Section 7 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
7. Application of endowment to repair protected monument.
(1)If any owner or other person, competent to enter into an agreement under Section 5 of the maintenance of a State-protected monument, refuses or fails to enter into such an agreement when proposed to him by the Director and in any endowment has been created for that purpose among others, the State Government may institute a suit in the Court of the District Judge, or if the estimated cost of repairing the monument does not exceed one thousand rupees, may make an application to the District Judge for the proper application of such endowment or part thereof.(2)On the hearing for an application under sub-section (1), the District Judge may summon and examine the owner and any person whose evidence appears to him necessary, and may pass an order for the proper application of the endowment or of any part thereof, and any such order may be executed as if it were a decree of a civil Court.
