Section 24 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
24. Intimation to the Central Government. - Every State Government intending to undertake or authorize any person to undertake any archaeological excavation or other like operation in any area which is not a protected area shall intimate its intention to the Central Government at least three months prior to the proposed date of the commencement of the excavation or operation specifying the following details, namely:--
(i)name, location and other details of the site;(ii)nature of antiquities previously found;(iii)details of previously explorations, if any;(iv)purpose of the excavation or operation;(v)proposed extent of the excavation or operation (a plan of the site in triplicate showing in red outline the extent of the proposed excavation or operation should be attached);(vi)proposed duration of the excavation or operation;(vii)amount of the proposed expenditure on the excavation or operation; and(viii)name and status of the Director of the excavation or operation.
