Section 8(2) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(2)Notwithstanding anything in any Rajasthan law, the Guides licensed by the prescribed authority shall be allowed free entry into all monuments and places of tourist interest situated within the State of Rajasthan under the control of any of the following, namely:-(a)Department of Archaeology and Museums, Government of Rajasthan; or(b)Forest Department, Government of Rajasthan; or(c)Any other Department or instrumentality of the State Government: orProvided that necessary permission shall have to be obtained by the Guides in respect of the monuments and places which are under the control of the following, namely:-(i)Archaeological Survey of India; or(ii)any private trust; or(iii)any other agency, which is not controlled by the State Government.
