Section 3 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
3. Protected monuments governed by agreement.
(1)Access to protected monuments in respect of which an agreement has been entered into between the owner and the Government under section 5, or in respect of which an order has been made under section 8, shall be governed by the provisions of the agreement or the order, as the case may be, and nothing in rules 4, 5, 6 or 8 shall be construed as affecting any such agreement or order.(2)A copy of the relevant provisions of every such agreement or order shall be exhibited in a conspicuous part of the protected monument concerned.
