Section 3 in The Ancient Monuments Preservation Act, 1904
3. Protected monuments .-(1) The [Central Government] may, by notification in the [Official Gazette] [Substituted by A.O. 1937.], declare an ancient monument to be a protected monument within the meaning of this Act.
(2)A copy of every notification published under sub-section (1) shall be fixed up in a conspicuous place on or near the monument, together with an intimation that any objections to the issue of the notification received by the [Central Government] [Substituted by A.O. 1937, for " Local Government".] within one month from the date when it is so fixed up will be taken into consideration.(3)On the expiry of the said period of one month, the [Central Government] [Substituted by A.O. 1937, for " Local Government".], after considering the objections, if any, shall confirm or withdraw the notification.(4)A notification published under this section shall, unless and until it is withdrawn, be conclusive evidence of the fact that the monument to which it relates is an ancient monument within the meaning of this Act.Ancient Monuments
