Section 10(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)If the Director apprehends that the owner or occupier of a protected monument intends to destroy, injure, mutilate, deface, alter, disperse, remove, imperil or misuse the monument or to allow it fall into decay or to build on or near the site thereof in contravention of the terms of agreement under Section 5, he may after giving such owner or occupier an opportunity of making a representation in writing, make an order prohibiting any such contravention of the agreement :Provided that no such opportunity may be given in any case where the Director, for reasons to be recorded, is satisfied that it is not expedient practicable to do so.
