Section 23(1) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
(1)Where, as a result of any excavations made in any area under section 21 or section 22, any antiquities are discovered, the archaeological officer or the licensee, as the case may be, shall"(a)as soon as practicable, examine such antiquities and submit a report to the Government in such manner and containing such particulars as may be prescribed;(b)at the conclusion of the excavation operations give notice in writing to the owner of the land from which such antiquities have been discovered, as to the nature of such antiquities.
