Section 16(2) in The Antiquities And Art Treasures Act, 1972
(2)Every application under sub-section (1) shall in the case of such antiquities or class of antiquities as the Central Government may, by notification in the official Gazette, specify, be accompanied by such photographs of the antiquity which is to be registered and by such number or copies, not exceeding six, as may be prescribed and shall be made in such form and shall contain such particulars as may be prescribed.
