Section 10 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
10. Permission required for construction, etc. - (1) No person shall undertake any construction or mining operation with a protected area except under and in accordance with a permission granted in this behalf by the Central Government.
(2)Every application for permission under sub-rule (1) shall be made to the Central Government in Form I at least three months before the date of commencement of the construction or operation.
