LexSection 21 — Excavations in protected areas.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
An archaeological officer or an officer authorised by him in this behalf or any person holding a licence granted in this behalf under this Act (hereinafter referred to as the licensee) may, after giving notice in writing to the Collector and the owner, enter upon and make excavations in any protected area.Open in Lexace · Ask the AI about this section