Section 24 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
24. Power of State Government to control moving of antiquities.
(1)If the State Government consider that any antiquity or class of antiquities ought not to be moved from the place where they are without their sanction, the State Government may, by notification in the official Gazette, direct that any such antiquity or any class of such antiquities shall not be moved except with the written permission of the Director.(2)Every application for permission under sub-section (1) shall be in such form and contain such particulars as may be prescribed.(3)An appeal shall lie to the State Government against an order refusing permission whose decision shall be final.
