Section 13(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)Where the 2[Director, Archaeology] has, under section 4, purchased ortaken a lease of any protected monument, or has accepted a gift or bequest, 3[orhas accepted] the guardianship thereof, and such monument, or any part thereof isperiodically used for religious worship or observances by any community, the[Director, Archaeology] in consultation with the Deputy Commissioner shall makedue provision for the protection of such monument, or such part thereof frompollution or desecration––(a)by prohibiting the entry therein, except in accordance withconditions prescribed with the concurrence of the persons inreligious charge of the said monument or part thereof, of any person not entitled so to enter by the religious usages of the communityby which the monument or part thereof is used, or(b)by taking such other action as he may think necessary in this behalf.
