Section 10 in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968
10. Power to make order prohibiting contravention of agreement under section 6.
(1)If the Director apprehends that the owner or occupier of a protected monument intends to destroy, remove, after, deface, imperil or misuse the monument or to build on or near the site thereof in contravention of the terms of an agreement executed under section 6, the Director may, after giving the 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 need be given in any case where the Director, for reasons to be recorded, is satisfied that it is not expedient or practicable to do so.(2)Any person aggrieved by an order under this section may appeal to the Government within such time and in such manner as may be prescribed and the decision of the Government on the appeal shall be final.
