Section 5(2) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016
(2)An agreement under this section may provide for all or any of the following matter, namely:-(a)the maintenance of the monument;(b)the custody of the monument and the duties of any person who may be employed to look after it;(c)the restriction of the owner's right :-(i)to use the monument for any purpose(ii)to charge any fee for entry into, or inspection of the monument(iii)to destroy, remove, alter or deface the monument or(iv)to build on or near the site of the monument;(d)the facilities of access to be permitted to the public or any section thereof or to archaeological officer or other officer or authority authorized by the State Government to inspect or maintain the monument;(e)the notice to be given to the State Government in case the land on which the monument is situated or any adjoining land is offered for sale by the owner, and the right to be reserved to the 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 Government in connection with the maintenance of the monument;(g)the proprietary or other rights which are to vest with the State Government is respect of the monument when any expenses are incurred by the State Government in connection with the maintenance of the monument;(h)the appointment of any authority to decide any dispute arising out of the agreement; and(i)the matter connected with the maintenance of the monument which is a proper subject of agreement between the owner and the State Government;
