Section 31 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
31. Notice or intention to declare a prohibited or regulated area. - (1) Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for purposes of mining operation or construction or both, the Central Government shall, by notification in the Official Gazette, give one month's notice of its intention to do so, and a copy of such notification shall be affixed in a conspicuous place near the area.
(2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objection, if any, from interested persons.
