Section 2(a) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(a)'ancient and historical 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 and historical monument,(ii)the site of an ancient and historical monument,(iii)such portion of land adjoining the site of an ancient and historical monument as may be required for fencing or covering in or otherwise preserving such monument, and(iv)the means of access to, and convenient inspection of an ancient and historical monument;
