Section 29 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
29. Declaration of Prohibited or Regulated Area
After the expiry of one month from the date of the notification under rule 28 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 28, or any part of such area, to be a prohibited area or , as the case may be, a regulated area for purposes of mining operation or construction or both.
