Section 21 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
21. Excavations in areas other than protected areas.
- Subject to the provisions of Section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (XXIV of 1958), where an archaeological officer has reason to believe that any area, not being a protected area contains ruins or relics of historical or archaeological importance, he or an officer authorised by him in this behalf may, after giving notice in writing to the Director and the owner, enter upon and make excavations in the 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).
