Section 10(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(1)If the Director apprehends that the owner or the occupier of a protected monument intends to destroy, remove, alter, mutilate, deface, imperil or misuse the monument or to build on or near the site thereof in contravention of the terms of an agreement under section 6, the Director may, after giving the owner or the occupier an opportunity of making a representation against the proposed action in writing, make an order prohibiting any such contravention of the agreement:Provided that no such opportunity may be given in a case where the Director, for reasons to be recorded in writing, is satisfied that it is not expedient or practicable to do so.
