Section 2 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"ancient and historical monument" means any structure, erection or monument, or any tumulus or place of interment, or any cave, rock sculpture, inscription or monolith, which is of historical, archaeological or artistic interest and which has been in existence for not less than fifty years, and includes -(a)the remains of such monument,(b)the site of such monument,(c)such portion of land adjoining the site of such monument as may be required for fencing or covering in or otherwise preserving the monument, and(d)the means of access to, and from, and convenient, inspection of, such monument;(2)"antiquity" includes-(a)any coin sculpture, manuscript, epigraph, or other work of art or craftsmanship,(b)any article, object or thing detached from a building or cave,(c)any article, object or thing illustrative of science; art, crafts, literature, religion, customs, morals or politics in by-gone ages,(d)any article, object or thing of historical interest, and(e)any article, object or thing (which in the opinion of the State Government because of its historical or archaeological importance is an article, object or thing which it is desirable to preserve) declared by the State Government, by notification in the Official Gazette, to be antiquity for the purposes of this Act,which has been in existence for not less than fifty years;(3)"Archaeological Officer" means an officer of the Department of Archaeology of the State Government, not lower in rank than a Regional Officer;(4)"archaeological site and remains" means any area which contains or is reasonably believed to contain ruins or relics of historical or archaeological importance which have been in existence for not less than fifty years, and includes-(a)such portion of land adjoining the area as may be required for fencing or covering in or otherwise preserving it, and(b)the means of access to, and from, and convenient inspection of, the area;(5)"Collector" means in the City of Bombay the Collector of Bombay, and elsewhere the Collector of the District and includes any officer authorised by the State Government to perform all or any of the functions of a Collector by or under this Act;(6)"Director" means the officer appointed for the time being by the State Government to be the Director of Archives and Historical Monuments, and includes any officer authorised by the State Government to perform all or any of the functions of the Director by or under this Act;(7)"maintain" with its grammatical variations and cognate expressions, includes fencing, covering in, repairing, restoring and cleansing of a protected monument and the doing of any act which may be necessary for the purpose of preserving a protected monument or of securing convenient access thereto and therefrom;(8)"owner" includes-(a)a joint owner invested with power of management on behalf of himself and other joint owners, and the successor-in-title of any such owner; and(b)any manager or trustee exercising powers of management and the successor in-office-of any such manager or trustee;(9)"prescribed" means prescribed by rules made under this Act;(10)"protected area" means any archaeological site and remains which declared to be protected area by or under this Act;(11)"protected monument" means an ancient and historical monument which is deemed to be, or declared to be a protected monument by or under this Act.Protected Monuments
