Section 17(1) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(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.
