Section 15(2) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978
(2)Where the Government has acquired a protected monument under section 12 or where the Director has purchased or taken a lease or accepted a gift or bequest or assumed guardianship, of a protected monument under section 4, and, such monument or any part thereof is used for religious worship or observances by any community, the Director shall make due provisions for the protection of such a monument or part thereof from pollution or desecration,-(a)by prohibiting the entry therein, except in accordance with the conditions prescribed with the concurrence of the person, if any, in religious charge of the said monument or part thereof, of any person who is not entitled to enter the said monument, by the religious usages of the community by which the monument or part thereof is used, or(b)by taking such other action as he may think necessary in this behalf.
