Section 10 in The Assam Ancient Monuments and Records Act, 1959
10. Enforcement of agreement.
(1)If any owner or other person who is bound by an agreement for the maintenance of monument under Section 5, refuses or fails within such reasonable time as the Superintendent may fix, to do any act, which in the opinion of the Superintendent is necessary for the maintenance of the monument, the Superintendent may authorise any person to do any such act, and the owner or other person shall be liable to pay the expenses of doing any such act or such portion of the expenses as the owner may be liable to pay under the agreement.(2)If any dispute arises regarding the amount of expenses payable by the owner or other person under sub-section (1) it shall be referred to the State Government whose decision shall be final.
