Rajasthan Treasure Trove Rules, 1961 1. Title 2. Definitions 3. Collector's Report 4. Publication of Notification 5. Report of the Treasure Trove Officer and Superintendent 6. Acquisition of Treasure 7. Distribution of treasure 8. Sale 9. Price 10. Returns

Rajasthan Treasure Trove Rules, 1961

RJ158

Notification No. F. 19 (2) Home (A-Gr, II)/ 60, dated 20-5-61 - In exercise of the powers conferred by Section 19 of the Indian Treasure Trove Act, 1878 (VI of 1878), and in supersession of all previous rules on the subject, the Governor is pleased to make the following rules namely :

[1. Title - These rules may be called "the Rajasthan Treasure Trove Rules, 1961]"

Definitions- In these rules, unless the context otherwise requires-

(a) "Act" means the Indian Treasure Trove Act, 1878 (VI of 1878).

(b) "Section" means a section of the Act.

(c) "Superintendent" means the superintendent, Department of Archaeology, Government of India, within whose jurisdiction the treasure has been found.

(d) "Government" means the Government of Rajasthan.

(e) "Treasure Trove Officer" in the State means the Director of Archaeology and Museums, Rajasthan.

Collector's Report- On receipt of any notice under Section 4, [......]that a treasure has been found, the Collector shall report the fact to the Government, the Superintendent and the Treasure Trove Officer stating as far as the information at his disposal permits-

(a) the name of the finder;

(b) the nature and details of the treasure;

(d) the date of finding of the treasure;

(e) the original and surroundings of the treasure.

Publication of Notification- Every notification under Section 5(a) shall be published at [head quarters of Panchayats], the local police station, at the office of the Collector of the district or equivalent office within whose jurisdiction, the treasure was
Report of the Treasure Trove Officer and Superintendent- Within 60 days of the recept of such information from the Collector, the Treasure Trove Officer and the Superintendent shall arrange for inspection of the treasure and shall submit their report, individually or jointly to the Collector whether the treasure or any part thereof should be acquired by the Government.
Acquisition of Treasure- (i) The Collector shall, before acquiring or making a declaration under Section 16 of his intention to acquire on behalf of the Government any treasure or any part thereof, obtain the orders of the Government.

(ii) If the Government decides to acquire such treasure, or any part thereof, whether on the report of the Treasure Trove Officer and Superintendent or otherwise, the Government shall accordingly inform the collector who after making the declaration under Section 9 and complying with the provisions of section 16, shall, as soon as possible forward the treasure orange part thereof so acquired either to the Treasure Trove Officer or any other center which the Government may specify in this behalf.

Distribution of treasure- The Treasure Trove Officer, in the event of the Government deciding to acquire the treasure or any part thereof, shall recommend to Government its distribution among the Museums and Institutions in the following order of priorities :-

(a) Principal Museum of the State in which the Treasure Trove is found and the National Museum. In recommending allocations to the State Museum, the Treasure Trove Officer shall take into consideration that the objects to be given to the State Museum are of the State or regional interest and those to be given to the National Museum are of national importance.

(b) other Museums in the State managed by the Government or other public authorities, including Universities in the State;

(d) other Museum of other State maintained by the State Government or other public authorities including Universities;

(e) other Museums.

Sale- The Government, after assessing the needs of the Museums and Institutions mentioned in[Rule]7, may, in consultation with the Treasure Trove Officer and the Superintendent place a part of the treasure required under Rule 6(ii) or otherwise for sale to the public notifying the proposed sale in such manner as it may deem fit.
Price- The price of the finds notified for sale shall be fixed by the Government after consulting the Treasure Trove Officer and the Superintendent and shall be specified against each item in the notification of the proposed sale and the amount realised by such sale be credited to the receipts of the Government.
Returns- The Treasure Trove Officer shall send a consolidated report of the treasure found during the financial year to the Government of India in the Ministry of Education. This report shall include a brief summary of the results of the examination of Treasure Trove Funds during the year under review, and shall also include their classification by their material and roughly by the class of which they belong. The report shall also give a short account of any notable Treasure Trove Funds and their distribution during the year.

[Published in Rajasthan Gazette, Part 4-C, dated 15-6-1961 at Page 111].