Section 11(3) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
(3)Every licence granted shall be in Form II and be subject to the following conditions, namely:-(a)The licence shall not be transferable and shall be valid for the period specified therein;(b)Nothing shall be done by the licensee or any member of his party, which has, or may have, the effect of exposing any part of the monument or attached lands or garden to the risk of damage; and(c)Any other condition, which the Director may specify in the licence.
