Section 22(1) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(1)Where, as a result of any excavations made in any area under Section 21 any antiquities are discovered, the Director or the licensee, as the case may be shall-(a)as soon as practicable, examine such antiquities and submit a report to the State Government in such manner and containing such particulars as may be prescribed;(b)at the conclusion of the excavation operations, give notice, in writing, to the owner of the land from which such antiquities have been discovered of the nature of such antiquities.
