Section 10(3) in The Ancient Monuments Preservation Act, 1904
(3)In any case other than the cases referred to in sub-section (2) the said powers of compulsory purchase shall not be exercised unless the owner or other person competent to enter into an agreement under section 5 has failed, within such reasonable period as the Collector may fix in this behalf, to enter into an agreement proposed to him under the said section or has terminated or given notice of his intention to terminate such an agreement.[10-A. Power of [Central Government] to control mining, etc., near ancient monument.-(1) If the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ] is of opinion that mining, quarrying, excavating, blasting and other operations of a like nature should be restricted or regulated for the purpose of protecting or preserving any ancient monument, the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ] may, by notification in the [Official Gazette] [Substituted by A.O. 1937, for " Local Official Gazette" . ], make rules-(a)fixing the boundaries of the area to which the rules are to apply;(b)forbidding the carrying on of mining, quarrying, excavating, blasting or any operation of a like nature except in accordance with the rules and with the terms of a license; and(c)prescribing the authority by which, and the terms on which licenses may be granted to carry on any of the said operations.
