Section 11(1) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(1)If the State Government is of opinion that mining, quarrying, excavating, blasting and other operations of a like nature should be prohibited, restricted or regulated for the purpose of protecting or preserving any State-protected monument, the State Government may, by notification in the Official Gazette, make rules -(a)fixing the boundaries of the area to which the rules are to apply,(b)forbidding the carrying on of mining, quarrying, excavating, blasting or any operation of a like nature except in accordance with the rules and with the terms of a licence, and(c)prescribing the authority by which, and the terms on which, licences may be granted to carry on any of the said operations.
