Section 6(2) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010
(2)Where the Government is of the opinion that it is necessary to do so, it may, from time to time, by notification in the Government Gazette and also by publication in leading newspapers give thirty days notice of its intention to declare a particular cultural feature/ item such as music, lyrics, dance, drama as heritage to be preserved, promoted and patronized under this Act for inviting objections/ suggestions from general public.
