Section 2(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(b)"antiquity" includes(i)any coin, sculpture, manuscript, epigraph, or other work of art or craftsmanship;(ii)any article, object or thing detached from a building or cave;(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs morals or politics in bygone ages; '(iv)any article, object or thing of historical interest; and(v)any article, object or thing which in the opinion of the State Government because of its historical or archaeological importance is an article, object or thing which it is desirable to preserve declared by the State Government, by notification, to be an antiquity for the purposes of this Act, which has been in existence for not less than hundred years;]
