Section 15 in The West Bengal Preservation Of Historical Monuments And Objects And Excavation Of Archaeological Sites Act, 1957.
15. Right of access of certain State-protected monuments.
(1)Subject to such rules as may after previous publication be made by the State Government, the public shall have a right of access to any State-protected monument maintained by the State Government under this Act.(2)In making any rule under sub-section (1) the State Government may provide that a breach of it shall be punishable with fine which may extend to fifty rupees.
