Section 10 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
10. conditions for copying other monuments
(1)Any person may copy a protected monument other than such monuments in respect of winch an order has been made under Rule 9.(2)Nothing in sub-rule (1) shall be construed as authorising any person other than an Archaeological Officer or an officer authorised by him in this behalf, while copying any such monuments, to -(a)bring into or use, within the precincts of such monuments, a camera stand, stool chair, table, large drawing desk board, or any such appliance, or(b)erect any scaffolding within such precincts, or(c)use within such precincts any artificial light other than a flash light synchronised with the exposure of a camera, or(d)apply any extraneous matter. such as water, oil, grease or any moulding material in such monument or part thereof, or(c)prepare a direct tracing or mould or squeeze of such monument or part thereof except under and in accordance with the terms and conditions of a licensee in writing granted by an Archaeological Officer.
