Section 19(2) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
(2)The Government may by order direct that any building constructed by any person within a protected area in contravention of the provisions of sub- section (1) shall be removed within a specified period and, if the person refuses or fails to comply with the order, the Director may cause the building to be removed and the person shall be liable to pay the cost of such removal.
