Section 19(1) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(1)Where the Government is of opinion that any archeological site and remains should be declared as a protected area, it may, by notification in the official gazette, give two months' notice of its intention to declare such archeological site and remains to be a protected area, and a copy of every such notification shall be affixed in a conspicuous place near the site and remains.
