Section 32(1) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(1)Whoever owns or is in possession, custody or control of any antiquity, on the date of the coming into force of this Act, shall within the period of sixty days from the commencement of this Act, make a declaration to that effect to the Director, or to such authority, and in such form, as may be prescribed.
