STATEMENT REFERRED TO IN REPLY TO PART (a) TO (e) OF THE RAJYA SABHA STARRED QUESTION NO.433  FOR 9.12.2010

 

Except for those monuments and archaeological sites and remains that are declared by law to be of national importance, others fall under the Concurrent List of  the Seventh Schedule of the Constitution of India. The Central and the respective State Governments, therefore, have jurisdiction and responsibility over the unprotected archaeological sites and remains.  Keeping in view the spirit of the provision,  the Central Government has declared 3676 archaeological sites and remains as  monuments of national importance under the Ancient Monuments and Archaeological Sites and Remains Act, 1958.  The State Governments and local bodies have also enacted laws for the protection and conservation of monuments, archaeological sites and remains for the monuments other than those declared as of national importance by the Central Government (Annexure-I) and under the respective laws 3573 monuments and archaeological sites and remains have been declared as protected by various States, till 2007 (Annexure-II).

           

No comprehensive survey of unprotected monuments in the country has been undertaken by any agency, including the Archaeological Survey of India (ASI), though  the ASI has, in the past, carried out sporadic village-to-village explorations in some of the districts and talukas of certain States to find out the antiquarian remains, which are duly published in the Indian Archaeology-A Review, an annual publication of the ASI.  Some listing of unprotected monuments, archaeological sites and remains has also been attempted by the State Departments of Archaeology and NGOs like INTACH.  A State-wise list of the unprotected monuments as per the available data is at Annexure-III.  

 

The Central Government has launched the National Mission on Monuments and Antiquities (NMMA) in 2007 to create a national database for all the monuments/sites irrespective of whether these are protected or otherwise.  The NMMA has so far created a data base of about 80000 built heritage and about 2 lakh antiquities.

 

The Central Government has also introduced the National Heritage Sites Commission Bill in the Rajya Sabha on 26.2.2009 with the defined function to tender advice to the Government on heritage matters, frame guidelines in the matter of conservation of heritage monuments and sites, study and cause to study important matters regarding conservation of heritage and submit reports to the Government and suggest appropriate amendments to the existing heritage legislations.  The observations of the Parliamentary Standing Committee on the draft bill, has been considered and a revised Bill is in process.

 

The Archaeological Survey of India does not operate any major scheme to provide financial assistance for conservation and preservation of unprotected monuments.  However, modest financial assistance not exceeding to Rs.5 lacs is provided for the repairs and maintenance of the heritage buildings which are less than 100 years old. The Finance Commission has also recommended grants for heritage conservation to various States as per the details at Annexure-IV.


ANNEXURE -I

 

ANNEXURE REFERRED TO IN REPLY TO RAJYA SABHA STARRED QUESTION NO.433  FOR 9.12.2010

 

List of State Wise Antiquarian Legislations / Acts / Rules

 

Sl. No

State

Name of Legislation

1.

Andaman & Nicobar

No Legislation. The Shell / Kitchen Middens having archaeological significance has been notified under Andaman & Nicobar Islands Land Revenue and Land Reforms Regulation, 1966

2.

Andhra Pradesh

Andhra Pradesh Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960

Andhra Pradesh Treasure Trove Rules, 1959

Hyderabad Urban Development Authority Zoning Regulations 1981

3.

Arunachal Pradesh

Arunachal Pradesh Ancient Monuments, Archaeological Sites and Remains Preservation Act, 1990

Arunachal Pradesh Ancient Monuments, Archaeological Sites and Remains Preservation Rules, 1990

4.

Assam

Assam Ancient Monuments and Archaeological Sites and Remains Act, 1959

Majuli Island Regional Landscape Act, 2006

5.

Bihar

Bihar Ancient Monuments and Archaeological Sites Remains and Art Treasures Act, 1976

6.

Chandigarh

Same as Punjab

7.

Chattisgarh

Same as Madhya Pradesh

8.

Dadra Nagar & Haveli

Same as Gujarat

9.

Delhi

Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

10.

Diu & Daman

Same as Goa

11.

Goa

Goa Ancient Monuments and Archaeological Sites and Remains Act, 1978

Goa Ancient Monuments and Archaeological Sites and Remains Act, 1980

Goa, Daman and Diu Treasure Trove Rules, 1975

12.

Gujarat

Gujarat Ancient Monuments & Archaeological Sites and Remains Act, 1965

Gujarat Treasure Trove (Extension to the Hyderabad and Saurashtra areas of Bombay State) Act, 1957

Gujarat Town Planning and Urban Development Act, 1976 ( Heritage Building Regulations 2007)

13.

Haryana

Punjab Ancient and Historical Monuments, and Archaeological Sites and Remains Act, 1964

14.

Himachal Pradesh

Himachal Pradesh Ancient and Historical Monuments and Archaeological Sites and Remains Act 1976

 

15.

Jammu & Kashmir

Jammu and Kashmir Ancient Monuments Preservation Act, 1977

16.

Jharkhand

No information

17.

Karnataka

Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961

Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

Karnataka Treasure Trove Act 1963

18.

Kerala

Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968

Kerala Ancient Monuments and Archaeological Sites and Remains Rules, 1972

Kerala Treasure Trove Act 1968

19.

Lakshadweep

No information

20.

Madhya Pradesh

Madhya Pradesh. Ancient Monuments and Archaeological Sites and Remains Act, 1964

Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains (Amendment)Act, 1970

Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Rules, 1975

21.

Maharashtra

Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

Maharashtra Regional and Town Planning Act, 1966 (Heritage Regulations for Greater Bombay 1995)

22.

Manipur

Manipur Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1976

Manipur Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1979

23.

Meghalaya

Meghalaya  Ancient Monuments and Records Act (Assam act 25 of 1959) as adopted by Meghalaya

24.

Mizoram

Mizoram Ancient Monuments and Archaeological Sites and Remains Act, 2001

Mizoram Ancient Monuments and Archaeological Sites and Remains Act, 2003

25.

Nagaland

No Legislation

26.

Orissa

Orissa Ancient Monuments and Preservation Act, 1956

27.

Pondicherry

Same as Tamil Nadu

 

 

 

28.

Punjab

Punjab Ancient and Historical Monuments, and Archaeological Sites and Remains Act, 1964

Punjab Ancient and Historical Monuments, and Archaeological Sites and Remains Rules, 1965

 

29.

Rajasthan

Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

30.

Sikkim

No Legislation

31.

Tamil Nadu

Madras Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966

32.

Tripura

No information

33.

Uttar Pradesh

Uttar Pradesh. Ancient and Historical Monuments and Archaeological Sites and Preservation Act, 1956 (UP rules no.7, 1957)

34.

Uttaranchal

No information

35.

West Bengal

West Bengal Preservation of Historical Monuments and Objects and Excavation of Archaeological Sites Act, 1957

West Bengal Heritage Commission Act, 2001

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

ANNEXURE -II

 

ANNEXURE REFERRED TO IN REPLY TO RAJYA SABHA STARRED QUESTION NO.433  FOR 9.12.2010

 

List of State Protected Monuments in India (as on Nov. 2007)

 

Sl. No

States & UT’s

No. of Monuments

1.

Andhra Pradesh

500

2.

Arunachal Pradesh

007

3.

Assam

096

4.

Bihar

030

5.

Chattisgarh

058

6.

Delhi

No Protected Monument

7.

Goa

051

8.

Gujarat

361

9.

Haryana

023

10.

Himachal Pradesh

005

11.

Jammu & Kashmir

028

12.

Jharkhand

003

13.

Karnataka

747

14.

Kerala

102

15.

Madhya Pradesh

326

16.

Maharashtra

244

17.

Manipur

049

18.

Meghalaya

004

19.

Mizoram

053

20.

Nagaland

No Protected Monument

21.

Orissa

218

22.

Punjab

061

23.

Rajasthan

227

24.

Sikkim

No Protected Monument

25.

Tamil Nadu

086

26.

Tripura

No Protected Monument

27.

Uttar Pradesh

141

28.

Uttarkhand

047

29.

West Bengal

106

30.

Andaman & Nicobar (UT)

No Protected Monument

31.

Chandigarh (UT)

No Protected Monument

32.

Dadra Nagar & Haveli (UT)

No Protected Monument

33.

Daman & Diu (UT)

No Protected Monument

34.

Lakshadweep (UT)

No Protected Monument

35.

Pondicherry (UT)

No Protected Monument

 

Total

3573

 

 

 

ANNEXURE -III

 

ANNEXURE REFERRED TO IN REPLY TO RAJYA SABHA STARRED QUESTION NO.433  FOR 9.12.2010

List of State Wise Unprotected Monuments

(based upon the available data)

 

Sl.No

State/UT

No. of Monuments

1.

Andhra Pradesh

413

2.

Andaman & Nicobar

47

3.

Bihar

834

4

Chhattisgarh

445

5.

Delhi

1180

6.

Diu

290

7.

Goa

1384

8.

Gujarat

800

9.

Haryana

2537

10.

Himachal Pradesh

901

11.

Jammu & Kashmir

1185

12.

Karnataka

445

13.

Kerala

186

14.

Madhya Pradesh

1150

15.

Maharashtra

972

16.

Manipur

22

17.

Mizoram

33

18.

Orissa

3248

19.

Pondicherry

1800

20

Punjab

1168

21.

Rajasthan

5220

22.

Sikkim

305

23.

Tamil Nadu

831

24.

Tripura

330

25.

Uttaranchal

820

26.

Uttar Pradesh

3653

27.

West Bengal

3627

 

Total

33826

 

 

ANNEXURE -IV

 

ANNEXURE REFERRED TO IN REPLY TO RAJYA  SABHA STARRED QUESTION NO.433  FOR 9.12.2010

 

Finance Commission Grants for Heritage Conservation to States

 

1.

Andhra Pradesh

Rs.40 crore

To preserve, protect and propagate composite culture.

 

 

Rs.100 crore

For works related to conservation, restoration and preservation of protected sites and monuments.

2.

Arunachal Pradesh

Rs.10 crore

For preservation of archaeological and historical sites.

3.

Assam

Rs.40 crore

For protection and maintenance of archaeological sites and monuments, including 5 crore for protection and preservation of Satras of Majuli Island.

4.

Bihar

Rs.50 crore

For Nalanda Heritage Development Plan

 

 

Rs.50 crore

For development and conservation of archaeological sites.

5.

Chhattisgarh

Rs.45 crore

For development and conservation of archaeological sites.

6.

Jammu & Kashmir

Rs.50 crore

For conservation and restoration of Mubarak Mandi, Jammu.

7.

Jharkhand

Rs.100 crore

For conservation and development of archaeological sites and monuments.

8.

Madhya Pradesh

Rs.175 crore

For conservation, development and management of archaeological sites and monuments.

9.

Maharashtra

Rs.100 crore

For conservation and protection of various archeological sites.

10.

Manipur

Rs.10 crore

For renovation and maintenance of heritage building of Raj Bhawan.

11.

Meghalaya

Rs.30 crore

For protection, preservation and development of heritage sites and museums.

12.

Mizoram

Rs.12 crore

For heritage protection.//

13.

Orissa

Rs.65 crore

For protection of monuments and heritage sites

14.

Punjab

Rs.100 crore

For protection and maintenance of historical monuments and archaeological sites.

15.

Sikkim

Rs.9 crore

For conservation of historical monuments.

16.

Tamil Nadu

Rs.100 crore

For renovation and maintenance of ancient temples of historical importance.

17.

Tripura

Rs.10 crore

For development of Kok-Borok language and culture.

18.

Uttar Pardesh

Rs.100 crore

For development of museums and conservation of monuments.

19.

Uttarakhand

Rs.25 crore

For State level museum.

20.

West Bengal

Rs.100 crore

For protection and conservation of historical monuments, museums, archives and archaeological sites.