Section 40 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
40. Licence required for filming.
- [Sections 18 and 38 (2) (c)]. - No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any filming operation at a protected monument or part thereof except under and in accordance with the terms and conditions of a licence granted under rule 42.
