Section 28(1) in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
(1)Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for purposes of miningoperation or construction or both, the Government shall, by notification in the Andhra Pradesh Gazette, giver one month’s notice of its intention to do so; and a copy of such notification shall be affixed in a conspicuous place near the area; and
