Section 18 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
18. Restrictions on enjoyment of property rights in protected areas. -(1) No person, including the owner or occupier of a protected area, shall construct any building within the protected area or carry on any mining, quarrying, excavating, blasting, or any operation of a like nature in such area, or utilise such area or any part thereof in any other manner without the permission of the Government: Provided that nothing in this sub-section shall be deemed to prohibit the use of any such area or part thereof for purposes of cultivation if such cultivation does not involve the digging of not more than 0.5 metre of soil from the surface.
(2)The Government may, by order, direct that any building constructed by any person within a protected area in contravention of the provisions of sub-section (1) shall be removed within a specified period and, if the person refuses or fails to comply with the order, the Director may cause the building to be removed and the person shall be liable to pay the cost of such removal. [Tamil Nadu-section 18; Andhra Pradesh-section 19; Gujarat-section 21; Karnataka-section 20; Madhya Pradesh-section 19; Maharashtra-section 21; Orissa-section 19; Punjab -section 19; Rajasthan-section 22.] State Amendments Gujarat(20)Power of State Government to declare archaeological sites and remains to be protected areas. -(1) Where the State Government is of opinion that any archaeological site and remains, not declared by or under any law made by Parliament to be of national importance, should be a protected area, it may, by notification in the official Gazette, give two months' notice of its intention to declare such archaeological site and remains to be a protected area, and a copy of every such notification shall be affixed in a conspicuous place near the site and remains.(2)If any person interested in any such archaeological site and remains has any objection to the same being declared a protected area, he may, within two months of the publication of the notification under sub-section (1), submit his objection in writing to the State Government.(3)On the expiry of the said period of two months, the State Government may, after considering the objections, if any, received by it under sub-section (2), declare by notification in the official Gazette the archaeological site and remains to be a protected area.(4)A notification published under sub-section (3) shall, unless and until it is withdrawn, be conclusive evidence of the fact that the archaeological site and remains to which it relates is a protected area for the purposes of this Act. Maharashtra Section 20. -Same as section. 20 of Gujarat. Rajasthan
