Section 8 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
8. Prohibition of certain acts within protected monument
- 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 the monuments; 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 convass any cystinger for such goods or wares or display any advertisement in any form show a visitor round for monetary consideration, except under the authority of or under and in accordance with the conditions of a licensee granted by the Director or the Superintendent of Archaeology, Government of Rajasthan ; or(e)beg for alms; or(f)violate and 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 the areas reserved for the parking thereof.
