Section 7 in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
7. Failure or refusal to enter into agreement
(1)If any owner or other person competent to enter into an agreement under section 5 for the maintenance and upkeep of a protected monument refuses or fails to enter into such an agreement, the State Government may make an order providing for all or any of the matters specified in sub-section (2) of Section 5.(2)No order under sub-section (1) shall be made unless the owner or other person has been given an opportunity of making a representation in writing and being heard against the proposed order.(3)Every order made under sub-section (1) shall be binding on the owner or such other persons and on every person claiming title to the monument from, through or under the owner or such other person.(4)When an order made sub-section (1) provides that the monument shall be maintained by the owner or other person competent to enter into an agreement, all reasonable expenses for the maintenance and upkeep of the monument shall be payable by the State Government.
