Section 6(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(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, damage, remove, alter or deface the monument; or(iv)to build on or near the site of the monument within a radius upto fifty metres;(d)the facilities of access to be permitted to the public or any section thereof and to the Director and to the person deputed by the owner or the Director to inspect or maintain the monument;(e)the notice to be given to the Government in case the land on which the monument is located or any adjoining land is offered for sale by the owner, and the right to be reserved to the Government, to purchase such land, at its 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 any authority to decide any dispute arising out of the agreement; and(i)any matter related to the maintenance of the monument which is a proper subject of agreement between the owner and the Government.
