Section 23(1) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(1)If the State Government considers it necessary in the public interest that any antiquity or class of antiquities should not be moved from the place where it is without the sanction of the State Government the State Government may, by notification, direct that any antiquity or class of antiquities shall not be moved except with the written permission of the Director.
