Section 19 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
19. Restrictions on enjoyment of proprietary rights in State-protected areas.
(1)No person, including the owner or occupier of a State-protected area shall construct any building within the State-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 not 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 State-protected monument 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.
