Section 24 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
24. Form of Report by an Archaeological Officer
Whereas a result of an excavation made by an archaeological officer in any area under section 21 or 22, any antiquities are discovered, thearchaeological officer shall, as soon as practicable, submit a report in Form V to the Government through the Director on the antiquities recovered during the excavation.
