Section 21 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
21. Restrictions on enjoyment of property rights in protected areas.
(1)No person, including the owner or occupier of a protected area, shall construct any building within the protected area, or carry on any mining, quarrying, excavating, blasting or any operation of a like nature, in such area, or utilize such area or any part thereof in any other manner, without the permission of the State Government:Provided that, nothing in this sub-section shall be deemed to prohibit the use of any such area or part thereof for purposes of cultivation, if such cultivation does not involve the digging of more than one foot of soil from the surface.(2)The State Government may by order direct that any building constructed by any person within a protected area in contravention of the provisions of sub-section (1) shall be removed within a specified period and, if the person refuses or fails to comply with the order, the Collector may cause the building to be removed, and the person shall be liable to pay the cost of such removal.
