Section 17(5) in The Ancient Monuments Preservation Act, 1904
(5)A person who complains that the power of search mentioned in sub-section (4) has been vexatiously or improperly exercised may address his complaint to the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ], and the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ] shall pass such order and may award such compensation, if any as appears to it to be just.Protection Of Sculptures, Carvings, Images, Bas-Reliefs, Inscriptions Or Like Objects
