Section 2(4) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(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;
