Section 14 in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
14. Voluntary contributions.
- The Director may receive voluntary contributions towards the cost of maintaining a State-protected monument and may give orders as to the management and application of any funds so received by him :Provided that no contribution received under this section or any part thereof shall be applied to any purpose other than the purpose for which it was contributed without the consent, in writing, of the donor.
