Section 12 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
12. Acquisition of protected monument. -If the Government are of opinion that a protected monument is in danger of being destroyed, injured, misused, or allowed to fall into decay, they may acquire the protected monument under the provisions of the Land Acquisition Act, 1894 (Central Act I of 1894), as if the maintenance of the protected monument were a public purpose within the meaning of that Act. [Tamil Nadu-section 12; Andhra Pradesh-section 13; Assam -section 12. Gujarat-section 13; Jammu and Kashmir-section 10; Karnataka-section 13; Madhya Pradesh-section12; Maharashtra-section 13; Orissa-section 10; Punjab-section 13; Rajasthan-section 12; West Bengal -section 10.] State Amendments Jammu and Kashmir(10A) Power of Government to control mining etc., near ancient monument. -(1) If the Government is of opinion that mining, quarrying, excavating, blasting and other operations of a like nature should be restricted or regulated for the purpose of protecting or preserving any ancient monument, the Government may, by notification in the Government Gazette, make rules-(a) fixing the boundaries of the area to which the rules are to apply,
(b)forbidding the carrying on of mining, quarrying, excavating, blasting or any operation of a like nature except in accordance with the rules and with the terms of a licence, and(c)prescribing the authority by which and the terms on which licences may be granted to carry on any of the said operations.(2)The power to make rules given by this section is subject to the condition of the rules being made after previous publication.(3)A rule made under this section may provide that any person committing a breach thereof shall be punishable with fine which may extend to two hundred rupees.(4)If any person or occupier of land included in a notification under sub-section (1) proves to the satisfaction of the Government that he has sustained loss by reason of such land being so included, the Government shall pay compensation in respect of such loss. West Bengal Section 11. -Same as section 10A of Jammu and Kashmir.
