Section 15 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
15. Definitions.
- For the purposes of this Act,-(a)"Museum" means a non-profit making, permanent institution in the service of society and of its development, and open to the public, which acquires, conserves, volarizes researches, communicates and exhibits, for purposes of study, education and enjoyment, material evidence of people and their environment;(b)"Public Museum" is the one established and owned by the State;(c)"Private Museum" is one established and owned by individuals or legal persons;(d)"Museum Material" means all kinds of items which are collected, described and presented as a part of cultural and natural heritage;(e)"Museum items" means a heritage item which is expertly and scientifically treated, classified by museum categories and stored in a museum;(f)"Museum Collection" means a basic form of organization of museum items in a museum;(g)"Museum documentation" means a form of an expert and scientific description of a museum item, made for the purpose of its identification, origin determination, valorization and presentation;(h)"Information system" means the electronic processing of museum documentation into a database for internal as well as restricted public access;(i)"Revision" means an expert verification of existence, condition, protection degree and conditions of keeping of museum materials and museum documentation;(j)"Verification of origin" means determining historical and geological background of an item from its discovery or of date of creation.
