Section 24 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
24. Power to make rules.
(1)The State Government may make rules for carrying out any of the purposes of this Act.(2)The power to make rules under this section shall be in addition to and not in derogation of any of the provisions of this Act and shall be subject to the condition of the rules being made after previous publication.
