Section 6(3) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(3)The Goverment or the owner may, at any time after the expiration of three years from the date of execution of any agreement under this section, terminate it on giving six months' notice in writing to the other party :Provided that where the agreement is terminated by the owner he shall pay to the Government the expenses, if any, incurred by it on the maintenance of the monument during the five years immediately preceding the termination of the agreement or, if the period the agreement has been in force for a shorter period, during the agreement was in force.
