Section 14 in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
14. Voluntary contributions.
- The Director may receive voluntary contributions towards the cost of maintaining a protected monument and may give such general or special directions as he considers necessary for the management and application of the contributions so received by him :Provided that no contribution received under this section shall be applied to any purpose other than the purpose for which it was contributed.
