Section 2(b) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(b)"antiquity" includes-(i)any coin, sculpture, painting, epigraph, or other work of art or craftmanship;(ii)any article, object or thing detached from a building or cave;(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in by-gone ages;(iv)any article, object or thing of historical interest; and(v)any article, object or thing which the State Government may by reason of its historical or archaeological association, by notification in the official Gazette, declare to be an antiquity for the purposes of this Act and which has been in existence for not less than one hundred years; and(vi)any manuscript, record or other document which is of scientific, historical, literary or aesthetic value and which has been in existence for not less than seventy-five years.
