Section 18 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
18. Purchase of historical object.
(1)If the State Government apprehends that any historical object is in danger of being destroyed, injured, altered, mutilated, defaced, removed or dispersed or falling into decay, the State Government may pass orders for the compulsory purchase of such object at its market-value, and the Collector shall thereupon give notice to the owner of the object to be purchased.(2)The power of compulsory purchase given by this section shall not extend to -(a)any image or symbol actually used for the purpose of any religious observance; or(b)anything which the owner desires to retain on any reasonable ground personal to himself or to any of his ancestors or to any member of his family.Excavation of Archaeological Sites
