Section 2 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)"Collector" means the Collector of a district;(2)"Commissioner" includes any officer authorised by the State Government to perform the duties of a Commissioner under this Act;(3)"historical monument" means any building, structure, erection or monolith or monument or any mound or tumulus or any tomb or place of interment, or any cave, or any sculpture or inscription on an immovable object or any part or remains thereof, or a particular site, which the State Government by reason of its historical association, considers it necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay, and includes -(a)the site of such monument,(b)such portion of land adjoining the site of such monument as may be required for fencing or covering in or otherwise preserving such monument,(c)the means of access to and convenient inspection of such monument;(4)"historical object" means, -(a)any document, manuscript, printed matter, picture or painting, or any movable object or any matter containing any inscription or carving,(b)any movable object other than those specified above,which the State Government by reason of its historical association, considers it necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay;(5)"maintain" and "maintenance" include the fencing, covering in, repairing, restoring and cleansing of a protected monument and the doing of any act which may be necessary for the purpose of maintaining a protected monument or of securing convenient access thereto; and(6)"owner" includes a joint owner invested with powers of management on behalf of himself and other joint owners, and any manager or trustee exercising powers of management over a historical monument, and the successor-in-title of any such owner and the successor-in-office of any such manager or trustee:Provided that nothing in this Act shall be deemed to extend the powers which may lawfully be exercised by such manager or trustee.Historical Monuments.
