Section 21(2) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965
(2)The State Government may by order direct that any building constructed by any person within a protected area in contravention of the provision of sub-section (1) shall be removed within a specified period and if the person refuses or fails to comply with the order the Collector may cause the building to be removed, and the person shall be liable to pay the cost of such removal.
