Section 15 in The Antiquities And Art Treasures Act, 1972
15. Appointment of registering officers.—
The Central Government may, by notified order,—(a)appoint such persons, as it thinks fit, to be registering officers for the purposes of this Act; and(b)define the limits of the area within which a registering officer shall exercise the powers conferred on registering officers by or under this Act.
