Section 5(3) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(3)An agreement under this section may be executed by the 1[Director,Archaeology] on behalf of 2[the Government] but shall not be so executed until ithas been approved by 2[the Government.][(3-A) If any owner or other person competent to enter into an agreementunder sub-section (2) for the maintenance of protected monument refuses or failsto enter into any such agreement within the specified time, the Government on themotion of Director, Archaeology, may make an order providing for all or any of thematters specified in sub-section (2) and such order shall be binding on the owneror such other person and on every person claiming title to the monument from,through or under the owner or such other person.]
