Section 33 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
33. Declaration of prohibited or regulated area.
- After the expiry of one month from the date of the notification under rule 30 and, after considering the objections, if any, received within the said period, the Government may declare, by notification, the area specified in the notification under rule 32 or any part of such area, to be a prohibited area or, as the case may be, a regulated area for the purposes of mining operation or for construction or for both.
