Section 17(1) in The Ancient Monuments and Archaeological Sites and Remains (Framing of Heritage Bye-laws and Other Functions of the Competent Authority) Rules, 2011
(1)Permission granted by the competent authority after the approval of the Authority for construction, reconstruction, repair and renovation of building or structure as the case may be in the prohibited area or regulated area of protected monument or protected area, which is of residential public utility, public projects and industrial in nature, shall be valid for a period of three years from the date of grant of permission.
