Section 25(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(1)If the State Government considers it necessary in the public interest that any antiquities or class of antiquities ought not to be moved from the place where they are without the sanction of the State Government, the State Government may, by notification in the Official Gazette, direct that any such antiquity or any class of such antiquities shall not be moved except with the written permission of the Collector.
