Section 5(2) in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
(2)If in the opinion of the Government that any Tangible and Intangible Heritage which have not been included in Schedule-II, require protection under this Act or otherwise they may, on the recommendations of Telangana State Heritage Authority (TSHA) supplement, alter, modify the inventory and include or delete any entry from the Schedule-II from time to time:Provided that the objections and suggestions from the public be invited and duly considered before amending the Schedule-II.
