Section 32 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
32. Notice of intention to declare a prohibited or regulated area.
(1)Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for the purposes of mining operation or for construction or for both, the Government shall, by notification, give one month's notice of their intention to do so and a copy of such notification shall be affixed in a conspicuous place near the area.(2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objections, if any, from interested person.
