Section 13 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
13. Maintenance of certain protected monuments.
(1)The State Government shall maintain every monument which has been acquired under Section 12 or in respect of which any of the rights mentioned in Section 4 have been acquired.(2)When the Director has accepted the guardianship of a State-protected monument under Section 4, he shall, for the purpose of maintaining such monument, have access to the monument at all reasonable time, by himself and by his agents, subordinates and workmen, for the purpose of inspecting the monument, and for the purpose of bringing such materials and doing such acts as he may consider necessary or desirable for the maintenance thereof.
