The Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

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10
DELHI GAZEITE
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EXTRAORDINARY
[PART
IV
(o)
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DEPAR'IMENT
OF
LAW,
JUSTICE
AND
LEGISI.ATIVE
AFFAIRS
NOTIFICATION
Dellli,
the
7th
September,
2005
No. F.
14(JJ)/LA·W04/27J.-Thefollowing
Actol'
Legislative
Assembly
of
the
tfational Capital
Territory
of
Delhi
received tile
assent
of the Presidem oflndia
on
the
I Ith
August,
2005
and
is
hereby published
for
general
infonnation
:-
The
Dellli
Ancient
and
Historical
Momunents and
Archaeological
Sites
and
Remains
Act,
2004
(Delhi
Act 9 of
2005)
l l
th
August,
2005
(As
passed
by
the
Legislative Assembly
of
the
National
Capital Territory
of Delhi
on
the
16th
December,
2004.)
An Act
to
provide
for
the
preservation
of
ancient
and
Historical
Monuments
and
Archaeological
Sites and
Remains other than those declared
to
be
of national
importance
and
for
the
regulation
of excavation of
archaeological
sites other
than those declared
to
be
of
national
importance
in the
National
Capital
Territory
of
Delhi.
Be it enacted
by
the
Legislative Assembly
of the
National
Capital
Territory
of
Delhi
in
the
Fifty-fifth
Yearof
the
Republic
oflndia
as
follows
:-
CHAYl'ER
t
PRELIMINARY
(l)
Short
title,
meat
ancl
oommencement.-{1)
This
Act
may
be
called
the
Delhi Ancient
and
Historical
Monwnents and
Archaeolo)(ical
Sites
and
Remains
Act,
2004.
('.l)
It extends to the
whole
ot the
National
t.:apttal
Territory
of Delhi.
(3)
It shall
come
into force
ou
such
date
as
the
Government
may,
by
notification
in
tile
Official
Gazette,
appoint.
(2)
Definitions.-ln this
Act,
unless the
comext
otherwise
requires-
(a)
"ancient
monument"
means
any
structure,
erection
or
monument,
or
any
tumulus
or
place
of
interment, or
any
cave,
rock-sculpture,
inscription
or
monolith,
which is
of
historical,
archaeological
or
artislic interest
and
which has
been
in
existence for
not
less than
one
hunt!Ied
years,
and
includes-
(i)
the
remains
of
an
ancient
monuments;
(n)
the
site of
an
ancient
monument;
(lit)
such
portion
of
land
adjoining
the
site of
an
ancient
moBIJllent
as
may
be
required
for
fencing
or
covering
in
or
otherwise
preserving
such ancient
monlllll.ent;
and
(iv)
the
means
of
access
to,
and
convenient
inspection
of,
an
ancient
monument;
(b)
"archaeological
site
and
remains"
means
any
area
which
contains
or
is
reasonably
believed
to
contain
ruins
or
relics
of
historical
or
archaeological
importance
which
have
been
in
existence for
not
less
than
one
hl111dred
years
and
includes-

PART
IV]
DELHI GAZETIE
:
EXTRAORDINARY
11
(i)
such
portion
of land
adjoining
the
area as
may
be
required
for
fencing
or
covering
in
or
otherwise
preserving
it;
and
(ii)
the
means
of
access
to,
and
convenient
inspection
of,
the
area;
(
c)
"Director"
means
the Director of
Archaeology
of
the Government ofNational
Capital Territory
of Delhi
and
includes
any
other officer
authorized
by
the
Government
to
exercise
the
powers
and
to
perform
all
or
any
of the functions
of
the
Director
prescribed
by
or
under this
Act;
(d)
"Government"
means
the Lieutenant Governor
of the National
Capital Territory
of Delhi
appointed
by
the
President
under article
239
and
designated
as
such
under
article 23 9 AA
of
the
Constitution;
(e)
"local
authority"
means
the
Municipal
Corporation
of
Delhi,
the New
Delhi
Municipal
Council,
the Delhi
Cantonment Board
and the
Delhi
Development
Authority
and
includes
a
Gaon
Panchayat
established under
Section
151
of
the Delhi Land
Reforms
Act,
1954
(Delhi
Act
8ofl954);
(f)
"maintain" with
its
grammatical
variations
and
cognate
expressions,
includes
fencing, covering
in,
repairing,
restoring
and
cleaning
of
a
protected
monument
and the
doing
of
any
act
which
may
be
necessary
for the
purpose
of
maintaining
a
protected
monument
or
of
securing
convenient
access thereto;
(g)
"non-living"
used
in
relation
to
a
monument
or
site
means a
momnnent
or
site
which is
not
being
used
for
any
religious
or
social
ceremony,
rite,
worship
or
prayer
at
the time
of its
declaration
as a
protected
monument
or
site;
(h)
"owner"
includes-
(i)
a
joint
owner
vested
with
powers
of
management
on
behalf of himself
and
other
joint
owners
and the
successors
in-title
of
any
such
owner;
and
(ii)
a
manager
or
trustee,
not
being
the
owner,
who has
been
entrusted
with
the
custody
and
management
of
a
monument
or
site and
the
successor-in-office
of
any
such
manager
or
trustee;
(i) "prescribed"
means
prescribed by
the
rules
made
under this
Act;
G)
"protected
area"
means
any
archaeological
site
and
remains
which is declared
to
be
a
protected
area
under
this
Act;
(k) "protected
monument"
means a monument
which
is
declared
to
be
a
protected
monument
under
this
Act;
(I)
"unauthorized
occupation"
means
the
occupation by
any
person
of
the
monument
or
archaeological
site
and
remains
without
authority
for
such
occupation,
and
includes
the
continuance in
occupation by
any
person
of the
monument
or
archaeological
site
and
remains
after the
authority
under
which
he
was
allowed
to
occupy
the
premises
has
expired
or
has been
terminated
for
any
reason
whatsoever.
3.
Application
of
the
Act-Nothing
is this
Act
shall
apply
to
protected
areas
and
protected
monuments as
defined
in
clauses
(i)
and
(j) respectively
of Section
2
of
the Ancient
Monuments
and
Archaeological
Sites
and
Remains
Act,
1958
(Central
Act24
ofl958).
CHAP'IER-ll
PROTECIED MONUMENTS
4. Power
of Government
to
declare
monument
to be
protected
monument
and
archaeological
site and remains
to
be
protected area.-( I)
Where the Government is
of
the
opinion
that it
is
necessary
to
protect
against
destruction,
injury,
alteration,
multilation, defacement, removal,
dispersion
or
falling
into
decay
and
for
preservation
any-
(a)
monument;
(b) archaeologicalsiteandremains;
It
may.
by
notification
in
the Official Gazette.
give
two
months' notice
of its
intention
to
u1:da11;:
such
iuuuuiueut
tu
be
a
p1uic1;it:u
monument
or
such
archaeological
site
and
remains
to
be
a
protected
area,
as
the
case
may
be,
and
a
copy
of
every
such notification
shall
be
affixed
in
a
conspicuous
place
on
or
near
the
monument or
site
and
remains,
as
the
case
may
be.
(2)
Any
person
interested
in
any
such
monument
or
archaeological
site
and
remains
may,
within
two
months
after
the
issue
of
the
notification under
sub-section
(l
),
object
to
the
declaration
of
the
monument
to
be
a
protected
monument
or
the
archaeological
site
and
remains
to
be
a
protected
area,
as
the
case
may
be.
(3)
On
the
expiry
of the
said
period
of
two
months,
the
Government
may,
after
considering
the
objections,
if
any,
received
by
it,
declare
by
notification in the
Official
Gazette,
the
monument
to
be
a
protected
monument
or
the
archaeological
site
and
remains
to
be
a
protected
area,
as
the
case
may
be.
(4)
A
notification
published
under this section
shall,
unless
and
until
withdrawn,
be
conclusive evidence of
the
fact
that
the
monument
or
the
archaeological
site
and
remains
to
which it
relates,
is
a
protected
monument
or
a
protected
area,
as
the
case
may
be.
5.
Acquisition
of
right
of
protectedmonu-ment.­
(1)
The
Director
may,
with
the
prior approval
of the
Government,
purchase,
or
take
a
lease
of
or
accept
a
gift
or
bequeath
of,
any
protected
monument.
(2)
Where
a
protected
monument
is
without
an
owner,
the
Director
may,
by
issuing
a
notification
in
'tbe

12
DFlilI GAZEITE
:
EXTRAORDINARY
(PART
IV
Official Gazette
assume
the
guardianship
of the
monument.
(3)
The
owner
of
any
protected monument,
by
a
written
instrument,
constitute
the Director
to
guardian
of
the
monument,
and
the
Director
may,
with
the
approval
of
the Government
accept
such
guardianship.
(4)
When the
Director has
accepted
the
guardianship
of
a
protected
monument
under
sub-section
(3),
the
owner
shall,
except
as
expressly provided
in
this
Act,
have
the
same
estate
right,
title and interest
in
and
to
the
monument
as
if the Director
had
not
been
constituted
a
guardian
thereof.
(5)
When
the
Director
has
accepted
the
guardianship
of
a
protected
monument
under
sub-section
(3
),
the
provisions
of this Act
relating
to
agreements
entered
into
under Section
6
shall
apply
to
the
written
agreement
referred
to
in
the
said
sub-section.
(6)
Nothing
in
this section
shall affect
the
use
of
any
protected
monument
for
customary
religious
observances
in
case
the
monument
is
under
religious
use.
6.
Maintenance of
protected
monument
by
agreement.-(
1)
The
Director
may,
with the
approval
of
the
Government,
propose
to
the
owner
of
a
prorecied
monument
to
enter
into
an
agreement
with the
Government
within
a
specified period
for the
maintenance
of the
monument.
(2)
An
agreement
under this
section
may
provide
for all
or
any
of
the
following
matters, namely:-
(a)
the
maintenance of
the
monument;
(b)
the
custody
of
the
monument and
the
duties
of
any person
who
may
be
employed
to
watch
it;
(c)
the restriction of the owner's
right-
(i)
to
use
the
monument
for
any
purpose;
(ii)
to
charge
any
fee for
entry
into,
or
inspection
of the
monument;
(iii)
to
destroy; damage,
remove,
alter
or
deface
the
monument:
or
(iv)
to
build
on or near
the
site
of
the
monument
within
a
radius
upto
fifty
metres;
(d)
the
facilities of
access
to
be
permitted
to
the
public
or
any
section
thereof
and
to
the Director
and to
the
person
deputed
by
the
owner
or
the
Director
to
inspect
or
maintain
the
monument;
(e)
the
notice
to
be
given
to
the
Government
in
case
the land
on
which
the
monument
is
located
or
any
adjoining
land
is
offered for
sale
by
the
owner,
and
the
right
to
be reserved
to
the
Government,
to
purchase
such
land,
at
its
market
value;
(f)
the
payment
of
any
expensesincurred
by
the
owner or
bv
the
('ov-?rmnv·
i
1:;
connection
with
the
maintenance of the
monument;
(g)
the
proprietarv
or
other
rights
which
are
to
vest
in the
Government
in
respect
of
the
monument
when
any
expenses
arc
incurred
by
the
Govermnent
ii).
connection
with
the
maintenance
of
the
monument;
(h)
the
appointment
of
any
authority
to
decide
any
dispute arising
out
of the
agreement;
and
(i)
any
matter
related
to
the
maintenance
of
the
monument
which
is
a
proper
subject
of
agreement
between
the
owner
and
the Government.
(3)
The
terms
of
agreement
under
this
section
may
be
altered,
if
any necessary,
with
the
approval
of
the
Government
and with
the
consent,
in
writing,
of
the
owner
provided
that
it
serves
the
purpose
of
preserving
the
monument
better.
(
4)
The Government
or
the
owner
may,
at
any
time
after the
expiration
often
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.
(5)
The
agreement
under this
section
shall be
binding
on
any
person
claiming
to
be
owner
of
the
monument
to
which
it
relates,
from
through
or
under
a
party
by
whom
or
on
whose
behalf
the
agreement
was
executed.
7.
When
owners are
under
disability
or
when
it is
a
village property.-(!)
It the
owner
of
a
protected
monument
is
unable
by
reason
of
infancy
or
other
disability,
to
act
for
himself,
the
person
legally
competent
to
act
on
his behalf
may
exercise the
powers
conferred
upon
an owner
by
Section
6.
(2)
In
the
case
of
protected
monument
which
is·
a
village
property,
the
Panchayat
for the
village
where
such
property
vests
in
the
Panchayat
or
where
such
property
does
not
vest
in
a
Panchayat,
any
village
officer
exercising
powers
of
management
over
such
property
may
exerciser
the
powers
conferred
upon
an owner
by
Section
6.
(3) Nothing
in
this section shall be deemed
to
.
empower
any
person
not
being
of
the
same
religion
as
the
person
on
whose
behalf
he
is
acting
to
make
or
execute
an
agreement
relating
to
a
living,
that it is
to
say
a
functional
protected
monument
which
or
any
part
of
which
is
regularly
used
every
year
for
religious
workshop
or
observances
of
that
religion
at
(he
time
of
its
protection.
8.
Application
for
endowment
to
repair
a
protected
monument.-(
1)
If
any
owner
or
other
person,
competent
to
enter
into
an
agreement
under
Section
6
for
the
maintenance
of
a
protected
monument,
refuses,
or
fails
to
enter
into
such
an
agreement
when
proposed
to
him
by
the
Director,
and
if
any
endowment
has
been
created
for the
purpose
of
keeping
such
monument
in
good
repair
or
for
that
purpose
among
others,
the Government
may
institute
a
suit
in
the
court
of
the
District
Judge,
Delhi,
or
if
the
estimated
cost
of
repairing
the
monument
does
not
exceed
twenty
thousand
rupees,
may
make
an
application
to
the
District
Judge,
Delhi for the
proper
application
of such
endowment
or
part
thereof.
)

PART
IV]
DELHI
GAZE'ITE
:
EXIRAORDINARY
13
(2)
Onthehearingofanapplicationmadeundersub­
section
(1),
the
District
Judge,
Delhi
may
summon
and
examine
the
owner
and
any
person
whose
evidence
appears
to
him
to
be
necessary,
and
may
pass
an
order
for
the
proper
application
of the
endowment
or
any
part
thereof,
and
any
such
order
shall be
executed
as
if it
were a
decree
of
a
civil
court.
9.
Failure
or
refusal
to
enter
into
agreement.­
(1)
If
any
owner
or
other
person
competent
to
enter
into
an
agreement
under
section
6
for
the
maintenance
of
a
protected
monument
refuses
or
fails
to enter
into
such
an
agreement,
the Government
may
make
an
order
providing
for
all
or
any
of the
matters
specified
in
sub-section
(2)°
of
section
6,
and
such order
shall be
binding
on
the
owner
or
such other
person
and
on
every
person
claiming
title
to
the
monument
from,
through
or
under,
the
owner
or
such
other
person.
(2)
Where
an
order
made under
sub-section
(1)
provides
that
the
monument
shall
be
maintained
by
the
owner or
other
person
competent
to
enter
into
an
agreement,
all
reasonable
expenses
for the
maintenance
of
the
monument
shall
be
payable
by
the Government.
(3)
No
order
under
sub-section
(1)
shall
be
made
unless
owner
or
other
person
has been
given
an
opportunity
of
making
a
representation,
in
writing,
against
the
proposed
order.
10.
Power
to
make
order
prohibiting
contravention
of
agreement.-(
I)
If
the Director
apprehends
that
the
owner or
the
occupier
of
a
protected
monument
intends
to
destroy, remove,
alter,
mutilate,
deface, imperial
or
misuse
the
monument
or
to
build
on or
near
the site
thereof
in
contravention
of the
terms
of
an
agreement
under
section
6,
the
Director
may,
after
giving
the
owner
or
the
occupier
an
opportunity
of
making
a
representation
against
the·
proposed
action
in
writing,
make
an
order
prohibiting
any
such
contravention
of the
agreement
:
Provided
that
no
such
opportunity
may
be
given
in
a
case
where the
Director,
for
reasons
to
be
recorded
in
writing,
is
satisfied
that it
is
not
expedient
or
practicable
to
do
so.
(2)
Any
person
aggrieved
by
an
order under
this
section
may
appeal
to
the
Government
within such
time
and
in
such
manner
as
may
be
prescribed
in
this
behalf
and
the
decision
of
the
Government
in
this
regard
shall
be final.
11.
Enforcement
of
an
agreement.--(!)
If
an
owner
or
other
person
who
is
bound
by
an
agreement
for
the
·
maintenance
of
a
monument
under section
6
refuses
or
fails,
within
such
reasonable
time
as
the
Director
may
decide,
to
do
any
act
which
in the
opinion
of
the
Director
may
authorize
any
person
to
do
any
such
act,
and the
owner
or
other
person
shall
be
liable
to
pay
the
expenses
as
the
owner
or
the
other
person
may
be
liable
to
pay
under
the
agreement.
(2)
If
any
dispute
arises
regarding
the
amount
of
expenses
payable
by
the
owner or
other
person
under
sub­
section
(I),
it
shall be
referred
to
the
Government
whose
decision
shall
be
final.
.,_ ?
.f
)..
.0
q
I
,-..-c
S">
?
12.
Purchasers
at
certain sales
and
persons
claiming through
owner
bound
by
instrument executed
by
owner.-Every
person
who
purchases
at
a
sale,
for
arrears
of
land
revenue or
any
other
public
demand,
any
land
on
which is
situated
a
monument,
in
respect
of which
an
instrument
has been
executed
by
the
owner
for
the time
being
under
section
5
or
section
6,
and
every person
claiming
any
right,
title
or
interest
to
or
in
a
monument
from,
through
or
under
an owner
who
executed
any
such
instrument,
shall
be
bound
by
such
instrument.
13.
Compulsory
acquisition
of
a
protected
monument.-If the
Government
apprehends
that
a
protected
monument
is in
danger
of
being destroyed,
injured,
misused,
or
allowed
to
fall
into
decay,
it
may
acquire
the
protected
monument
under
the
provision
of
the Land
Acquisition
Act,
1894
(I
of
1894),
as
if
the
maintenance
of
protected
monument
were
a
public
purpose
within
the
meaning
of
that Act.
14. Maintenance
of
certain
protectedmonumeots.­
(1)
The
Government
shall maintain
every
monument
which
has
been
acquired
under
section
13
or
in
respect
of
which
any
of the
rights
mentioned
in
section
5
have
been
acquired.
(2)
When the
Director
has
accepted
the
guardianship
of
a
protected
monument,
under
section
5,
he
shall,
for
the
purpose
of
maintaining
such
monument
have
access
to
the
monument
at
all reasonable
times,
by
himself
and
by
his
agents,
subordinates
and
workmen,
for
the
purpose
of
inspecting
the
monument,
and
for
the
purpose
of
brining
such
material and
doing
such
acts
as
he
may
consider
necessary
or
desirable
for
the maintenance
thereof.
15.
Voluntary
contributions.-The
Director
may
receive
voluntary
contributions
towards
the
cost
of
maintaining
a
protected
monument
and
may· give
such
general
or
special
orders
or
directions
as
he
considers
necessary
for
the
management
and
applications
of
the
contributions
so
received
by
him
:
Provided that
no
contribution
received
under
this
section
shall
be
applied
to
any
purpose
other
titan
the
purpose
for
which
it
was
contributed
without
the
consent,
in
writing,
of
the donor.
16.
Protection
of
places
of
worship
from
misuse,
pollution
or descreation.-(1)
A
protected
monument
maintained
by
the
Government
under
this
Act
which
is
a
place
of
worship
under
active
religious use,
shall
not
be
used for
any purpose
inconsistent
with
its
character,
·
(2)
Where
the Government
has
acquired
a
protected
monument
under
section
13,
or
has
purchased,
or
taken
a
lease
or
accepted
a
gift
or
bequest
or
assumed
guardianship
of,
a
protected
monument
under
section
5,
and
such
monument
or
any
part
thereof
is
actually
used
every
year
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
descreation-
(a)
by
prohibiting
the
entry
therein
except
in
accordance
with
the
conditions
prescribed
with

14
DELHI GAZETTE
:
EXTRAORDINARY
[PART
IV
the
concurrence
of
the
persons,
if
any,
in
charge
of the said
monument
or
part
thereof,
and
connected
with
any
religious practice
or
observances in
relation
thereto,
of
any
person
not
entitled
to
enter
by
religious
usages
of the
community
by
which the
monument
or
part
thereof
issued,
or
(b)
by
taking
such
other
action
as
he
may
think
necessary
in this
behalf.
17.
Prohibited
area
and
regulated
area.-Anarea
upto
fifty
meters
from
the
protected
limits of
monument
shall
be
declared
as
prohibited
area
for
any
construction and
mining
activities
near
or
adjoining protected
monuments
and
further
beyond
it
up
to
one
hundred
meters
as
regulated
area
in
which construction
and
mining
activities
can
be
undertaken
only
after
getting permission
of the
Governmena
and
further
subject
to
any
rules made under this Act.
18.
Preservation amenities of
protected
monu­
ments.-(
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) prohibited
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
monumcnbt:'
or
(ii)
to
demolish
any
public
convenience
vesting
in
it,
that
is
to
say.
a
latrine,
urinal,
dustbin,
rub
bi
sh
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.
(2)
Not less
than
forty
five
days
before
issuing
a
notification under
sub-section
(
1
),
the
Government shall
cause
to
be
published
in
the
Official
Gazette,
in the
controlled
area;
and in the
village
and
at
the
headquarters
of the
Tehsil
in
which
the
controlled
area
is
situated,
a
notification
to
the effect that
those who
wish
to
make
any
objection
to
the issue of
such
a
notification
under
sub­
section
(I),
may
submit their
objections
in
writing
to
the
Government
or
appear
before
any
officer
duly
authorized
in
that
behalf,
to
hear
objections
on
behalf
of
the
Government,
within
one
month
of the
publication
of
the
notification
in
the
Official Gazette
or
within
fifteen
days
from the date of
the
publication
of
the
notification
in the
controlled
area,
whichever
period
expires
later.
(3)
If
on
the
expiration
of the
time-limits
allowed
by
sub-section
(2)
for the
filling
of
objections,
no
objection
has been
made,
the
Government
shall
proceed
at
once
to
issue the
notification
under sub-section
(I)
but
if
any
objection
has been
made,
the
Government
may,
after such
objection
has been considered
or
heard, as
the
case
may
be,
either-
(a)
abandon the
proposal
to
issue
the
notification
under
sub-section
(
1
);
or
(b)
issue the notification
under sub-section
( l)
with
such
modification,
if
any,
as
it
thinks
fit.
(4)
The
decision of the Government
on
the
question
of
issuing
the notification
under
sub-section
(I)
shall
be
final and
conclusive.
(5) Nothing
contained
in
any
notification under sub­
section
(I)
shall affect
any
building,
structure
orother
work
or
any
alteration
or
extension
thereof,
if
it
was
constructed,
erected
or
executed
before the
date
when
notice
of intention
to
issue
such
a
notification
was
given
under
sub-section
(2).
and
for
the
purpose
of this
provision,
a
building,
structure,
or
other
work
and
any
alteration
on
extension
thereof
shall
be
deemed
to
have
been constructed. erected
or
executed
before that date-
(a)
if
its
construction,
erection
or
execution
was
begun
before
that
date;
or
(b)
if,
and
so
far
as.
its
construction,
erection,
or
execution
was
necessary
for the
purpose
of
performing
a
contract
made before that
date.
((,)
Any
person
whose
property
is
injuriously
affected
by
the
coming
into force of
a
notification under
sub-section
(I)
shall,
subject
to
the
provisions
of Section
31
be
entitled
to
obtain
compensation
in
respect
thereof
from
the
Government.
19.
Power to
prevent
destruction of
mnnument,­
Notwithstanding anything
contained
in this
Act,
where
the
Director is of the
opinion
that
a
particular
monument
which
has
not
been
declared
a
protected
monument
under
this
Act
is
being
destroyed
either
deliberately
or
otherwise
and
the
same
needs
to
be
preserved
in
the
public
interest,
he shall take such
steps
as
may
be
necessary
to
prevent
destruction
of
the
monument.

PART
IV]
DELHI
GAZETIE
:
EXIRAORDINARY
15
20.
Issue
of notice
to
show
cause
for
an
order
of
eviction.-
( 1)
If
the
Government
is
of the
opinion
that
any
presons
are
in
Anauthorized
occupation
of
any
monument
whose
ownership
rests
with
the
Government and
that
they
should
be
evicted,
the
Director
shall
issue
in the
manner
hereinafter
provided
a
notice
in
writing
calling
upon
all
persons
concerned
to
show
cause
why
an
ordr
of
eviction
should
be
made.
(2)
The
notice
shall-
(a)
specify
the
grounds
on
which
the
order
of
eviction is
proposed
to
be
made;
and
(b)
require
all
persons
concerned,
that is
to
say,
all
persons
who
are,
or
may
be
in
occupation
of,
or
claim
any
interest in the
monument-
(i)
to
show
cause,
if
any,
against
the
proposed
order
on
or
before
such
date
as
is
specified
in
the
notice,
being
a
date
not
earlier than
seven
days
from
the date
of
issue
thereof;
and
(ii)
to
appear
before the
Director
on
the
date
specified
in
the
notice
along
with
the
evidence
which
they
intend
to
produce
in
support
of the
cause
shown
and also
personal
hearing,
if
such
hearing
is
desired.
(3)
The Director
shall
cause
the
notice
to
be
served
by having
it
affixed
on
the
outer
or
some
other
conspicuous
part
of the
monument
and in
such other
manner as
may
be
prescribed
where
upon
the notice
shall
be
deemed
to
have
been
duly
given
to
all
persons
concerned.
(4)
Where
the
Director knows
or
has
reason
to
believe
that
any
persons
are
in
occupation
of
the
monument,
then,
without
prejudice
to
the
provisions
of
sub-secton
(3),
he
shall
cause
a
copy
of
the notice
to
be
served
on
every
such
person
by registered
post
or
by
delivering
or
tendering
it
to
that
person
or
in
such
other
manner
as
may
be
prescribed.
21. Eviction of
unauthorized
occupants.-{
1)
If,
after
considering
the
cause,
if
any,
shown
by
any
person
in
pursuance
of
a
notice
under section 20
and
any
evidence
produced
by
him
in
support
of
the
same
and after
a
personal
hearing,
if
any,
given
under
clause
(b)
of sub-section
(2)
of
Section
20,
the
Director
if satisfied that the
monuments
are
in
unauthorized
occupation,
the
Director
may
make
an
order
of
eviction,
for
reasons
to
be
recorded
therein,
directing
that
the
monuments
shall
be vacated
on
such
date
as
may
be
specified
in
the
order,
by
all
persons
who
may
be
in
occupation
thereof,
and
cause
a
copy
of the
order
to
be
affixed
on
the
outer
door
or some
other
conspicuous
part
of
the
monuments.
(2)
If
any
person
refuses
or
fails
to
eomplywith
the
order of
eviction
on or
before
the
date
specified
in
the
said
order
or
within fifteen
days
of the
date
of
its
publication
under sub-section
(] ),
whichever
is
later,
the Director
or
any
other
officer
duly
authorized
by
him in this
behalf
may
after
the
date
as
specified
or
after the
expiry
of
the
period
aforesaid,
whichever is
later,
evict that
person
from,
and
take
possession
of the monument
according
to
such
procedure
as
may
be
prescribed
and
may,
for
that
purpose,
use
such
force
as
may
be
necessary.
22.
Relinquishment
of Government's
rights
in
a
monument.-
(I)
Where
rights
have
been
acquired by
the
Government
in
respect
of
any
monument
in
the official
gazette
under
this Act
by
virtue of
any
sale, lease,
gift
or
will,
the
Government
may
by
notification,
relinquish rights
so
acquired,
to
the
person
who
would,
for
the
time
being
be
the
owner
of the
monument,
as
if
such
rights
had
not
been
acquired.
(2)
The Director
may,
with the
prior
sanction.
of the
Government
relinquish
the
guardianship
of
a
monument
which
he
has assumed under
this
Act.
23.
Rights
of
access
to
a
protected
monument.­
Subject
to
any
r

Excerpt shown. Open the full act in Lexace.

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