Section 4 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
4. Acquisition of rights in or guardianship of an ancient monument.––
(1)The 2[Director, Archaeology], with the sanction of the 1[Government,] may purchaseor take a lease of any protected monument.(2)The 2[Director, Archaeology], with the like sanction, may accept a gift orbequest of any protected monument.(3)The owner of any protected monument may, by written instrument,constitute the 3[Director, Archaeology] the guardian of the monument, and theMinister may, with the sanction of the Government accept such guardianship.(4)When the 3[Director, Archaeology] has accepted the guardianship of amonument under sub-section (3), the owner shall, except as expressly provided inthis Act, have the same estate, right, title and interest in and to the monument as ifthe 2[Director, Archaeology] had not been constituted guardian thereof.(5)When the 3[Director, Archaeology] has accepted the guardianship of amonument under sub-section (3), the provisions of this Act relating to agreementsexecuted under section 5 shall apply to the written instrument executed under thesaid sub-section.(6)Where a protected monument is without an owner, the 3[Director,Archaeology] 4[may, with the prior sanction of the Government, assume] theguardianship of the monument.
