Section 9(1) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(1)If any owner or other person competent to enter into an agreement under section 5 forthe preservation of a protected monument, refuses or fails to enter into him by the [Director, Archaeology], and if any endowment has been created for the purposeof keeping such monument in repair or for that purpose among others, the 1[Director,Archaeology] may institute a suit in the Court of the District Judge, or, if the estimated cost of repairing the monument does not exceed 1[one lakh rupees], maymake an application to the District Judge for the proper application of suchendowment or part thereof.
