Section 4 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
4. Power of Government to declare monument to be protected monument and archaeological site and remains to be protected area.
(1)Where the Government is of the opinion that it is necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay and for preservation any -(a)monument;(b)archaeological site and remains;It may, by notification in the official Gazette, give two months' notice of its intention to declare such monument to be a protected monument or such archaeological site and remains to be a protected area, as the case may be, and a copy of every such notification shall be affixed in a conspicuous place on or near the monument or site and remains, as the case may be.(2)Any person interested in any such monument or archaeological site and remains may, within two months after the issue of the notification under sub-section(1), object to the declaration of the monument to be a protected monument or the archaeological site and remains to be a protected area, as the case may be.(3)On the expiry of the said period of two months, the Government may, after considering the objections, if any, received by it, declare by notification in the official Gazette, the monument to be a protected monument or the archaeological site and remains to be a protected area, as the case may be.(4)A notification published under this section shall, unless and until withdrawn, be conclusive evidence of the fact that the monument or the archaeological site and remains to which it relates, is a protected monument or a protected area, as the case may be.
