Section 28 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
28. Compulsory acquisition of antiquities etc. discovered during excavation operations and casual digging.
(1)The antiquity or any other archaeological material discovered at a site, whether located in a protected area or not, will be acquired by the Government.(2)Where, as a result of any chance discovery or as a result of any unauthorized digging in any area, any antiquities or remains are discovered, the Director, shall as soon as practicable, examine such antiquities and submit a report to the Government in such manner and containing such particulars as may be prescribed.(3)Until an order for the compulsory purchase of any such antiquities is made under sub-section (4), the Director shall keep them in such safe custody as he may deem fit after proper documentation.(4)On receipt of a report under sub-section (2), the Government may make an order for the compulsory purchase of any such antiquities.(5)When an order for the compulsory purchase of any antiquity or art object is made under sub-section (4), the ownership of such antiquity or art object shall vest in the Government with effect from the date of the order.CHAPTER-V Principles of Compensation
