Section 29 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
29. Declaration of prohibited or regulated area.
- After the expiry of one month from the date of the notification under Rule 28 and after considering the objections, if any, received within the said period, the State Government may declare, by notification in the Official Gazette, the area specified in the notification under Rule 28, or any part of such area; to be a prohibited area or, as the case may be, a regulated area for purposes of mining operation or construction or both.
