4. Acquisition of rights in or guardianship of an ancientmonument.

(1)The Collector, with the sanction of the1[Central Government], may purchase or take a lease of any protected monument.

(2) The Collector, with the like sanction, may accept a gift or bequest of any protected monument.

(3) The owner of any protected monument may, by written instrument, constitute the Commissioner the guardian of the monument, and the Commissioner may, with the sanction of the1[Central Government], accept such guardianship.

(4) When the Commissioner has accepted the guardianship of a monument undersub-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 Commissioner had not been constituted guardian thereof.

(5) When the Commissioner has accepted the guardianship of a monument undersub-section(3), the provisions of this Act relating to agreements executed under section 5 shall apply to the written instrument executed under the saidsub-section.

(6) Where a protected monument is without an owner, the Commissioner may assume the guardianship of the monument.