Section 10 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
10. Permission required for construction, etc.
(1)No person shall undertake any construction or mining operation within a State-protected area except under and in accordance with a permission granted in this behalf by the State Government.(2)Every application for permission under sub-rule (1) shall be made to the State Government in Form I at least three months before the date of commencement of the construction or operation.
