Section 1(4) in Development Authority Bye-laws for Conservation of Heritage Sites
(4)They shall apply to heritage sites listed in a notification to be issued by Government under bye-law-5:Provided that, these bye-laws shall not be applicable to protected monuments/sites/buildings and their respective prohibited and regulated areas as notified under, -(a)The Ancient Monuments and Archaeological Sites and Remains Act, 1958 and rules made thereunder;(b)The Uttar Pradesh Ancient and Historical Monuments and Archaeological Sites and Remains Preservation Act, 1956 (U.P. Act No. VII of 1957).
