Section 26 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
26. Intimation to the Government.
- The person or institution intending to undertake or authorise any person to undertake any archaeological excavation or other like operations in any area, which is not a protected area shall intimate his/ its intention to the Government at least three months prior to the proposed date of the commencement of the excavation or operation specifying the following details, namely:-(i)name, location and other details of the site;(ii)nature of antiquities previously found;(iii)details of previous explorations, if any;(iv)purpose of excavation or operation;(v)purpose, extent of the excavation or operation (plan of the site in triplicate showing in red outline the extent of the proposed excavation or operation should be attached);(vi)proposed duration of the excavation or operation;(vii)amount of the proposed expenditure on the excavation or operation; and(viii)name and status of the person in charge of the excavation or operation.
