Section 17 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
17. Power to State Government to control moving of historical objects.
(1)If the State Government considers it necessary in the public interest that any historical object should not be moved from the place where it is without the sanction of the State Government, the State Government may, by notification in the Official Gazette, direct that such historical object shall not be moved unless with the written permission of the Collector.(2)A person applying for the permission mentioned in sub-section (1) shall specify the historical object which he proposes to move, and shall furnish, in regard to such object, any information which the Collector may require.(3)If the Collector refuses to grant such permission, the applicant may appeal to the Commissioner, whose decision shall be final.(4)Any person, who moves any object in contravention of a notification issued under sub-section (1) shall be punishable with a fine which may extend to five hundred rupees.(5)If the owner of any property proves to the satisfaction of the State Government that he has suffered any loss or damage by reason of the inclusion of such property in a notification published under sub-section (1), the State Government shall either -(a)exempt such property from the said notification;(b)acquire such property, if it be movable, at its market value; or(c)pay compensation for any loss or damage sustained by the owner of such property, if it be immovable.
