Section 11(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(1)If an owner or other person who is bound by an agreement for the maintenance of a monument under section 6 refuses or fails, within such reasonable time as the Director may decide, to do any act which in the opinion of the Director may authorize any person to do any such act, and the owner or other person shall be liable to pay the expenses as the owner or the other person may be liable to pay under the agreement.
