Section 6(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960
(2)Any agreement under this section may provide for all or any of the following matters, that is to say,-(a)the maintenance of the monument;(b)the custody of the monument, and the duties of any person who may be employed to watch 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 persons deputed by the owner, the Director or the Collector 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 State 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 State Government in connection with the maintenance of the monument;(g)the proprietary or other rights which are to vest in the State Government in 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 an authority to decide any dispute arising out of the agreement; and(i)any matter connected with the maintenance of the monument which is a proper subject of agreement between the owner and the State Government.
