Section 3(1) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
(1)Where the Government is of opinion that any ancient monument or archaeological site and remains, which has not been declared by or under law made by Parliament to be of national importance, requires protection under this Act, it may, by notification, give two months' notice of its intention to declare such ancient monument or archaeological site and remains to be protected monument or a protected area, as the case may be, and a copy of every such notification shall be affixed in a conspicious place near the monument or the site and remains, as the case may be.
