Section 19(2) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(2)From the date of such notification all antiquities buried in such site shall be in the possession of, and vest in, the State Government subject to the payment of due compensation to the owner; but in all other respects the rights of any owner or occupier of land in such site shall not be affected except that he shall not be allowed to change the character of the State-protected archaeological site.
