Acts › The Ancient Monuments and Archaeological Sites and Remains Act, 1958The Ancient Monuments and Archaeological Sites and Remains Act, 1958 63 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 2A — Construction of references to any law not in force in the State of Jammu and Kashmir. Section 3 — Certain ancient monuments, etc., deemed to be of national importance. Section 4 — Power of Central Government to declare ancient monuments, etc., to be of national importance. Section 4A — Categorisation and classification in respect of ancient monuments or archaeological sites and remains declared as of national importance under sections 3 and 4. Section 5 — Acquisition of rights in a protected monument. Section 6 — Preservation of protected monument by agreement. Section 7 — Owners under disability or not in possession. Section 8 — Application of endowment to repair a protected monument. Section 9 — Failure or refusal to enter into an agreement. Section 10 — Power to make order prohibiting contravention of agreement under section 6. Section 11 — Enforcement of agreements. Section 12 — Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner. Section 13 — Acquisition of protected monuments. Section 14 — Maintenance of certain protected monuments. Section 15 — Voluntary contributions. Section 16 — Protection of place of worship from misuse, pollution or desecration. Section 17 — Relinquishment of Government rights in a monument. Section 18 — Right of access to protected monuments. Section 19 — Restrictions on enjoyment of property rights in protected areas. Section 20 — Power to acquire a protected area. Section 20A — Declaration of prohibited area and carrying out public work or other works in prohibited area Section 20B — Declaration of regulated area in respect of every protected monument. Section 20C — Application for repair or renovation in prohibited area, or construction or re-construction or repair or renovation in regulated area. Section 20D — Grant of permission by competent authority within regulated area. Section 20E — Heritage bye-laws. Section 20F — Constitution of National Monuments Authority. Section 20G — Selection Committee for selection of members of Authority. Section 20H — Salary, allowances and meetings of Authority. Section 20-I — Functions and powers of Authority Section 20J — Removal of Chairperson and members. Section 20K — Restriction on future employment by Chairperson and members. Section 20L — Power of Central Government to issue directions to Authority. Section 20M — Power of Central Government to issue directions to competent authority. Section 20N — Power of Central Government to supersede Authority. Section 20-O — Bar of jurisdiction of civil court. Section 20P — Annual report. Section 20Q — Power to call for information. Section 21 — Excavations in protected areas. Section 22 — Excavations in areas other than protected areas. Section 23 — Compulsory purchase of antiquities, etc., discovered during excavation operations. Section 24 — Excavations, etc., for archaeological purposes. Section 25 — Power of Central Government to control moving of antiquities. Section 26 — Purchase of antiquities by Central Government. Section 27 — Compensation for loss or damage. Section 28 — Assessment of market value or compensation. Section 29 — Delegation of powers. Section 30 — Penalties. Section 30A — Punishment for construction, etc., in prohibited area. Section 30B — Punishment for construction, etc., in regulated area. Section 30C — Offences by officers of Government. Section 31 — Jurisdiction to try offences. Section 32 — Certain offences to be cognizable. Section 33 — Special provision regarding fine. Section 34 — Recovery of amounts due to the Government. Section 35 — Ancient monuments, etc., which have ceased to be of national importance. Section 35A — Obligation to survey the protected prohibited area and regulated areas. Section 35B — Identification of unauthorised constructions on or after 16th June, 1992. Section 36 — Power to correct mistakes, etc. Section 37 — Protection of action taken under the Act. Section 38 — Power to make rule. Section 39 — Repeals and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.