Section 5(2) in The Ancient Monuments Preservation Act, 1904
(2)An agreement under this section may provide for the following matters, or for such of them as it may be found expedient to include in the agreement:-(a)the maintenance of the monument;(b)the custody of the monument and the duties of any person who may be employed to watch it;(c)the restriction of the owner's right to destroy, remove, alter or deface the monument or to build on or near the site of the monument;(d)the facilities of access to be permitted to the public or to any portion of the public and to persons deputed by the owner or the Collector to inspect or maintain the monument;(e)the notice to be given to the [Central Government] [Substituted by A.O. 1937, for " Government" . ] in case the land on which the monument is situated is offered for sale by the owner, and the right to be reserved to the [Central Government] [Substituted by A.O. 1937, for " Government" . ] to purchase such land, or any specified portion of such land, at its market-value;(f)the payment of any expenses incurred by the owner or by the [Central Government] [Substituted by A.O. 1937, for " Government" . ] in connection with the preservation of the monument;(g)the proprietary or other rights which are to vest in [Government] [Substituted by A.O. 1937, for " His Majesty" . ] in respect of the monument when any expenses are incurred by the [Central Government] [Substituted by A.O. 1937, for " Government" . ] in connection with the preservation of the monument;(h)the appointment of an authority to decide any dispute arising out of the agreement; and(i)any matter connected with the preservation of the monument which is a proper subject of agreement between the owner and the [Central Government] [Substituted by A.O. 1937, for " Local Government" .].[* * *] [Sub-Section (3) was repealed by A.O. 1937. ]
