Section 6 in The Karnataka Ancient And Historical Monuments And Archaeological Sites And Remains Act, 1961
6. Preservation of protected monument by agreement.
(1)The Deputy Commissioner when so directed by the Government, shall propose to the owner of a protected monument to enter into an agreement with the Government within a specified period for the maintenance of the monument.(2)An agreement under this section may provide for all or any 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 any officer of the Department of Archeology or to persons deputed by the Director or the Deputy Commissioner or the owner to inspect or maintain the monument;(e)the notice to be given to the 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 Government to purchase such land, or any specified portion of such land, at it's market value;(f)the payment of any expenses incurred by the owner or by the Government in connection with the maintenance of the monument;(g)the proprietary or other rights which are to vest in the Government in respect of the monument when any expenses are incurred by the 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 Government.(3)The Government or the owner may, at any time after the expiration of three years from the date of execution of an agreement under this section, terminate it on giving six months’ notice in writing to the other party:Provided that the owner shall pay to the Government the expenses, if any, incurred by it on the maintenance of the monument during the five years immediately preceding the termination of the agreement, in the case of an agreement which has been in force for more than five years, or, if the agreement has been in force for not more than five years during the period the agreement was in force.(4)An agreement under this section shall be binding on any person claiming to be owner of the monument to which it relates from, through or under a party by whom or on whose behalf the agreement was executed.
