Section 32 in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
32. Declaration as to any antiquity.
(1)whosoever owns or is in possession, custody or control of any antiquity, on the date of the coming into force of this Act shall, within the period of sixty days from the commencement of this Act make a declaration to that effect to the Director, or to such authority and in such form as may be prescribed.(2)Whosoever owns or comes in possession, custody or control of any antiquity after the coming into force of this Act, shall, within the period of fifteen days of owing or coming into possession custody or control of such antiquity make a declaration to that effect to the Director, or to such authority and in such form as may be prescribed.Provided that the above provisions shall not apply to the officers of the Archaeological Survey of India.
