Section 10 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
10. Permission required for construction or operation
(1)No person shall undertake any construction or mining operation within a protected area except under and in accordance with a permission granted in this behalf by the Government.(2)Every application for permission required under sub-section (1) of section shall be made to the Director in Form I at least three months before the date of the commencement of the construction or operation.
