Section 18 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
18. Penalties of buildings, structures and other works controlled under Section 19.
- Within the controlled area of a protected monument, the position, height, size, design, material, colour and screening etc. of the building, structure and other works above the ground shall be regulated by the following conditions:-(a)the new construction or structure shall not be in such a place and of such a height as might obstruct the external view of the protected monument:(b)the size of the new building or structure or works shall not be greater than that of the monument;(c)the design of the new construction or structure or works shall not allow any incongruities so as to be a patch work in the vicinity. when compared with the style used in the monument:(d)the materials used in the new construction shall not be different in quality from those used in the old building, structure or work:(e)the colour of the new construction, structure or works shall be in conformity with the one used in the monument;(f)the style of screens used, in any, in the new construction or structure or works would conform to the type used in the monument; and(g)the internal appearance of the building, structures and other works above ground within the controlled area of the monument shall fall in line with the external appearance of the protected monument, in the regulated area of which the alteration of extension of any buildings or structures or works take place.
