Section 16(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(2)Where the Government has acquired a protected monument under section 13, or has purchased, or taken a lease or accepted a gift or bequest or assumed guardianship of, a protected monument under section 5, and such monument or any part thereof is actually used every year for religious worship or observances by any community, the Director shall make due provision for the protection of such monument, or part thereof, from pollution or desecration -(a)by prohibiting the entry therein except in accordance with the conditions prescribed with the concurrence of the persons, if any, in charge of the said monument or part thereof, and connected with any religious practice or observances in relation thereto, of any person not entitled to enter by religious usages of the community by which the monument or part thereof is used, or(b)by taking such other action as he may think necessary in this behalf.
