Section 4(1) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(1)Where the Government is of opinion that any ancient and historical monument or archaeological site and remains, which has not been declared by or under the law made by Parliament to be of national importance and which is not included in section 3 requires protection under this Act, it may by notification give two months' notice of its intention to declare such ancient and historical monument or archaeological site and remains to be a protected monument or a protected area, as the case may be, and a copy of every such notification shall be affixed in a conspicuous place near the monument or the site and remains, as the case may be.
