Section 18(1) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
(1)If the Government is of opinion that for the purpose of preserving the reasonable amenities of any protected monument, it is necessary so to do, the Government may, subject to the provisions of this section, by notification in the official Gazette, in respect of any area comprising or adjacent to the site of such monument, specified in such notification (hereinafter referred to as "the controlled area") -(a)prohibit or restrict the construction, erection or execution of building, structure and other work within the controlled area, or the alteration or extension of any such building, structure, or work in such manner as to materially affect their external appearance;(b)prescribe the position, height, site, materials, colour and screening and otherwise regulate the external appearance of buildings, structures and other work within the controlled area;(c)require any local authority -(i)to construct any approach road to any protected monument; or(ii)to demolish any public convenience vesting in it, that is to say, a latrine, urinal, dustbin, rubbish dump and the like, located close to or in the vicinity of any protected monument;(d)otherwise restrict the use of the land within the controlled area;(e)otherwise restrict the use of the land within the controlled area to such extent as is necessary for the purpose of preserving the reasonable amenities of the protected monument; and(f)provide for such matters as appear to the Government to be incidental to or consequential on the foregoing provisions of this section, or to be necessary for giving effect to those provisions.
