Section 24(17) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(17)Power of Government to control traffic in antiquities. -(1) If the Government apprehends that antiquities are being sold or removed to the detriment of the State or of any neighbouring country, it, may, by notification in the Government Gazette, prohibit or restrict the bringing or taking of any antiquities or class of antiquities described in the notification into or out of the State or any specified part of the State.
