Section 7(1) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(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.
