Section 32(1) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
(1)Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for the purposes of mining operation or for construction or for both, the Government shall, by notification, give one month's notice of their intention to do so and a copy of such notification shall be affixed in a conspicuous place near the area.
