Section 49 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
49. Manner of preferring an appeal. - (1) Every appeal to the Central Government under the Ancient Monuments and Archaeological Sites and Remains Act, 1958, or under these rules shall be in writing and shall be preferred within one month of the date of receipt of the order appealed against.
(2)Every such appeal shall be accompanied by a copy of the order appealed against.
