Section 30 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
30. Declaration of prohibited or regulated area.
- [Section 38 (2) (a)]. - After the expiry of one month from the date of the notification under rule 29 and after considering the objections, if any, received within the said period, the Government may declare, by notification in the Official Gazette the area specified in the notification under rule 29, or any part of such area to be a prohibited area or, as the case may be, a regulated area for purpose of mining operation or construction or both.
