Section 9 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
9. Enforcement of agreement
(1)If an owner or other person who is bound by an agreement for the maintenance and upkeep of a protected monument under Section 5 refuses or fails. within such reasonable time as the Director may fix, to do any act which in the opinion of the Director is necessary for the maintenance and upkeep of the monument, the Director may authorise any person to do any such act, and the owner or other person shall be liable to pay the expenses of doing any such act or such portion of the expenses as the owner may be liable to pay under the agreement.(2)If any dispute arises regarding the amount of expenses payable by the owner or other person under sub-section (1), it shall be referred to the State Government whose decision shall be final.
