Section 2(b) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(b)"antiquity" includes -(i)any coin, sculpture, manuscript, epigraph or other work of art or craftsmanship.(ii)any article, object or thing detached from a building or cave,(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, murals or politics in by-gone ages,(iv)any article, object or thing of historical interest, and(v)any article, object or thing declared by the Government by notification to be an antiquity for the purposes of this Act,
