Uttar Pradesh act 007 of 1957 : The U.P. Ancient and Historical Monuments and Archaeological Sites and Remains Preservation Act, 1956

Section 1.Short title, extent and commencement

(1) This Act may be called the U. P. Ancient and historical Monuments and Archaeological Sites and Remains Preservation Act, 1956.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once

Section 2.Definitions

In this Act, unless there is anything repugnant in the subject or context, any reference to ancient or historical monument or archaeological site or remains, shall mean ancient or historical monument or archaeological site or remains other than those declared by the Ancient and Historical Monuments and Archaeological Sites and Remains (Declaration of National Importance) Act, 1951, to be of national importance.

Section 3.Re-enactment and application of Act VII of 1904 to ancient and historical monument andarchaeological sites and remains

The provisions of the ancient Monuments Preservation Act, 1904, as set out in Schedule I with the modifications mentioned in Schedule II, are hereby re-enacted and shall apply and be always deemed to have applied to ancient and historical monuments and archaeological sites and remains in Uttar Pradesh.

Section 4.Continuation of notifications and orders, etc. issued under Act VII of 1904

Any action taken or purported to be taken including any declaration, appointment, notification, order, instruction, direction, scheme, rule, regulation, form or certificate, made or issued or purported to be made or issued under the Ancient Monuments Preservation Act, 1904, shall, so far as it is not inconsistent with the provisions of the said Act as re-enacted and modified by this Act, continue in force and shall be deemed to have been taken, made or issued under the provisions so re-enacted, unless and until directed otherwise or superseded by anything done or any action taken under the provisions so re-enacted.

Section 5.Short title and extent

Section 6.Definitions

Section 7.Protected Monuments

Section 8.Acquisition of rights in or guardianship of an ancient monument

Section 9.Preservation of ancient monument by agreement

Section 10.Owners under disability of not in possession

Section 11.Enforcement of agreement

Section 12.Purchasers at certain sales and persons claiming through owner bound by instrument executed by owner

Section 13.Application of endowment for repair of an ancient monument

Section 14.Compulsory purchase of ancient monument

Section 16.Power of state government to control mining, etc. near ancient monument

Section 16.Maintenance of certain protected monuments

Section 17.Voluntary contributions

Section 18.Protection of place of worship from misuse, pollution or desecration

Section 19.Relinquishment of Government rights in a monument

Section 20.Right of access to certain protected monument

Section 21.Penalties

Section 22.Power of central Government to control traffic in antiquities

Section 23.Power to central government to control moving of sculptures, carvings or like objects

Section 24.Purchase of sculptures carvings or like objects by the Government

Section 25. Power of State Government to notify areas as protected

Section 26.Power to enter upon and make excavation in protected area

Section 27.Power of state Government to make rules regulating archaeological excavation in protected areas

Section 28.Power to acquire a protected area

Section 29.Assessment of market-value or compensation

Section 30.Jurisdiction

Section 31.Power to make rules

Section 32.Protection to public servants acting under Act