Section 26 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
26. Excavations in protected areas.
- Subject to the provisions of section 24 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958), the Director or an officer authorized by him in this behalf or any person holding a licence granted in this behalf (hereinafter referred to as "the licencee") may, after giving notice, in writing to the Deputy Commissioner of the area concerned and the owner enter upon and make excavations in any protected area.
