Section 38 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
38. Removal of unauthorised buildings.
(1)The Government may, by order, direct the owner or occupier of an unauthorised building in a prohibited area or in a regulated area of a building or part thereof, which has been constructed in contravention of any of the conditions of a licence granted under rule 36 to remove such building or part thereof within a period specified in that order.(2)If the owner or occupier refuses or fails to comply with an order made under sub-rule (1), the Government may direct the District Collector to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.
