Section 6(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)In case of the owner of a protected monument being unable, by reason of infancy or other disability, to act for himself, the person legally competent to act on his behalf, and, in case of village property the lambardar or other village-officer exercising powers of management of or over such property, may exercise the powers conferred upon an owner by Section 5.
