Section 2(4) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
(4)'archaeological site and remains' means any area which contains or is reasonably believed to contain ruins or relics of historical or archaeological importance which have been in existence for not less than one hundred years, and includes,-(i)such portion of land adjoining the area as may be required for fencing, or covering in, or otherwise preserving it, and(ii)the means of access to and from, and convenient inspection of, the area, but does not include any archaeological sites or remains declared by or under law made by Parliament to be of national importance;
