Section 9 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
9. Application of endowment to repair of an ancient monument.––
(1)If any owner or other person competent to enter into an agreement under section 5 forthe preservation of a protected monument, refuses or fails to enter into him by the [Director, Archaeology], and if any endowment has been created for the purposeof keeping such monument in repair or for that purpose among others, the 1[Director,Archaeology] may institute a suit in the Court of the District Judge, or, if the estimated cost of repairing the monument does not exceed 1[one lakh rupees], maymake an application to the District Judge for the proper application of suchendowment or part thereof.(2)On the hearing of an application under sub-section (1), the District Judgemay summon and examine the owner and any person whose evidence appears tohim necessary, and may pass an order for the proper application of the endowmentor of any part thereof, and any such order may be executed as if it were the decreeof a Civil Court.
