Section 3 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
3. Heritage of Telangana.
- For the purposes of this Act, the Heritage of Telangana, shall be-(1)(a)The tangible Heritage consists which includes,-(i)Natural heritage which includes the features consisting of physical and geological formations or groups of such formations which are of outstanding universal value;(ii)Natural site/areas of outstanding universal value from the point of view of history, art, or natural beauty, precisely delineated from natural areas.(b)Built Heritage which includes,-(i)Monuments of architectural works, works with monumental sculpture, and painting, elements or structures of an archaeological nature, inscriptions, cave dwellings and combinations of features, which are of outstanding value for the Heritage of Telangana from the point of view of history, art of science;(ii)Groups of separate or connected buildings which, because of their architecture, their homogeneity or their place in the landscape of outstanding value for the Heritage of Telangana;(iii)Vernacular heritage i.e. traditional, natural and historical way by which the communities or individuals shelter themselves over a period of time, in Telangana;(iv)Heritage sites i.e., the works of man or the combined works of nature and man and areas including archaeological sites which are of outstanding value for the Heritage of Telangana from the historical aesthetic, ethnological or anthropological point of view;(c)Movable Heritage Antiquities which includes,-(i)antiquities such as any coin, sculpture, manuscript, maps, epigraph or other work of art of craftsmanship, or any such object;(ii)any article, object or thing detached from a building, cave, murals, fossils, geological and geomorphic formations;(iii)any article, object or thing illustrative of science, art, crafts, film, photography, documents, literature, religion, customs etc.;(iv)any article, object or machinery equipment recordings or things that having heritage value as may be notified by the Government to be an antiquity for the purposes of this Act.(2)Intangible cultural heritage which includes practices, representations, expressions, as well as the knowledge and skills (including instruments, objects, artifacts, cultural spaces etc.) that communities, groups and in some cases, individuals recognize as part of their cultural heritage which at times is known as living cultural heritage, and is manifested inter alia in the following domains:(i)Oral traditions and expressions, including language as a vehicle of the intangible cultural heritage;(ii)Performing arts;(iii)Social practices, rituals and festive events;(iv)Knowledge and practices concerning nature and the universe;(v)Traditional craftsmanship.
