(1) If the Central Government apprehends that any antiquity mentioned in a notification issued under sub- section (1) of section 25 is in danger of being destroyed, removed, injured, misused or allowed, to fall into decay or is of opinion that, by reason of its historical or archaeo- logical importance, it is desirable to preserve such antiquity in a public place, the Central Government may make an order for the 2[ compulsory acquisition of such antiquity] and the Collector shall thereupon give notice to the owner of the antiquity 2[ to be acquired.]