Section 5(2)(c) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

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(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;

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