Section 23(4) in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011
(4)The bye-laws shall be recorded, digitised and stored and updated regularly with an easy mode to retrieve the data as and when required and in exceptional cases, features referred in the bye-laws shall be documented in 3D and 360° virtual so that modifications, authorised activities, alterations and additions in the physical setting are detected immediately.
