Section 40(9) in The Offshore Areas Mineral Concession Rules, 2006
(9)The permittee or licencee or lessee, as the case may be, shall immediately inform the administering authority about findings of an object of archeological and historical nature, shipwrecks and its location in the offshore area. The administering authority shall transmit such information to the Archeological Survey of India, Ministry of Culture or Ministry of Shipping, as the case may be.
