such a quorum is not present at any meeting, it shall be adjourned to any
convenient date and no quorum shall be necessary at the adjourned meeting. (4)
The members shall elect
amongst themselves a person as the President of their Committee at a meeting
specially convened for the purpose. (5)
The procedure of business at
a meeting of the Board as stated in Rule 34 shall apply Mutatis-mutandis, to a
meeting of such committee. (1)
If, at any time, the State
Government is satisfied that the Advisory Board is not competent to perform its
duties or has abused its powers or its continuance is not likely to serve any
purpose, it may by order published in the Official Gazette and dissolve the
Board : Provided that no action shall be taken under the
sub-section unless the Board has been afforded a reasonable opportunity
submitting explanation and of being heard, if the Board so desires. (2)
The board dissolved under
sub-section (1) may be reconstituted by the State Government by order published
in the Official Gazette. (3)
The consequences of the
dissolution of the Board under sub-section (1) shall be as if the term of the
Board has expired under these rules. CHAPTER 6 Miscellaneous (1)
Every appeal to the State
Government under the Rajasthan Monuments, Archaeological Sites Antiquities Act,
61 or under these rules shall be in writing and shall be preferred within one
months of the date of receipt of the order appealed against. (2)
Every such appeal shall be
accompanied by a copy of the order appealed against. Every order made or
notice issued under these rules shall,- (a)
in the case of any order or
notice of a general nature or affecting a class of persons, be published in the
Official Gazette; and (b)
in the case of any order or
notice affecting corporation or firm, be served in the manner provided for the
service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case
may be, in the First Schedule to the Code of Civil Procedure, 1908; and (c)
in the case of any order or
notice affecting an individual person be served on such person,- (i)
delivering or tendering it
to the person concerned, or (ii)
if it cannot be so delivered
or tendered, by delivering or tendering it to any adult male member of the
family of such person or by affixing a copy thereof on the outer door or some conspicuous
part of the premises in which that person is known to have last resided or
carried on business or personally worked for gain, or (iii)
by sending it by registered
post, acknowledgement due.The Rajasthan Monuments,
Archaeological Sites And Antiquities Rules, 1968