Section 24(1) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(1)If the State Government consider that any antiquity or class of antiquities ought not to be moved from the place where they are without their sanction, 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 Director.
