LexSection 15 — Voluntary contributions.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
The Director-General may receive voluntary contributions towards the cost of maintaining a protected monument and may give orders as to the management and application of any funds so received by him: Provided that no contribution received under this section shall be applied to any purpose other than the purpose for which it was contributed.Open in Lexace · Ask the AI about this section