Section 5(3) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(3)The State Government or the owner may, at any time, after the expiration of three years from the date of execution of an agreement under this section, terminate it on giving six months notice in writing to the other party:Provided that when the agreement is terminated by the owner, he shall pay to the State Government the expenses, if any, incurred by it on the maintenance of the monument during the five years immediately preceding the termination of the agreement or, if the agreement has been in force for a shorter period, during the period the agreement was in force.
