Section 22(1) in The Karnataka Ancient And Historical Monuments And Archaeological Sites And Remains Act, 1961
(1)If the Government considers that any antiquities or class of antiquities ought not to be moved from the place where they are without the sanction of the Government, the Government may, by notification in the official Gazette, direct that any such antiquity or any class of such antiquities shall not be moved except with the written permission of the Director.
