Section 29(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)If the State Government apprehends that any antiquity mentioned in a notification issued under sub-section (1) of Section 28 is in danger of being destroyed, injured, mutilated, defaced, altered, removed, dispersed, misused or allowed to fall into decay or is of opinion that by reason of its historical or archaeological or artistic importance, it is desirable to preserve such antiquity in a public place, the State Government may make an order for the compulsory purchase of such antiquity at its market value and the Collector stall thereupon give notice to the owner of the antiquity to be purchased :Provided that the power of purchase given by this sub-section shall not extend in any image or symbol actually used for bonafide religious observances.
