Section 5(2)(c) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

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(c)the restriction of the owner's right-

(i)to use the monument for any purpose, or

(ii)to charge any fee for entry into, or inspection of, the monument, or

(iii)to destroy, injure, mutilate, deface, alter, repair, remove or disperse the monument or to allow it to fall into decay, or

(iv)to build on or near the site of the monument,

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