Section 38 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
38. Removal of unauthorized buildings. - (1) The Central Government may, by order, direct the owner or occupier of an authorized building in a prohibited area or in a regulated area or of a building or part thereof which has been constructed in contravention of any of the conditions of a license granted under rule 35 to remove such building or part thereof within a period specified in that order.
(2)If the owner or occupier refuses or fails to comply with an order made under sub-rule (1), the Central Government may direct the District Magistrate to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.
