Section 21 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
21. Eviction of unauthorized occupants.
(1)If, after considering the cause, if any, shown by any person in pursuance of a notice under section 20 and any evidence produced by him in support of the same and after a personal hearing, if any, given under clause (b) of sub-section (2) of section 20, the Director if satisfied that the monuments are in unauthorized occupation, the Director may make an order of eviction, for reasons to be recorded therein, directing that the monuments shall be vacated on such date as may be specified in the order, by all persons who may be in occupation thereof, and cause a copy of the order to be affixed on the outer door or some other conspicuous part of the monuments.(2)If any person refuses or fails to comply with the order of eviction on or before the date specified in the said order or within fifteen days of the date of its publication under sub-section (1), whichever is later, the Director or any other officer duly authorized by him in this behalf may after the date as specified or after the expiry of the period aforesaid, whichever is later, evict that person from, and take possession of, the monument according to such procedure as may be prescribed and may, for that purpose, use such force as may be necessary.
