LexSection 15 — Appointment of registering officers.
The Antiquities and Art Treasures Act, 1972
The Central Government may, by notified order,-- (a) appoint such persons, as it thinks fit, to be registering officers for the purposes of this Act; and (b) define the limits of the area within which a registering officer shall exercise the powers conferred on registering officers by or under this Act.Open in Lexace · Ask the AI about this section