6. Procedure for Declaration of Heritage Sites, etc.
(1)The identification of heritage sites will be done with reference to the prescribed criteria in the UNESCO's operational guidelines.(2)The State Government shall on receipt of the recommendation of the Authority for declaration of a heritage sites, may within 3 (three) months by a notification in the Official Gazette as well as publication in a prominent newspaper, give thirty days notice of its intention to declare as a heritage site, any buildings, artifacts structures, streets, areas and precincts of historic or aesthetic or architectural or cultural or environmental significance and natural feature of environmental significance and site of scenic beauty including, but not restricted to, a sacred grove, mountains, hills, hillocks, table lands, lakes, rivers, other water bodies and wet lands and the areas adjoining the same, open areas, wooded areas, points walk, rides bridle paths, by inviting objections or suggestions in writing from any person of the public or any organizations and any such notification published shall be affixed in a conspicuous place near the proposed site.(3)On the expiry of the said period of thirty days, the Authority may after considering the objections and suggestions, if any received by it, make a recommendation to the State Government for declaring such a heritage site(s), any building(s), artifact(s), structure(s), street(s), area(s) and precincts(s) of historic or aesthetic or architectural or cultural or environmental significance and natural feature of environmental significance and sites of scenic beauty including, but not restricted to, a sacred grove, mountains, hills, hillocks, table lands, lakes, rivers, other water bodies and wet lands and the areas adjoining the same, open areas, wooded areas, points walks, rides bridle paths as Heritage Site and thereafter the State Government may by a notification in the Official Gazette declare its intentions on the said recommendations as a heritage sites to be protected under this Act and grade as may be prescribed by regulations.(4)A heritage site so declared shall be graded according to its heritage significance by the Authority and that it will also determine the scope for changes in the heritage site, if required.
