(7)Not withstanding anything contained in sub-section (1), no antiquity belonging to the Devaswom shall be sold, pledged or otherwise alienated.Explanation. - For the purposes of this sub section, "antiquity" shall mean -(a)(i)any coin, sculpture, painting, epigraph or other work of art or craftsmanship;(ii)any article, object or thing detached from a building or cave;(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages;(iv)any article, object or thing of historical interest, which has been in existence for not less than one hundred years ; and(b)any manuscript, record or other document which is of scientific, historical, literary or aesthetic value and which has been in existence for not less than seventy-five years.
