Section 2(a) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
(a)"ancient monument" means any structure, erection or monument, or any tumulus or place of internment, 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 one hundred years and includes(i)the remains of an ancient monument,(ii)the site of an ancient monument,(iii)such portion of land adjoining the site of an ancient monument as may he required for fencing or covering in or otherwise preserving such monument, and(iv)the means of access to, and convenient inspection of, an ancient monument, but does not include any ancient or historical monument declared by or under any law made by Parliament to be of national importance;
