Section 15(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964
(2)Where the State Government has acquired a monument under Section 12, or has purchased, or taken a lease or accepted a gift or bequest or assumed guardianship of a State-protected monument under Section 4, and such monument or any part thereof is used for religious worship or observances by any community, the Director shall make due provision for the protection of such monument or part thereof, from pollution or desecration by taking such action as he may think necessary in this behalf.
