Section 2(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(2)"antiquity" includes-(a)any coin sculpture, manuscript, epigraph, or other work of art or craftsmanship,(b)any article, object or thing detached from a building or cave,(c)any article, object or thing illustrative of science; art, crafts, literature, religion, customs, morals or politics in by-gone ages,(d)any article, object or thing of historical interest, and(e)any article, object or thing (which in the opinion of the State Government because of its historical or archaeological importance is an article, object or thing which it is desirable to preserve) declared by the State Government, by notification in the Official Gazette, to be antiquity for the purposes of this Act,which has been in existence for not less than fifty years;
