Section 9 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
9. Prohibition of certain acts within protected monuments.
- No person shall, within a protected monument,-(a)do any act which causes or is likely to cause damage or injury to any part of such monument; or(b)discharge any fire-arms; or(c)cook or consume food except in areas, if any, permitted to be used for that purpose; or(d)hawk or sell any goods or wares or canvass any customer for such goods or wares or display advertisement in any form or a show a visitor round such monument for monetary consideration, except under the authority of, or under and in accordance with conditions of, a licence granted by the Director; or(e)beg for alms; or(f)violate any practice, usage or custom applicable to, or observed in, the monument; or(g)bring for any purpose other than the maintenance of the monument-(i)any animal, or(ii)any vehicle except in areas reserved for the parking thereof.
