Section 22 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
22. Compulsory purchase of antiquities, etc., discovered during excavation operations.
(1)Where, as a result of any excavations made in any area under Section 21 any antiquities are discovered, the Director or the licensee, 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 of the nature of such antiquities.(2)Until an order for the compulsory purchase of any such antiquities is made under sub-section (3), the Director 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 State Government may make an order for the compulsory purchase of any 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 State Government with effect from the date of the order.Protection of Antiquities
