Section 32 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
32. Declaration of prohibited or regulated area. - After the expiry of one month from the date of the notification under rule 31 and after considering the objections, if any, received within the said period, the Central Government may declare, by notification in the Official Gazette, the area specified in the notification under rule 31, or any part of such area, to be a prohibited area, or, as the case may be, a regulated area for purposes of mining operation or construction or both.
