Section 7(2) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(2)If an owner or other person who is bound by an agreement for thepreservation or maintenance of a monument under section 5, refuses to do any actwhich is in the opinion of the 1[Director, Archaeology] necessary to suchpreservation or maintenance, or neglects to do any such act within such reasonabletime as may be fixed by the 1[Director, Archaeology], the 1[Director, Archaeology],may authorise any person to do any such act, and the expense of doing any suchact or such portion of the expense as the owner may be liable to pay under theagreement may be recovered from the owner as if it were an arrear of land revenue.
