Section 23 in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
23. Compulsory purchase of antiquities, etc., discovered during excavation operations .-(1) Where, as a result of any excavations made in any area under section 21 or section 22, any antiquities are discovered, the archaeological officer or the licensee, as the case may be, shall,-
(a)as soon as practicable, examine such antiquities and submit a report to the Central Government in such manner and containing such particulars as may be prescribed;(b)at the conclusion of the excavation operations, give notice in writing to the owner of the land from which such antiquities have been discovered, of the nature of such antiquities.(2)Until an order for the [compulsory acquisition] of any such antiquities is made under sub-section (3), the archaeological officer or the licensee, as the case may be, shall keep them in such safe custody as he may deem fit.(3)On receipt of a report under sub-section (1), the Central Government may make an order for the [compulsory acquisition of any such antiquities] [Substituted by Act 52 of 1972, Section 33, for " compulsory purchase of any such antiquities at their market value" (w.e.f. 5.4.1976). ].(4)When an order for the [compulsory acquisition] [Substituted by Act 52 of 1972, Section 33, for " compulsory purchase" (w.e.f. 5.4.1976). ] of any antiquities is made under sub-section (3), such antiquities shall rest in the Central Government with effect from the date of the order.
