Section 11(5) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010
(5)If the authority or the Heritage Conservation Committee comes to the conclusion that a listed heritage object/site is not being maintained properly or that such site needs repair, the authority shall serve a notice on the owner, lessee or power of attorney holder, as the case may be, to maintain the heritage object/site properly or to repair the object/site within thirty days of the service of the notice and in the event of non-compliance, the authority or the Heritage Conservation Committee shall take such steps as to carry out the necessary repairs and recover the cost from such owner, lessee or power of attorney holder, as the case may be. and if the latter fails to make the payment, the amount shall be recoverable by the Government as arrears of land revenue.
