Section 28(1) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
(1)Before declaring an area near or adjoining a State-protected monument to be a prohibited area or a regulated area for purposes of mining operation or construction or both, the State Government shall, by notification in the official gazette give 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.
