Section 15 in Development Authority Bye-laws for Conservation of Heritage Sites
15. Heritage Conservation Fund.
- With a view to giving monetary help for such repairs and maintenance of Heritage buildings owned by the Government, the Authority or the local body, a separate fund may be created which would be kept at the disposal of the Vice-Chairman, who will make disbursement from the fund on the advice of the Heritage Conservation Committee. The fund shall be used to support the cost of listing of heritage, sites and expert guidance and fees for architects, engineers and other experts as well as maintenance of heritage sites. Conservation works of private heritage sites shall be carried out by the owners or from sources other then the Heritage Conservation Fund. All money received as grant from Government of India or from State Government and contribution from other sources and Local Authority/Agency shall be deposited in the Heritage Conservation Fund.
