Section 23 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
23. Excavation, etc., for archaeological purposes.
- Save as provided in Section 21 no archaeological officer or other authority shall undertake, or authorise any person to undertake, any excavation or other like operation for archaeological purposes in any area which is not a protected area except with the previous approval of the State Government and in accordance with such rules or directions, if any, as the State Government may make or give in this behalf.
