Section 6(4) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(4)The Government or the owner may, at any time after the expiration of ten years from the date of execution of an agreement under this section, terminate it on giving six months' notice in writing to the other party:Provided that where the agreement is terminated by the owner, he shall pay to the Government the expenses, if any incurred by it on its maintenance.
