Section 4 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
4. Acquisition of rights in or guardianship of a State-protected monument.
(1)The Collector, with the sanction of the State Government, may purchase or take a lease of any State-protected monument.(2)The Collector, with the like sanction, may accept a gift or bequest of any State-protected monument.(3)The owner of any State-protected monument, may, by written instrument, constitute the Commissioner the guardian of the monument, and the Commissioner may, with the sanction of the State Government, accept such guardianship.(4)When the Commissioner has accepted the guardianship of a State-protected monument under sub-section (3), the owner shall, except as expressly provided in this Act, have the same right, title and interest in and to the monument as if the Commissioner had not been constituted guardian thereof.(5)When the Commissioner has accepted the guardianship of a State-protected monument under sub-section (3), the provisions of this Act relating to agreements entered into under section 5 shall apply to the written instrument referred to in the said sub-section.(6)Where a State-protected monument is without an owner, the Commissioner may assume the guardianship of the monument.
