Section 35A in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
35A. [ Obligation to survey the protected prohibited area and regulated areas. - (1) The Director-General shall, within such time as may be specified by the Central Government, conduct a survey or cause survey to be conducted in respect of all prohibited areas and regulated areas for the purpose of detailed site plans.
(2)A report in respect of such survey referred to in sub-section (1) shall be forwarded to the Central Government and to the Authority.
