Section 3(1) in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
(1)Access to a protected monument in respect of which an agreement has been entered into between the owner and the Government under section 6 or in respect of which an order has been made by the Government under section 9 shall be governed by the provisions of the agreement, or as the case may be, the order; and nothing in rule 4, 5,6 or 7 shall be construed as affecting any such agreement or order.
