Section 3(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)before making any such declaration as is referred to in sub-Section (1) , the State Government shall, by notification in the Official Gazette, give two months notice of its intention to do so and a copy of such notification along with a statement of the reasons for which such declaration is proposed to be made, shall be affixed in a conspicuous place at or near the ancient or historical monument or the archaeological site which is proposed to be declared as protected or on or near the place where or in which such monument or the antiquity proposed to be declared as protected is for the time being.
