Section 2 in The Antiquities (Export Control) Act, 1947
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"antiquity" includes-(i)any coin, sculpture, manuscript, epigraph, or other work of art or craftsmanship,(ii)any article, object or thing detached from a building or cave,(iii)any article, object or thing illustrative of science, art, craft literature, religion, customs, morals or politics in bygone ages,(iv)any article, object or thing declared by the Central Government by notification in the Official Gazette to be an antiquity for the purposes of this Act,-which has been in existence for not less than one hundred years;(b)"export" means export from British India by sea, land or air.
