Section 8 in The Assam Ancient Monuments and Records Act, 1959
8. Failure or refusal to enter into an agreement.
(1)If any owner or other person competent to enter into an agreement under Section 5 for maintenance of a protected monument refuses or fails to enter into such an agreement, the State Government may make an order providing for all or any of the matters specified in sub-section (2) of Section 5 and such order shall be binding on the owner or other persons and on every person claiming title to the monument from, through or under, the owner or such other persons.(2)Where an order made under sub-section (1) provides that the monument shall be maintained by the owner or the other persons competent to enter into an agreement, all reasonable expenses for the maintenance of the monument shall be payable by the State Government.(3)No order under sub-section (1), shall be made unless the owner or other persons have been given an opportunity of making a representation in writing against the proposed order.
