Section 4 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
4. Power of Government to declare ancient monuments etc. to be protected monuments and areas.
(1)Where the Government is of opinion that any ancient and historical monument or archaeological site and remains, which has not been declared by or under the law made by Parliament to be of national importance and which is not included in section 3 requires protection under this Act, it may by notification give two months' notice of its intention to declare such ancient and historical monument or archaeological site and remains to be a protected monument or a protected area, as the case may be, and a copy of every such notification shall be affixed in a conspicuous place near the monument or the site and remains, as the case may be.(2)Any person interested in any such ancient and historical monument or archaeological site and remains may, within two months after the issue of the notification under sub-section (1), object to the declaration of the monument or the archaeological site and remains to be a protected monument or a protected area.(3)On the expiry of the said period of the two months the Government may, after considering the objections, if any, received by it, declare by the notification the ancient and historical monument or the archaeological site and remains, as the case may be, to be a protected monument or a protected area.(4)A notification published under sub-section (3) shall, unless and until it is withdrawn, be conclusive evidence of the fact that the ancient and historical monument or the archaeological site and remains to which it relates is a protected monument or a protected area for the purposes of this Act.Protected Monuments
