Section 10(3) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(3)In any case other than the cases referred to in sub-section (2) the saidpowers of compulsory purchase shall not be exercised unless the owner or otherperson competent to enter into an agreement under section 5 has failed, withinsuch reasonable period as the 3[Director, Archaeology] may fix in this behalf, toenter into an agreement proposed to him under the said section or has terminatedor given notice of his intention to terminate such an agreement.[10-A.] Power of Government to control mining etc. near ancientmonuments.––
