(1) Power to make order prohibiting contravention of agreement under section 6. If the Director- General apprehends that the owner or occupier of a protected monument intends to destroy, remove, alter, deface, imperil 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- General may, after giving the owner or occupier an opportunity of making a representation in writing, make an order prohibiting any such contravention of the agreement: Provided that no such opportunity may be given in any case where the Director- General, for reasons to be recorded, is satisfied that it is not expedient or practicable to do so.