Section 15 in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960
15. Voluntary contributions.
The Director may receive voluntary contributions towards the cost of maintaining a protected monument and may give such general or special directions as he considers necessary for the management and application of the contributions so received by him:Provided that no contribution received under this section shall be applied to any purpose other than the purpose for which it was contributed.
