Section 2(d) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
(d)"archaeological site and remains" means any area which contains or is reasonably believed to contain ruins or relics of historical or archaeological importance which has been in existence for not less than one hundred years, and includes-(i)such portion of land adjoining the area as may be required for fencing or covering in or otherwise preserving it, and(ii)the means of access to, and convenient inspection of the area;(da)[ "Authority" means the National Monuments Authority constituted under section 20F;(db)"competent authority" means an officer not below the rank of Director of archaeology or Commissioner of archaeology of the Central or State Government or equivalent rank, specified, by notification in the Official Gazette, as the competent authority by the Central Government to perform functions under this Act:
