Section 5(6) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(6)The owner may terminate an agreement under this section on giving sixmonths’ notice to the 3[Director, Archaeology] 4[:][Provided that where the agreement is terminated by the owner, he shall payto the Government, the expenses, if any, incurred by the Government on themaintenance of the monument during the five years immediately preceding thetermination of the agreement or, if the agreement has been in force for a shorterperiod, during the period the agreement was in force.]
