Section 2(3) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(3)"historical monument" means any building, structure, erection or monolith or monument or any mound or tumulus or any tomb or place of interment, or any cave, or any sculpture or inscription on an immovable object or any part or remains thereof, or a particular site, which the State Government by reason of its historical association, considers it necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay, and includes -(a)the site of such monument,(b)such portion of land adjoining the site of such monument as may be required for fencing or covering in or otherwise preserving such monument,(c)the means of access to and convenient inspection of such monument;
