Section 24(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)Notwithstanding anything contained in Section 23, no excavation or other like operation for archaeological or historical purposes shall be undertaken or authorised to be undertaken in any area except with the previous approval of the Central Government and in accordance with such rules, and directions, if any, as the Central Government may make or give in this behalf.
