Section 44(2) in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
(2)Every license granted under sub-rule (1) shall be in Form X and be subject to the following conditions, namely:--(a)the license shall not be transferable and shall be valid for the period specified therein;(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;(c)the filming operation shall be restricted to that part of the monument in respect of which the license has been granted;(d)no extraneous matter, such as water, oil, grease or the like shall be applied on any part of the monument;(e)the generating plant for electric power, wherever required, shall be placed away from the monument or the attached lawn or garden;(f)the filming operation shall not obstruct or hamper the movement of persons who may lawfully be within the precincts of the monument; and(g)any other condition which the Director-General may specify in the license.
