Section 27 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
27. Excavations in an area other than a protected area.
(1)Subject to the provisions of section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958), where the Director has reasons to believe that any area, not being a protected area, contains ruins or relics so historical or archaeological importance, he or an officer authorized by him in this behalf may, after giving notice in writing to the Deputy Commissioner of the area concerned and the owner enter upon and make excavations in this area.(2)At the conclusion of the excavation operations, the Director or an officer authorized by him shall give in writing to the owner of the land from where such antiquities have been discovered as to the nature and number of such antiquities.
