Section 3(2) in The Ancient Monuments Preservation Act, 1904
(2)A copy of every notification published under sub-section (1) shall be fixed up in a conspicuous place on or near the monument, together with an intimation that any objections to the issue of the notification received by the [Central Government] [Substituted by A.O. 1937, for " Local Government".] within one month from the date when it is so fixed up will be taken into consideration.
