Section 5(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)An agreement under this section may provide for the following matters,or for such of them as it may be found expedient to include in the agreement:––(a)the maintenance of the monument ;(b)custody of the monument, and the duties of any person who maybe employed to watch it ;(c)the restriction of the owner’s right to destroy, remove, alter or defacethe monument or to build on or near the site of the monument ;(d)the facilities of access to be permitted to the public or to any portionof the public and to persons deputed by the owner or the 1[Director,Archaeology] to inspect or maintain the monument ;(e)the notice to be given to the Government in case the land on whichthe monument is situated is offered for sale by the owner, and theright to be reserved to the Government to purchase such land, orany specified portion of such land, at its market value ;(f)the payment of any expenses incurred by the owner or by theGovernment in connection with the preservation of themonument ;(g)the proprietary or other rights which are to vest in 2[theGovernment] in respect of the monument when any expenses areincurred by the Government in connection with the preservationof the monument ;(h)the appointment of an authority to decide any dispute arising outof the agreement ; and(i)any matter connected with the preservation of the monument whichis a proper subject of agreement between the owner and theGovernment.
