Section 22(1) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(1)Whereas a result of any excavations made in any area under section 20 or section 21, any antiquates are discovered, the archaeological officer or the license, 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.(b)At the conclusion of the excavation operations, give notice in writing to the owner of the land from which such antiquities have been discovered, as to the nature of such antiquities.
