Section 2(b) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(b)"Antiquity" includes-(i)any coin, sculpture, painting, epigraph, or other work of art or craftsmanship;(ii)any article, object or thing detached form a building or cave;(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics of bygone ages;(iv)any article, object or thing of historical interest; and(v)any article, object or thing which the State Government may by reason of its historical or archaeological association by notification in the Official Gazette, declare to be any antiquity for the purpose of this ordinance and which has been in existence for not less than one hundred years and(vi)any manuscript, record or other document which is of scientific, historical, literary or aesthetic value and which has been in existence for not less than seventy five years.
