Section 23A(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(2)As from the 6th day of June, 1970, every person who-(a)intends to sell or transfer any antiquity which is in his possession, custody, or control; or(b)intends to acquire by purchase or otherwise any antiquity; or(c)comes in possession, custody or control of any antiquity by purchase, gift, inheritance or otherwise;shall give intimation in writing,-(i)where such person falls under category (a) or (b) above, of his intention to sell or transfer or acquire, as the case may be, any such antiquity; and(ii)where such person falls under category (c) above of the fact of his coming in possession, custody or control of any such antiquity to such authority, within such time and in such form as may be prescribed.
