Section 4(1) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(1)Where the Government is of opinion that any ancient monument should be declared as a protected monument, it may, by notification in the official Gazette, give two months' notice of its intention to declare such ancient monument to be a protected monument and a copy of every such notification shall be affixed in a conspicuous place near the monument.
