Section 2 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
2. Definitions. -In this Act, unless the context otherwise requires,-(a) "ancient monument" means any structure, erection or monument or any tumulus or place of internment, or any cave, rock-sculpture, inscription, or monolith, which is of historical, archaeological or artistic interest and which has been in existence for not less than one hundred years and includes-(i) the remains of an ancient monument,
(ii)the site of an ancient monument, iii) such portion of land adjoining the site of an ancient monument as may be required for fencing or covering in or otherwise preserving such monument,(iv)the gardens, if any, appurtenant to an ancient monument, and(v)the means of access to, and convenient inspection of, an ancient monument, but does not include any ancient or historical monument declared by or under law made by Parliament to be of national importance; [Tamil Nadu-section 2(a); Assam-section 2(a); Gujarat-section 2(1); Jammu and Kashmir-section 2(1); Madhya Pradesh-section 2 (a); Maharashtra-section 2(1); Karnataka-section 2(1); Orissa-section 2(a); Punjab-section 2(a); Rajasthan-section 2(1); Andhra Pradesh-section 2(a); West Bengal-section 2(3).](b)"antiquity' includes-(i) any coin, sculpture, manuscript, epigraph, or other work of art or craftsmanship,(ii)any article, object or thing detached from a building or cave,(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs. morals or politics in bygone ages,(iv)any article, object or thing of historical interest, and(v)any article, object or thing declared by the Government, by notification, to be an antiquity for the purposes of this Act, which has been in existence for not less than one hundred years; [Tamil Nadu-section 2(b); Andhra Pradesh-section 2(b); Gujarat-section 2(2); Jammu and Kashmir -section 2(2); Madhya Pradesh-section 2(b); Maharashtra-section 2(2); Karnataka-section 2(2); Punjab -section 2(b); Rajasthan-section 2(2).](c)"archaeological officer" means any officer appointed by the Government, by notification, to be an archaeological officer for the purposes of this Act for such area as may be specified in the notification; [Tamil Nadu-section 2(c); Andhra Pradesh-section 2(c); Gujarat-section 2(3); Maharashtra-section 2(3); Punjab -section 2(c); Rajasthan-section 2(3).](d)"archaeological site and remains" means any areas which contains or is reasonably believed to contain ruins or relics of historical or archaeological importance which have been in existence for not less than one hundred years, and includes-(i) such portion of land adjoining the area as may be required for fencing or covering in or otherwise preserving it, and(ii)the means of access to, and convenient inspection of, the area;but does not include any archaeological site or remains declared by or under law made by Parliament to be of national importance; [Tamil Nadu-section 2(d); Andhra Pradesh-section 2(d); Gujarat-section 2(4); Karnataka-section 2(3); Madhya Pradesh-section 2(c); Maharashtra-section 2(4); Punjab -section 2(d); Rajasthan-section 2(4).] STATE AMENDMENTS "Central Act" Rajasthan -Section 2(v).-"Central Act" means the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) as amended from time to time; "Collector " Gujarat .-Section 2(5).-"Collector" includes any officer authorised by the State Government to perform all or any of the functions of a Collector by or under this Act;Maharashtra -Section 2(5).-"Collector" means in the City of Bombay the Collector of Bombay and elsewhere the Collector of the District and includes any officer authorised by the State Government to perform all or any of the functions of a Collector by or under this Act. West Bengal. -Section 2(1).-"Collector" means the Collector of a district. "Commissioner"Orissa -Section 2(b).-"Commissioner" means any officer authorised by the State Government to perform the duties of a Commissioner under this Act. West Bengal. -Section 2(2).-Same as that of Orissa except that the definition uses the word 'includes' in place of the word 'means'.(e) "Director" means the Director of Archaeology and includes any officer authorised by the Government, by notification, to exercise the powers conferred on, and discharge the duties imposed upon, the Director under this Act; [Tamil Nadu-section 2(e); Gujarat-section 2(6); Madhya Pradesh-section 2(d); Maharashtra 2(6); Karnataka-section 2(4); Punjab -section 2(a); Rajasthan 2(6); Andhra Pradesh-section 2(e).](f)"Government" means the" State Government; [Tamil Nadu-section 2(f); Andhra Pradesh-section 2(f); Karnataka-section 2(5); Punjab -section 2(f).] STATE AMENDMENTS "Historical object" West Bengal. -Section 2(4).-"historical object" means- "Land"(a)any document, manuscript, printed matter, picture or painting or any movable object or any matter containing any inscription or carving,(b)any movable object other than those specified above, which the State Government by reason of its historical association, considers it necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay;Assam -Section 2(b).-"Land" includes a revenue-free estate, a revenue-paying estate, and a permanent transferable tenure, whether such an estate or tenure be subject to encumbrances or not. Jammu and Kashmir. -Section 2(5).-Same as that of Assam. iii) such portion of land adjoining the site of an ancient monument as may be required for fencing or covering in or otherwise preserving such monument,(iv) the gardens, if any, appurtenant to an ancient monument, and(v)the means of access to, and convenient inspection of, an ancient monument,but does not include any ancient or historical monument declared by or under law made by Parliament to be of national importance; Tamil Nadu-section 2(a); Assam-section 2(a); Gujarat-section 2(1); Jammu and Kashmir-section 2(1); Madhya Pradesh-section 2 (a); Maharashtra-section 2(1); Karnataka-section 2(1); Orissa-section 2(a); Punjab-section 2(a); Rajasthan-section 2(1); Andhra Pradesh-section 2(a); West Bengal-section 2(3). "antiquity' includes-(i) any coin, sculpture, manuscript, epigraph, or other work of art or craftsmanship,(ii)any article, object or thing detached from a building or cave,(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs. morals or politics in bygone ages,(iv)any article, object or thing of historical interest, and(v)any article, object or thing declared by the Government, by notification, to be an antiquity for the purposes of this Act, which has been in existence for not less than one hundred years;Tamil Nadu-section 2(b); Andhra Pradesh-section 2(b); Gujarat-section 2(2); Jammu and Kashmir -section 2(2); Madhya Pradesh-section 2(b); Maharashtra-section 2(2); Karnataka-section 2(2); Punjab -section 2(b); Rajasthan-section 2(2). "archaeological officer" means any officer appointed by the Government, by notification, to be an archaeological officer for the purposes of this Act for such area as may be specified in the notification;Tamil Nadu-section 2(c); Andhra Pradesh-section 2(c); Gujarat-section 2(3); Maharashtra-section 2(3); Punjab -section 2(c); Rajasthan-section 2(3). "archaeological site and remains" means any areas which contains or is reasonably believed to contain ruins or relics of historical or archaeological importance which have been in existence for not less than one hundred years, and includes-(i) such portion of land adjoining the area as may be required for fencing or covering in or otherwise preserving it, and(ii)the means of access to, and convenient inspection of, the area;but does not include any archaeological site or remains declared by or under law made by Parliament to be of national importance; [Tamil Nadu-section 2(d); Andhra Pradesh-section 2(d); Gujarat-section 2(4); Karnataka-section 2(3); Madhya Pradesh-section 2(c); Maharashtra-section 2(4); Punjab -section 2(d); Rajasthan-section 2(4).] STATE AMENDMENTS "Central Act"Rajasthan -Section 2(v).-"Central Act" means the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (Central Act 24 of 1958) as amended from time to time; "Collector " Gujarat .-Section 2(5).-"Collector" includes any officer authorised by the State Government to perform all or any of the functions of a Collector by or under this Act;Maharashtra -Section 2(5).-"Collector" means in the City of Bombay the Collector of Bombay and elsewhere the Collector of the District and includes any officer authorised by the State Government to perform all or any of the functions of a Collector by or under this Act. West Bengal. -Section 2(1).-"Collector" means the Collector of a district. "Commissioner"Orissa -Section 2(b).-"Commissioner" means any officer authorised by the State Government to perform the duties of a Commissioner under this Act. West Bengal. -Section 2(2).-Same as that of Orissa except that the definition uses the word 'includes' in place of the word 'means'.(e) "Director" means the Director of Archaeology and includes any officer authorised by the Government, by notification, to exercise the powers conferred on, and discharge the duties imposed upon, the Director under this Act;Tamil Nadu-section 2(e); Gujarat-section 2(6); Madhya Pradesh-section 2(d); Maharashtra 2(6); Karnataka-section 2(4); Punjab -section 2(a); Rajasthan 2(6); Andhra Pradesh-section 2(e). "Government" means the" State Government; [Tamil Nadu-section 2(f); Andhra Pradesh-section 2(f); Karnataka-section 2(5); Punjab -section 2(f).] STATE AMENDMENTS "Historical object" West Bengal. -Section 2(4).-"historical object" means-(a)any document, manuscript, printed matter, picture or painting or any movable object or any matter containing any inscription or carving,(b)any movable object other than those specified above, which the State Government by reason of its historical association, considers it necessary to protect against destruction, injury, alteration, mutilation, defacement, removal, dispersion or falling into decay; "Land"Assam -Section 2(b).-"Land" includes a revenue-free estate, a revenue-paying estate, and a permanent transferable tenure, whether such an estate or tenure be subject to encumbrances or not. Jammu and Kashmir. -Section 2(5).-Same as that of Assam. which have been declared by the Ancient Monuments Preservation Act, 1904 (Central Act VII of 1904), to be protected monuments or protected areas respectively, but which have not been declared by or under the law made by Parliament to be of national importance, shall be deemed to be ancient and historical monuments or archaeological sites and remains declared to be protected monuments or areas for the purposes of this Act. "Superintendent"Assam -Section 2(f).-"Superintendent" means the Superintendent of Archaeology, and includes any officer authorised by the State Government to perform the duties of the Superintendent.
