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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(d) in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959

(d)[ hawk or sell any goods or wares or canvass any custom for such goods or wares or display any advertisement in any form or show a visitor round or take his photographs for monetary consideration, except under the authority of, or under, and in accordance with the conditions of, a license granted by an archaeological officer, or]