Section 20 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
20. Excavations in protected areas.
- An archaeological officer or an officer authorised by him in this behalf or any person holding a licence granted in this behalf under this Act (hereinafter referred to as the licensee) may, after giving notice in writing to the Director and the owner, enter upon and make excavations in any protected area if it is not inconsistent with the provisions of Section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958).
