Section 21(1) in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
(1)The State Government may make rules -(a)prescribing the authorities by whom licenses to excavate for archaeological purposes in a State-protected archaeological site may be granted;(b)regulating the conditions on which such licences may be granted, the form of such licences, and the taking of security from licensees;(c)prescribing the manner in which antiquities found by a licensee shall be divided between the State Government and the licensee; and(d)generally to carry out the purposes of section 19.
