Section 28 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
28. Notice of Intention to Declare Prohibited or Regulated Area
(1)Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for purposes of miningoperation or construction or both, the Government shall, by notification in the Andhra Pradesh Gazette, giver one month’s notice of its intention to do so; and a copy of such notification shall be affixed in a conspicuous place near the area; and(2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objections, if any, frominterested persons.
