Section 15 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
15. Protection of place of worship from misuse, pollution or desecration.
(1)A State-protected monument maintained by the State Government under this Act which is a place of worship or shrine shall not be used for any purpose inconsistent with its character.(2)Where the State Government has acquired a monument under Section 12, or has purchased, or taken a lease or accepted a gift or bequest or assumed guardianship of a State-protected monument under Section 4, and such monument or any part thereof is used for religious worship or observances by any community, the Director shall make due provision for the protection of such monument or part thereof, from pollution or desecration by taking such action as he may think necessary in this behalf.
