Section 18 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
18. Excavations.
(1)Subject to the provisions of Section 24 of Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958), the Director may, after examination of the historic and scientific and archaeological evidences as may be prescribed identify or cause to identify the sites in the State other than the ones protected by the Central Government, for undertaking the excavation operations.(2)The excavation may be carried out by the Director, in the manner prescribed, through;(a)Officers of the Government, in Heritage Department;(b)through Universities, Research and other Institutions dealing with heritage.(3)All excavations undertaken in the State shall be under the overall supervision of the Director.(4)The Director would be the custodian of all the antiquities found out of such excavation, including the place of its storage and exhibition.(5)In case of any excavation undertaken in a private land the land may be acquired in the manner prescribed.(6)Even excavation finding shall be recorded and published in the manner prescribed.
