Section 21(2) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(2)If any person refuses or fails to comply with the order of eviction on or before the date specified in the said order or within fifteen days of the date of its publication under sub-section (1), whichever is later, the Director or any other officer duly authorized by him in this behalf may after the date as specified or after the expiry of the period aforesaid, whichever is later, evict that person from, and take possession of, the monument according to such procedure as may be prescribed and may, for that purpose, use such force as may be necessary.
