Section 25(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)Where as a result of excavations made in any area under Section 23, an antiquities are discovered, the archaeological officer or the licensee, as the case may be, shall-(a)as soon as practicable, examine such antiquities and submit a report to the State Government in such manner and containing such particulars as may be prescribed, and(b)at the conclusion of the excavation operations, give notice in writing to the owner of the land, from which antiquities have been discovered, of the nature of such antiquities.
