Section 3 in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
3. Power of State Government to declare ancient monuments etc. to be protected monuments and areas.
(1)Where the State Government is of opinion that any ancient monument or archaeological site and remains requires protection under this Act, it may by notification in the Official Gazette, give two months notice of its intention to declare such ancient monument or archaeological site and remains to be a protected monument or a protected area as the case may be; and a copy of every such notification shall be affixed in a conspicuous place near the monument or the site and remains, as the case may be;(2)Any person interest in any such ancient monument or archaeological site and remains may, within two months after the issue of the notification, object to the declaration of the monuments or the archaeological site and remains, to be a protected monument or a protected area,(3)On the expiry of the said period of two months, the State Government may, after considering the objections, if any, received by it, declare by notification in the Official Gazette, the ancient monuments or the archaeological site and remains, as the case may be to be a protected monument or a protected area.(4)A notification published under sub-section (3) shall, unless and until it is withdrawn by conclusive evidence of the fact that the ancient monument or the archaeological site and remains to which it relates is a protected monument or a protected area for the purpose to this Act.
