Section 7 in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
7. Enforcement of agreement.––
(1)If the 1[Director, Archaeology] apprehendsthat the owner or occupier of a monument intends to destroy, remove, alter, defaceor imperil the monument or to build on or near the site thereof in contravention ofthe terms of an agreement for its preservation under section 5, the 2[DeputyCommissioner] on the motion of the 1[Director, Archaeology] may make an orderprohibiting any such contravention of the agreement.(2)If an owner or other person who is bound by an agreement for thepreservation or maintenance of a monument under section 5, refuses to do any actwhich is in the opinion of the 1[Director, Archaeology] necessary to suchpreservation or maintenance, or neglects to do any such act within such reasonabletime as may be fixed by the 1[Director, Archaeology], the 1[Director, Archaeology],may authorise any person to do any such act, and the expense of doing any suchact or such portion of the expense as the owner may be liable to pay under theagreement may be recovered from the owner as if it were an arrear of land revenue.(3)A person aggrieved by an order made under this section may appeal tothe Minister, who may cancel or modify it and whose decision shall be final.
