Section 22 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
22. Compulsory purchase of antiquities, etc., discovered during excavation operations. -(1) Where, as a result of any excavations made in any area under section 20 or section 21, any antiquities are discovered, the archaeological officer or the licensee, as the case may be, shall,-(a) as soon as practicable, examine such antiquities and submit a report to the 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.(2)Until an order for the compulsory purchase of any such antiquities is made under sub-section (3), the archaeological officer or the licensee, as the case may be, shall keep them in such safe custody as he may deem fit.(3)On receipt of a report under sub-section (1), the Government may make an order for the compulsory purchase of any such antiquities at their market value.(4)When an order for the compulsory purchase of any antiquities is made under sub-section (3), such antiquities shall vest in the Government with effect from the date of the order. [Tamil Nadu-section 22; Andhra Pradesh-section 23; Karnataka-section 23; Madhya Pradesh;-section 22; Maharashtra-section 24; Punjab -section 23; Rajasthan-section 25.] State Amendment Jammu and Kashmir Archaeological excavation(20)Power of Government to notify Jammu and Kashmir areas as protected. -(1) If the Government is of opinion that excavation for archaeological purposes in any area should be restricted or regulated in the interest of archaeological research, the Government may, by notification in the Government Gazette specifying the boundaries of the area, declare it to be a protected area.(2)From the date of such notification all antiquities buried in the protected area shall be the property of Government and shall be deemed to be in the possession of the Government and shall remain the property and in the possession of the Government until ownership thereof is transferred; but in all other respects the rights of any owner or occupier of land in such area, shall not be affected.
