Section 6(2) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958
(2)An agreement under this section may provide for all or any one of the following matters, namely:-(a)the maintenance of the monument;(b)the custody of the monument and the duties of any person who may be employed to watch it;(c)the restriction of the owner's right-(i)to use the monument for any purpose,(ii)to charge any fee for entry into or inspection of, the monument,(iii)to destroy, remove, alter or deface the monument, or(iv)to build on or near the site of the monument;(d)the facilities of access to be permitted to the public or any section thereof or to archaeological officers or to persons deputed by the owner or any archaeological officer or the Collector to inspect or maintain the monument;(e)the notice to be given to the Central Government in case the land on which the monument is situated or any adjoining land is offered for sale by the owner, and the right to be reserved to the Central Government to purchase such land or any specified portion of such land, at its market value;(f)the payment of any expenses incurred by the owner or by the Central Government in connection with the maintenance of the monument;(g)the proprietary or other rights which are to vest in the Central Government in respect of the monument when any expenses are incurred by the Central Government in connection with the maintenance of the monument;(h)the appointment of an authority to decide any dispute arising out of the agreement; and(i)any matter connected with the maintenance of the monument which is a proper subject of agreement between the owner and the Central Government.
