Section 2(2) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961
(2)"antiquity" includes, -(i)any coin, sculpture, manuscript, epigraph, or other work of art or craftsmanship,(ii)any article, object or thing detached from a building or cave,(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs or morals in bygone ages,(iv)any article, object or thing of historical interest, and(v)any article, object or thing declared by the Government by notification in the official Gazette, to be an antiquity for the purposes of this Act,-which has been in existence for not less than one hundred years;
