Section 17(1) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(1)If 1[the Government] apprehends that antiquities are being sold or removed to the detrimentof the State or of any neighbouring country, it may, by notification in the GovernmentGazette, prohibit or restrict the bringing or taking of any antiquities or class ofantiquities described in the notification into or out of the State or any specified Part of – the State.
