Section 8 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
8. Application for endowment to repair a protected monument.
(1)If any owner or other person, competent to enter into an agreement under section 6 for the maintenance of a protected monument, refuses, or fails to enter into such an agreement when proposed to him by the Director, and if any endowment has been created for the purpose of keeping such monument in good repair or for that purpose among others, the Government may institute a suit in the court of the District Judge, Delhi, or if the estimated cost of repairing the monument does not exceed twenty thousand rupees, may make an application to the District Judge, Delhi for the proper application of such endowment or part thereof.(2)On the hearing of an application made under sub-section (1), the District Judge, Delhi may summon and examine the owner and any person whose evidence appears to him to be necessary, and may pass an order for the proper application of the endowment or any part thereof, and any such order shall be executed as if it were a decree of a civil court.
