Section 32(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(2)Whosoever owns or comes in possession, custody or control of any antiquity after the coming into force of this Act, shall, within the period of fifteen days of owing or coming into possession custody or control of such antiquity make a declaration to that effect to the Director, or to such authority and in such form as may be prescribed.Provided that the above provisions shall not apply to the officers of the Archaeological Survey of India.
