Section 35 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
35. Power to determine whether or not an article, etc., is antiquity or art treasure.
- If any question arises whether any article, object or thing or manuscript, record or other document is or is not an antiquity or is or is not an art treasure for the purposes of this Act, it shall be referred to the Director, Archaeology and Museums, Bihar† or to an officer authorized by him and the decision of the Director or such officer, as the case may be, on such question shall be final.* Now section 100 of Cr.P.C., 1973.†In view of applicability of this Act to Jharkhand [u/s 84, Bihar Reorganisation Act, 2000] this may be read as "Jharkhand".
