Section 28(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)If the State Government consider that any protected antiquities or class of protected 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 protected antiquity or any class of such protected antiquities shall not be moved except with the written permission of the Director.
