[Cites 0, Cited by 5]

Union of India - Act

The Ancient Monuments And Archaeological Sites And Remains Rules, 1959

UNION OF INDIA
India

The Ancient Monuments And Archaeological Sites And Remains Rules, 1959

Rule THE-ANCIENT-MONUMENTS-AND-ARCHAEOLOGICAL-SITES-AND-REMAINS-RULES-1959 of 1959

Published on 15 October 1959
Commenced on 15 October 1959
[This is the version of this document from 15 October 1959.]
[Note: The original publication document is not available and this content could not be verified.]

The Ancient Monuments And Archaeological Sites And Remains Rules, 1959Published vide S.O. 2306, dated 15.10.1959, published in the Gazette of India, Extraordinary, Pt. II, Section 3(i), dated 15.10.1959.

261.

In exercise of the powers, conferred by section 38 of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958), the Central Government hereby makes the following rules:-

Chapter I
Preliminary

1. Short title, extent and commencement. - (1) These rules may be called the Ancient Monuments and Archaeological Sites and Remains Rules, 1959.

(2)They extend to the whole of India, but rules 24, 25, 27, 28, 29 and 30 shall not apply to the State of Jammu and Kashmir.

(3)They shall come into force on the 15th day of October, 1959.

2. Definitions. - In these rules, unless the context otherwise requires,--

(a)"construction" of any structure includes additions to or alterations of an existing building;

(b)"copying", together with its grammatical variations and cognate expressions, means the preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparation of a cinematographic film [and video film] with the aid of a hand-camera which is capable of taking films of not more than eight millimetres and which does not require the use of a stand or involve any special previous arrangement;

(c)"filming", together with its grammatical variations and cognate expressions, means the preparation of a cinematographic film [including video film] [Inserted by G.S.R. 90, dated 30.1.1991 (w.e.f. 1.3.1991).] with the aid of a camera which is capable of taking films of more than eight millimetres and which requires the use of a stand or involves other special previous arrangements;

(d)"Form" means a Form set out in the Third Schedule;

(e)"mining operation" means by operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, blasting and any operation of a like nature;

(f)"prohibited area" or "regulated area" means an area near or adjoining a protected monument which the Central Government has, by notification in the Official Gazette, declared to be a prohibited area, from as the case may be, a regulated area, for purposes of mining operation or construction or both;

(g)"Schedule" means a Schedule to these rules; and

(h)"section" means a section of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958).

Chapter II
Access To Protected Monuments

3. Monuments governed by agreement. - (1) Access to protected monuments in respect of which an agreement has been entered into between the owner and the Central Government under section 6, or in respect of which an order has been made by that 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 constructed as affecting any such agreement or order.

(2)A copy of the relevant provisions of every such agreement or order shall be exhibited in a conspicuous part of the monument concerned.

4. Parts of monuments not open. - The Director-General may, by order, direct that [any protected monument or any specified part thereof] shall not be open, permanently or for a specified period, to any person other than an archaeological officer, his agents, subordinates and workmen and any other Government servant on duty at such port.

5. Monuments when kept open. - (1) The protected monuments specified in the First Schedule shall remain open during the hours specified against them in that Schedule; protected monuments which are not so specified and to which neither rule 3 nor rule 4 applies shall remain open from sunrise to sunset:

[Provided that an archaeological officer, or any officer of the Archaeological Survey of India authorized by him in this behalf may, by notice to be exhibited in a conspicuous part of a protected monument, direct that a protected monument or part thereof shall,--(i)Be kept open beyond the said period; or(ii)Be closed temporarily for such period as may be specified by the notice .]

(2)Nothing in this rule or in rule 6 shall apply to an archaeological officer, his agents, subordinates and workman or to any other Government servant on duty at a protected monuments.

6. [ Entrance fee.

- No person above the age of fifteen years shall enter into a protected monument or part thereof -

(a)specified as Category 'A' monuments in Part I of the Second Schedule except on payment of fees as under:-

(i)citizens of India and visitors from SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka), visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand), and overseas citizens of India ............................ Rs.30/-per head;

(ii)others (All Nationals other than from countries mentioned above) Rs.500/- per head;

(iii)others (as ii above)..............................Rs.750/-per head.

Provided that the Rs.750/- ticket is optional for Nationals of countries other than mentioned in (i) above. This would entitle the ticket holder to additional facilities as specified by Director General, by order, time to time.

(b)specified as Category 'B' monuments in Part II of the Second Schedule, except on payment of fees as under:-

(i)citizens of India and visitors of SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka) visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand) and overseas citizens of India ............................ Rs.15/- per head;

(ii)others (All Nationals other than from countries mentioned above). Rs.200/- per head;

(iii)others (as ii above) ............................ Rs.300/-per head.

Provided that the Rs.300/- ticket is optional for Nationals of countries other than mentioned in (i) above. This would entitle the ticket holder to additional facilities as specified by Director General, by order, time to time.It is further provided that there would be separate queue for ticket holders of Rs.750/-, Rs.500/-, Rs.300/- and Rs.200/-.][* * *] [Proviso omitted by G.S.R. 848(E), dated 3.11.2000 (w.e.f. 3.11.2000).]Provided further that an archaeological officer, or any officer of the Archaeological Survey of India authorized by him in this behalf may exempt, members of delegations sponsored by the Central Government or a State Government, State Guest and persons accompanying delegations or guest, from the payment of such fee.[Provided also that the Director-General may, by order, direct that, on such occasions and for such periods as may be specified in the order, no fee shall be charged for entry into a protected monument or part thereof.] [Inserted by S.O. 5002, dated 13.12.1969.]

7. Holding of meetings, etc., in monuments. - (1) No protected monuments shall be used for the purpose of holding any meeting, reception, party, conference or entertainment except under and in accordance with a permission in writing granted by the Central Government.

(2)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment which is held in pursuance of a recognized religious usage or custom.

8. Prohibition of certain acts within monuments. - No person shall within a protected monument,--

(a)do any act which causes or is likely to cause damage or injury to any part of the monument; or

(b)discharge any fire-arms; or

(c)cook or consume food except in areas, if any, permitted to be used for that purpose; or

(d)[ hawk or sell any goods or wares or canvass any custom for such goods or wares or display any advertisement in any form or show a visitor round or take his photographs for monetary consideration, except under the authority of, or under, and in accordance with the conditions of, a license granted by an archaeological officer, or]

(e)beg for alms; or

(f)violate any practice, usage or custom applicable to or observed in the monument; or

(g)bring, for any purpose other than the maintenance of the monument,--

(i)any animal or,

(ii)any vehicle except in areas reserved for the parking thereof.

9. Penalty. - Whoever--

(i)unlawfully enters any protected monument or part thereof at a time when, under these rules, it is not to be kept open, or

(ii)unlawfully enters any protected monument in respect of which an order has been made under rule 5, or

(iii)contravenes any of the provisions of rule 6 or 7 or rule 8, shall be punishable with fine which may be extended to five hundred rupees.

Chapter III
Construction And Other Operations In Protected Area

10. Permission required for construction, etc. - (1) No person shall undertake any construction or mining operation with a protected area except under and in accordance with a permission granted in this behalf by the Central Government.

(2)Every application for permission under sub-rule (1) shall be made to the Central Government in Form I at least three months before the date of commencement of the construction or operation.

11. License required for excavation. - No person other than an archaeological officer or an officer authorized by him in this behalf shall undertake any excavation for archaeological purposes in any protected area except under and in accordance with the terms and conditions of a license granted under rule 13.

12. Applications for license. - Every application for license shall be in Form II and be made to the Director-General at least three months before the proposed date of the commencement for the excavation operations.

13. Grant or refusal of license. - (1) On receipt of an application under rule 12, the Director-General may grant a license in Form III if he is satisfied that, having regard to the status of the applicant, the competence of the Director of the excavation operations, the adequacy of the staff to be employed and other relevant factors, the license may be granted to the applicant:

Provided that no license shall be granted unless the applicant has furnished security of such amount not exceeding rupees ten thousand as the Director--General may, having regard to the circumstances of each case, require.

(2)The Director-General, by order may, for reasons to be recorded in writing refuse to grant a license in any particular case.

14. Period of license. - Every license shall be in force for such period not exceeding three years as may be specified in the license:

Provided that the Director-General may, on application made to him at least one month before the expiry of a license, extend its period by one year at a time so that the aggregate period does not exceed five years.

15. Cancellation of license. - The Director-General may, by order, cancel a license granted under rule 13 if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with the conditions of the license, or if any further security demanded under rule 18 has not been deposited within the specified time:

Provided that no license shall be canceled unless the licensee has been given an opportunity to make his objections.

16. Conditions of license. - Every license shall be subject to the following conditions, namely:--

(a)the license shall not be transferable;

(b)the licensee shall give to the Director-General, the Collector and the owner of the land to be excavated at least fifteen days' notice in writing of the commencement of the excavation operations;

(c)the licensee shall produce the license before the District Magistrate or the District Superintendent of Police concerned or an archaeological officer, if so required;

(d)the excavation operations shall be conducted under the supervision, of the Director named in the license who shall be present at the excavation operations for at least three-fourths of the period of the operations;

(e)the licensee shall not, without the permission of the Director-General, dismantle or disturb any structures found during the excavation operations and shall make adequate arrangements for the safety of such structures and of the excavated antiquities till they are taken charge of by the Director-General;

(f)the licensee shall not subject any antiquities recovered during the excavation operations to any chemical or electrolytic process of cleaning without the written permission of the Director-General;

(g)an archaeological officer or his representative may inspect the excavation operations or any antiquities recovered during the operations and make notes on, or copy or film, the excavated structures and antiquities;

(h)the licensee shall not discontinue the excavation operation unless he has given at least fifteen days' notice in writing to the Director--General;

(i)at the conclusion of the excavation operation, the licensee shall give notice in writing to the owner of the land specifying the nature of the antiquities, if any, recovered during the operations;

(j)the licensee shall, within three months of the completion of the excavation operations submit to the Director-General a summary report of the results of the excavation, and where the operations are carried on for a period of more than three months such report shall be submitted every quarter, and it shall be open to the Director--General to publish the report in his reports or reviews; and

(k)the licensee shall as soon as practicable submit a report in Form IV to the Central Government through the Director-General on the antiquities recovered during the excavation operations.

17. Recovery from security. - The Director-General may, by order, direct the deduction, from the security furnished by the licensee under rule 13, of--

(a)the value of any antiquities recovered during the excavation operations and lost or destroyed while in the custody of the licensee; and

(b)any compensation payable by the Central Government under section 27 to the owner or occupier of the land excavated by the licensee.

18. Demand of further security. - Where during the currency of license, any amount has been recovered under rule 17, the Director-General may require the licensee, within such time as he may specify, to deposit such further sum as security as is equivalent to the amount so recovered.

19. Appeal. - Any person aggrieved by an order of the Director-General passed under rule 13 or rule 15 or rule 17, may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

20. Return of security. - On expiration or earlier cancellation of a license, the security deposited by the licensee or the balance thereof remaining after deduction of any amount under rule 17 shall be returned to him.

21. Publication of the result of excavation. - Save as otherwise provided in rule 16, the Director-General shall not, without the consent of the licensee, publish the results of the excavation unless the licensee has failed to publish the results within the period specified by the Director-General in this behalf.

22. Return of antiquities by a licensee. - The Central Government may, by order, subject to such terms and conditions as may be specified, permit the licensee to retain such of the antiquities recovered during the excavation operations as may be specified therein:

Provided that human relics of historical importance and antiquities which, in the opinion of the Central Government, are of national importance, shall not be permitted to be retained by the licensee.

23. Penalty. - Whoever--

(i)unlawfully undertakes any excavation for archaeological purposes in any protected area, or

(ii)contravenes any of the conditions of a license, shall be punishable with fine which may extend to five thousand rupees.

Chapter IV
Excavation In Unprotected Areas

24. Intimation to the Central Government. - Every State Government intending to undertake or authorize any person to undertake any archaeological excavation or other like operation in any area which is not a protected area shall intimate its intention to the Central Government at least three months prior to the proposed date of the commencement of the excavation or operation specifying the following details, namely:--

(i)name, location and other details of the site;

(ii)nature of antiquities previously found;

(iii)details of previously explorations, if any;

(iv)purpose of the excavation or operation;

(v)proposed extent of the excavation or operation (a plan of the site in triplicate showing in red outline the extent of the proposed excavation or operation should be attached);

(vi)proposed duration of the excavation or operation;

(vii)amount of the proposed expenditure on the excavation or operation; and

(viii)name and status of the Director of the excavation or operation.

25. Approved by the Central Government. - After considering the proposal, the Central Government may either approve it or advise the State Government to modify it or to abandon it altogether.

26. Deputation of an archaeological officer. - The Central Government may depute an archaeological officer to inspect the excavation or operation while it is in progress and render such advice as he deems necessary.

Chapter V
Report On Excavated Antiquities By An Archaeological Officer

27. Form of report by an archaeological officer. - Where, as a result of an excavation made by an archaeological officer in any area under section 21 or 22, any antiquities are discovered, the archaeological officer shall, as soon as practicable, submit a report in Form V to the Central Government through the Director-General on the antiquities recovered during the excavation.

Chapter VI
Moving Of Antiquities From Certain Area

28. Application for moving antiquities. - Every application for permission to move any antiquities or any class of antiquities in respect of which a notification has been issued under sub-section (1) of section 25 shall be made in Form VI to the Director-General at least three months before the proposed date of the moving.

29. Grant or refusal of permission. - On receipt of an application under rule 28, the Director-General may, after making such enquiry as he may deem necessary, grant permission for the moving of all or any of the antiquities or, for reasons to the recorded, refuse such permission.

30. Appeal. - Any person aggrieved by an order of the Director-General under rule 29 may prefer an appeal to the Central Government and the decision of the Government on such appeal shall be final.

Chapter VII
Mining Operation And Construction Near Protected Monuments

31. Notice or intention to declare a prohibited or regulated area. - (1) Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for purposes of mining operation or construction or both, the Central Government shall, by notification in the Official Gazette, give one month's notice of its intention to do so, and a copy of such notification shall be affixed in a conspicuous place near the area.

(2)Every such notification shall specify the limits of the area which is to be so declared and shall also call for objection, if any, from interested persons.

32. Declaration of prohibited or regulated area. - After the expiry of one month from the date of the notification under rule 31 and after considering the objections, if any, received within the said period, the Central Government may declare, by notification in the Official Gazette, the area specified in the notification under rule 31, or any part of such area, to be a prohibited area, or, as the case may be, a regulated area for purposes of mining operation or construction or both.

33. Effect of declaration of prohibited or regulated area. - No person other than an archaeological officer shall undertake any mining operation or any construction,--

(a)in a prohibited, area, or

(b)in a regulated area except under and in accordance with the terms and conditions of a license granted by the Director-General.

34. Application for license. - Every person intending to undertake any mining operation or any construction in a regulated area shall apply to the Director-General in Form VI at least three months before the date of commencement of such operation or construction.

35. Grant or refusal of license. - (1) On receipt of an application under rule 34 the Director-General may grant a license or, if he is satisfied that the license asked for should not be granted, may for reasons to be recorded, refuse to grant a license.

(2)Every license granted under sub-rule (1) shall be in Form VIII and be subject to the following conditions, namely:--

(a)the license shall not be transferable;

(b)it shall be valid for the period specified therein; and

(c)any other condition relating to the manner of carrying out the mining operation or the construction which the Director-General may specify in the license for ensuring the safety and appearance of, and the maintenance of the approach and access to the protected monument.

36. Cancellation of license. - The Director-General may, by order, cancel a license granted under rule 35 if he is satisfied that any of its conditions had been violated:

Provided that no license shall be canceled unless the licensee has been given an opportunity to make his objections.

37. Appeal. - Any person aggrieved by an order of the Director-General made under rule 35 or rule 36 may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

38. Removal of unauthorized buildings. - (1) The Central Government may, by order, direct the owner or occupier of an authorized building in a prohibited area or in a regulated area or of a building or part thereof which has been constructed in contravention of any of the conditions of a license granted under rule 35 to remove such building or part thereof within a period specified in that order.

(2)If the owner or occupier refuses or fails to comply with an order made under sub-rule (1), the Central Government may direct the District Magistrate to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.

39. Penalty. - Whoever--

(i)unlawfully undertakes any mining operation or construction in a prohibited area or in a regulated area, or

(ii)contravenes any of the conditions of a license, or

(iii)fails or refuses to comply with an order made under sub-rule (1) of rule 38, shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.

Chapter VIII
Copying And Filming Of Protected Monuments

40. Permission required for copying certain monuments. - The Director--General may, by order, direct that no person other than an archaeological officer or an officer authorized by an archaeological officer in this behalf shall copy any specified monument or part thereof under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.

41. Conditions of copying other monuments. - (1) Any person may copy a protected monument in respect of which no order under rule 40 has been made.

(2)Nothing in sub-rule (1) shall be construed as authorizing any person other than an archaeological officer or an officer authorized by him in this behalf, while copying any such monument, to--

(a)bring into or use within the precincts of such monument a camera-stand, stool, chair, table large drawing-board, easel 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 synchronized with the exposure of a camera, or

(d)apply any extraneous matter, such as water, oil, grease or any moulding material, on such monument or part thereof, or

(e)prepare a direct tracing or mould or squeeze of such monument or part thereof, except under and in accordance with the terms under and conditions of a permission in writing granted by an archaeological officer.

42. License required for filming. - [(1)] No person other than archaeological officer or an officer authorized 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 license granted under rule 44.

(2)[ Nothing in sub-rule (1) shall apply to any person undertaking video filming from exterior of a protected monument except those specified in the Second Schedule in respect of which video-filming shall be permitted on payment of rupees 25:Provided it is for non-commercial purpose and does not involve any cast and use of a stand or in any way interfere with customary and religious practices and work of repairs.] [Inserted by Notification No. G.S.R. 90, dated 30.1.1991 (w.e.f. 1.3.1991).]

43. Application for license. - Every person intending to undertake any filming operation at a protected monument shall apply to the Director-General in Form IX at least three months before the proposed date of the commencement of such operation.

44. Grant or refusal or license. - [(1) On receipt of an application under rule 43, the Director General may grant a licence on payment of fees as under:-

(a)for filming of World Heritage monument Rs.1,00,000/- per day (sunrise to sunset) with Rs. 50,000/- refundable security deposit;(b)for filming of other monuments Rs.50,000/- per day (sunrise to sunset) with Rs.10,000/- refundable security deposit.-in case of professionals and other agencies or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence:Provided that the Director General shall not grant any licence to film the interior of any protected monument, that is to say such part of any protected monument as is covered by a roof of any description, except when the film is for the purpose of education or of publicizing the monument.]

(2)Every license granted under sub-rule (1) shall be in Form X and be subject to the following conditions, namely:--

(a)the license 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 lawn or garden to the risk of damage;

(c)the filming operation shall be restricted to that part of the monument in respect of which the license has been granted;

(d)no extraneous matter, such as water, oil, grease or the like shall be applied on any part of the monument;

(e)the generating plant for electric power, wherever required, shall be placed away from the monument or the attached lawn or garden;

(f)the filming operation shall not obstruct or hamper the movement of persons who may lawfully be within the precincts of the monument; and

(g)any other condition which the Director-General may specify in the license.

45. Cancellation of license. - The Director-General, by order, may, after giving notice to the licensee, cancel a license granted under rule 44 if he is satisfied that any of its conditions has been violated.

46. Appeal. - Any person aggrieved by an order of the Director-General made under rule 44 or rule 45 may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

47. Certain rules not affected. - Nothing in rule 41 and no provision of a permission granted under rule 40 or a license granted under rule 44 shall affect the operation of rules 3, 4, 5, 6, 7, 8 and 9.

48. Penalty. - Whoever copies or films any protected monument or does any other act in contravention of any provision of this Chapter or of any permission or license granted thereunder shall be punishable with fine which may extend to five hundred rupees.

Chapter IX
Miscellaneous

49. Manner of preferring an appeal. - (1) Every appeal to the Central Government under the Ancient Monuments and Archaeological Sites and Remains Act, 1958, or under these rules shall be in writing and shall be preferred within one month of the date of receipt of the order appealed against.

(2)Every such appeal shall be accompanied by a copy of the order appealed against.

50. Service of orders and notices. - Every order or notice made or issued under the Ancient Monuments and Archaeological Sites and Remains Act, 1958, or these rules shall--

(a)in the case of any order or notice of a general nature or affecting a class of persons, be published in the Official Gazette; and

(b)in the case of any order or notice affecting a corporation or firm be served in the manner provided for the service of summons in rule 2 of Order XXIX or rule 3 of Order XX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908; and

(c)in the case of any order or notice affecting an individual person, be served on such person--

(i)by delivering or tendering it to the person concerned, or

(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any adult male member of the family of such person or by affixing a copy thereof on the outer door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or

(iii)by sending it by registered post, acknowledgement due.

[Schedules]First ScheduleHours During which certain Monuments or Part thereof will remain open(See rule 5)

Serial No.	State	District	Locality	Name of monument	Part of monument which shall remain open during hours other than from sunrise to sunset	Hours of opening
1	2	3	4	5	6	7
	Andhra Pradesh\| Hyderabad\| HyderabadCity\| Char Minar\| (i) Second storey and upwards(ii) Remaining area\| (i) From 9 AM to 5.30 PM or sunset whichever is earlier.(ii) From sunrise to 10 PM\|-	2.	Bihar\| Patna\| Kumrahar\| Site of Mauryan\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	3.	Bihar\| Patna\| Nalanda(Bargaon)\| All mounds, structures and buildings enclosed in the acquired area\| Fenced area containing excavated remains\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	4.	Delhi\| Delhi\| DelhiZail\| AfsarWala-ki-masjid\| Garden\| FromSunriseto 10 PM\|-	5.	Delhi\| Delhi\| DelhiZail\| Gateways of Abadi Bagh Bu-Halima\| Garden\| FromSunriseto 10 PM\|-	6.	Delhi\| Delhi\| DelhiZail\| JantarMantar\| Whole\| FromSunriseto 10 PM\|-	7.	Delhi\| Delhi\| DelhiZail\| KotlaFiroz Shah\| Garden\| FromSunriseto 10 PM\|-	8.	Delhi\| Delhi\| DelhiZail\| Tomb of Afsar Wala\| Garden\| FromSunriseto 10 PM\|-	9.	Delhi\| Delhi\| DelhiZail\| Tomb of Khan Khanan\| Garden\| FromSunriseto 10 PM\|-	10.	Delhi\| Delhi\| MehrauliZail Hauz Khas\| Group of buildings at\| Garden\| FromSunriseto 10 PM\|-	11.	Delhi\| Delhi\| MehrauliZail\| Qutbarchaeological area\| Garden\| FromSunriseto 10 PM\|-	12.	Madras\| South Arcot\| Gingee\| Fortress including monuments on Krishnagiri and Rajagiri hills\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	13.	Maharashtra\| Aurangabad\| Ajanta\| AjantaCaves\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	14.	Maharashtra\| Aurangabad\| Aurangabad\| Tomb of Rabia Daurani (Bibi-ka-Maqbara)\| Garden\| From sunrise to 10 PM\|-	15.	Maharashtra(suburban)\| Bombay\| Kanheri\| BuddhistCaves\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	16.	Maharashtra\| Kolaba\| Gharapuri\| ElephantaCaves\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	17.	Maharashtra\| Poona\| Karla\| Cave Temples\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	18.	Mysore\| Bangalore\| Bangalore\| TipuSultan's Palace\| Garden\| From sunrise to 10 PM\|-	19.	Mysore\| Bijapur\| Bijapur\| GolGumbaz\| Garden\| From sunrise to 10 PM\|-	20.	Mysore\| Mandya\| Seringapatnam\| DariaDaulat Bagh\| (i) Palace(ii)Garden\| (i) From 9 AM to 5.30 PM or sunset whichever is earlier(ii) From sunrise to 10 PM\|-	21.	Mysore\| Mysore\| Somanathpur\| Kesavatemple\| Whole\| From 9 AM to 5.30 PM or sunset whichever is earlier.\|-	22.	Rajasthan\| Ajmer\| Ajmer\| Marble pavilion and balustrade on the Anasagar Bund and the ruins of the marble Hamam behind the Anasagar Dam\| Whole\| From sunrise to 10 PM\|-	23.	Uttar Pradesh\| Agra\| Agra\| TajMahal\| Whole\| From sunrise to sunset,excepton full moon days and two days preceding and two days following, when it shall be open from sunrise to sunset and from 8.30 PM to 12.30 AM The monument shall remain closed on every Friday, except to those offering customary aftermoon prayers in the mosque in the Taj Mahal Complex between 12.00 hours to 14.00 hours and and Archaeological Officer, his agents, subordinates, workmen or any other Government servant on duty.]\|-	24.	Uttar Pradesh\| Lucknow\| Lucknow\| Residency buildings\| (i) Model room(ii) Garden\| (i) From 9 AM to 5.30 PM or sunset whichever is earlier(ii) From sunrise to 10 PM]

[SECOND Schedule] [Substituted G.S.R. 306, dated 10-7-1996.](see rule 6)Protected Monuments or Parts thereof entry into which can be had only on payment of feePart - ICategory 'A' Monuments

Serial No.	State	District	Locality	Name of monument	Part of monument for which payment of fee is required
1	2	3	4	5	6
1.	Karnataka\| Bellary\| HampiKamalapuramKrishnapuramVenkatapuram\| Group of monuments\| Ancient enclosures, Kamalapuram; Royal enclosures Kamalapuram: Hazara Ram Temple, Kamalapuram Zanana enclosures, Kamalapuram Krishna Temple, Krishnapuram; Vithal Temple, Venkatapuram, Pattabhirama Temple, Kamalapuram Achutaraya Temple, Venkatapuram.\|-	2.	Karnataka\| Bijapur\| Pattadakal\| Group of temples\| Whole, exceptVirupakshaTemple.\|-	3.	Maharashtra\| Aurangabad\| Ajanta\| AjantaCaves\| Whole\|-	4.	Maharashtra\| Aurangabad\| Ellora\| ElloraCaves\| Group of caves\|-	5.	Maharashtra\| Bombay(Kolaba)\| Gharapuri\| ElephantaCaves\| Cave nos. 1 to 5 and fenced area in front\|-	6.	Madhya Pradesh\| Chhattarpur\| Khajuraho\| Western group of temples\| Whole, except Matangesvara temple\|-	7.	Madhya Pradesh\| Raisen\| Sanchi\| Buddhist Monuments\| Whole\|-	8.	NationalCapitalTerritoryofDelhi\| Delhi\| Delhi\| ZailHumayun's Tomb\| Whole monument and gardens within the enclosure wall and gateway\|-	9.	NationalCapitalTerritoryofDelhi\| Delhi\| Mehrauli\| Qutab, Archaeological area\| Whole, except Qutab Minar from inside.\|-	10.	Orissa\| Puri\| Konarak\| SunTemple\| Ancient Monuments of the Black Pagoda and ruins of all ancient edifices, images, structures, basement, pillars, carvings, walls, gateways, etc., of the complex.\|-	11.	Tamil Nadu\| ChengaiAnna\| Mahabalipuram\| Group of monuments at Mahabalipuram\| Whole\|-	12.	Uttar Pradesh\| Agra\| Agra\| Agra\| FortArchaeologicalarea\|-	13.	Uttar Pradesh\| Agra\| Agra\| Tajgroup of monuments\| The Taj and its garden and grounds, including the Jawab on the east, the pavilions on east and west sides of the grounds as well as all the towers (except the two towers flanking the Masjid) and the Great Southern Entrance Gateway with the cloisters on its flanks, the old Mughal Aqueduct in the Taj with the Central Marble Tank, the well at the Taj Garden and the drinking fountain in the west enclosure wall of the Taj Garden.\|-	14.	Uttar Pradesh\| Agra\| FatehpurSikri\| FatehpurSikri group of monuments\| The entire area bounded on the south by the compound wall to the south of Jodhabai Palace and further eastwards by the road leading to the southern entrance of Diwan-i-am quadrangle, on the east by the Diwan-i-am quadrangle; on the north by the walls enclosing the Diwan-i-Khas, Ankh Michauli Hospital, Zanana Garden and Birbal's daughter's palace and on the west by the wall enclosing the horse's stable

[MONUMENTS OR PARTS THEREOF ENTRY INTO WHICH CAN BE HAD ONLY ON PAYMENT OF FEE [Substituted G.S.R. 306, dated 10-7-1996.](See rule 6)

Serial No.	State	District	Locality	Name of monument	Part of monument for which payment of fee is required
1.	Andhra Pradesh\| Chittor\| Chandragiri\| Raja and Rani Mahal\| Whole\|-	2.	Andhra Pradesh\| Hyderabad\| Golkonda\| GolkondaFort\| Whole\|-	3.	Assam\| Sibsagar\| Garhagaon\| AhomRaja's Palace\| Whole\|-	4.	Bihar\| Nalanda\| Nalanda(bargain)\| All mounds, structures and buildings enclosed in the acquired area, Nalanda\| Fenced area containing excavated remains.\|-	5.	Bihar\| Patna\| Kumrahar\| Site ofMauryanPalace\| Whole\|-	6.	Bihar\| Rohtas\| Sasaram\| ShershahSuri Tomb\| Whole\|-	7.	Bihar\| Vaishali\| Chakramdas\| Ancient ruins, Vaishali\| The Stupa, Ashokan Pillar, mounds and excavated remains\|-	8.	Gujarat\| Ahmedabad\| Lothal\| Excavated remains at Lothal\| Whole\|-	9.	Gujarat\| Mehsana\| Modhera\| SunTemple\| Sun temple, Sun tank, Kund and carved stones with images, temples and underground cell.\|-	10.	Gujarat\| Mehsana\| Patan\| Rani-ki-Vav\| Whole\|-	11.	Jammu & Kashmir\| Udhampur\| Kiramchi\| Group of temples\| Whole complex\|-	12.	Jammu & Kashmir\| Udhampur\| Ramnagar\| RamnagarPalace\| Palace attributed to Raja Suchet Singh.\|-	13.	Karnakata\| Bangalore\| Bangalore\| TipuSultanPalace\| Whole\|-	14.	Karnataka\| Bijapur\| AiholeDurga\| TempleComplex\| Whole\|-	15.	Karnakaka\| Bijapur\| Badami\| Jainaand Vishnu caves\| Whole\|-	16.	Karnakata\| Bijapur\| Bijapur\| GolGumbaz\| The Mausoleum and garden\|-	17.	Karnataka\| Bijapur\| Bijapur\| IbrahimRouza\| Whole\|-	18.	Karnakaka\| Chitaldurg\| Chitaldurg\| Chitaldurg\| Fortress and temples on the hill\|-	19.	Karnataka\| Mandya\| Srirangapatna\| DariaDaulat Bagh\| Palace complex and garden\|-	20.	Karnataka\| Mysore\| Somanathapura\| SriKesavaTemple\| Whole\|-	21.	Kerala\| Kannur\| Pallicherry\| Bekalfort\| Whole\|-	22.	Maharashtra\| Aurangabad\| Aurangabad\| Tomb of Rabia Daurani (Bibi-ki-Maqbara)\| Tomb and the garden\|-	23.	Maharashtra\| Aurangabad\| Daulatabad\| DaulatabadFort\| DaulatabadFort and monuments therein\|-	24.	Maharashtra\| Bombaysuburban\| Kanheri\| Caves\| Buddhist caves\|-	25.	Maharashtra\| Kolaba\| Alibag\| HirakotaOld Fort\| Whole\|-	26.	Maharashtra\| Kolaba\| Raigad\| RaigadFort\| Whole\|-	27.	Maharashtra\| Nasik\| Pathardi\| PandavLenaCaves\| Whole\|-	28.	Maharashtra\| Pune\| Junnar\| JunnarCavesand inscriptions\| Whole\|-	29.	Maharashtra\| Pune\| Karla\| Cave temples\| Whole\|-	30.	Maharashtra\| Pune\| Pune\| Shaniwarwada\| Old citadel known as Shaniwarwada\|-	31.	Maharashtra\| Sholapur\| Sholapur\| Old Fort\| Whole\|-	32.	Madhya Pradesh\| Dhar\| Mandu\| Group of monuments\| Royal enclosures (Jahaz Mahal, Hindola Mahal and other palatial remains)\|-	33.	Madhya Pradesh\| Gwalior\| Gwalior\| GwaliorFort\| Badalmahal, Mansingh's Palace, Sas bahu temples, Teli ka Mandir\|-	34.	Madhya Pradesh\| Nimar(East)\| Burhanpur\| Palace situated in the Fort (Shahi Quila)\| Whole\|-	35.	Madhya Pradesh\| Raipur\| Sirpur\| Group of monuments (Laxman temple)\| Whole\|-	36.	NationalCapitalTerritoryofDelhi\| Delhi\| DelhiZail\| DelhiFort\| Archaeological area\|-	37.	NationalCapitalTerritoryofDelhi\| Delhi\| DelhiZail\| Tomb of Safdarjung\| Whole with all its enclosures, wall, gateway and gardens\|-	38.	NationalCapitalTerritoryofDelhi\| Delhi\| PuranaQuila\| PuranaQuila\| Gateways, bastions and gardens, Quila-i-Khaona Mosque and Sher Mandan (from outside).\|-	39.	Orissa\| Puri\| Bhubaneswar\| Raja RaniTemple\| Whole\|-	40.	Orissa\| Puri\| Jagmara\| Udaygiriand Khandagiri\| All ancient caves, structures and other monuments or remains situated on the Udaygiri and Khandagiri hills except theTempleofParasnathon the top of the Khandagiri hill and also the temple in front of Harabhuji and theTrisulaCaves.\|-	41.	Rajasthan\| Bharatpur\| Deeg\| DeegPalace\| Whole\|-	42.	Rajasthan\| Chittor\| Chittorgarh\| Fort\| Victory tower and other buildings\|-	43.	Rajasthan\| Udaipur\| Kumbhalgarh\| Fort of Kumbhalgarh\| Whole\|-	44.	Tamil Nadu\| Dindigul\| Dindigul\| Fort\| Whole\|-	45.	Tamil Nadu\| Madras Fort St.George\| Fort St. George\| Part of the Fort complex where objects are on display for public writing.\| \|-	46.	Tamil Nadu\| Pudukkottai\| Tirumayam\| Fort\| Whole\|-	47.	Tamil Nadu\| South Arcot\| Gingee\| RajagiriFort and Krishnagiri Fort\| Whole (Annual festival is held every year during the month of May and fee will remain suspended for 10 days at Rajagiri Fort, Gingee)\|-	48.	Tamil Nadu\| Tiruchirapalli\| Kodumabur\| Muvarkoil\| Surrounding sub-shrines, stone enclosures, and stone well on the north-east corner.\|-	49.	Uttar Pradesh\| Agra\| Agra\| Group of monuments at Ram Bagh\| Whole\|-	50.	Uttar Pradesh\| Agra\| Agra\| Itimad-ud-daula'sTomb\| Whole\|-	51.	Uttar Pradesh\| Agra\| Sikandara\| Akbar'sTomb\| Whole\|-	52.	Uttar Pradesh\| Agra\| Sikandara\| Mariam'sTomb\| Whole\|-	53.	Uttar Pradesh\| Bahraich\| Sahet-Mahet\| Monuments of Sravasti\| Excavated remains at Sahet within the fenced area.\|-	54.	Uttar Pradesh\| Jhansi\| Jhansi\| RaniJhansi Mahal\| Whole\|-	55.	Uttar Pradesh\| Jaunpur\| Jaunpur\| Fort (old)\| Whole\|-	56.	Uttar Pradesh\| Lucknow\| Lucknow\| Residency Buildings\| Model Room and the garden\|-	57.	Uttar Pradesh\| Varanasi\| Sarnath\| Excavated remains at Sarnath\| Whole\|-	58.	West Bengal\| Murshidabad\| Hazarduari\| HazarduariPalace\| Parts of the palace complex where objects are also on display.]

(See rule 6)PROTECTED MONUMEHNTS OR PART THEREOF ENTRY INTO WHICH CAN BE HAD ONLY ON PAYMENT OF FEE [Inserted by G.S.R. 709(E), dated 28-10-2000(w.e.f. 28-10-2000).]

Sl. No.	Name of the monument	Locality	State
1.	RaniJhansi Fort\| Jhansi\| Uttar Pradesh\|-	2.	JantarMantar\| Delhi\| Delhi\|-	3.	Rahim-Khane-KhananTomb\| Delhi\| Delhi\|-	4.	KarangharPalace\| Sibsagar\| Assam\|-	5.	Rang-dhar Pavilion\| Sibsagar\| Assam\|-	6.	AvantiswamiTemple\| Avantipura\| Jammu & Kashmir\|-	7.	Rock cut caves\| Masrur\| HimachalPradesh\|-	8.	KangraFort\| Kangra\| HimachalPradesh\|-	9.	CoochBeharPalace\| CoochBehar\| West Bengal\|-	10.	BishnupurTemples\| Bishnupur\| West Bengal\|-	11.	RaniRoopmati Pavilion\| Mandu\| Madhya Pradesh\|-	12.	HoshangShah's Tomb\| Mandu\| Madhya Pradesh\|-	13.	HoshangShah's Palace\| Mandu\| Madhya Pradesh\|-	14.	Brihadeswaratemple\| GangaikondaCholapuram\| Tamilnadu\|-	15.	Templesand sculpture gallery\| Lakkundi\| Karnataka\|-	16.	BellaryFort\| Bellary\| Karnataka\|-	17.	Nanjangud\| Nanjangud\| Karnataka\|-	18.	BaghCaves\| Bagh\| Madhya Pradesh\|-	19.	AurangabadCaves\| Aurangabad\| Maharashtra\|-	20.	Raigarhhill monuments\| Colaba\| Maharashtra\|-	21.	Cave temple and inscriptions\| Bhaja\| Maharashtra\|-	22.	Ratnagirimonuments\| Ratnagiri\| Orissa\|-	23.	Lalitgirimonuments\| Lalitgiri\| Orissa\|-	24.	Lower Fort and structures\| Chandragiri\| Andhra Pradesh\|-	25.	Upper Fort\| Chandragiri\| Andhra Pradesh\|-	26.	Ruined Buddhist stupa and other remains\| Amravati\| Andhra Pradesh\|-	27.	Four storeyed rock-cut Hindu temple\| Undavalli\| Andhra Pradesh\|-	28.	Thousand Pillared temple\| Hanamkonda\| Andhra Pradesh\|-	29.	Warrangalfort\| Warrangal\| Andhra Pradesh\|-	30.	Buddhist monuments :-\| \| \|-		1. Rock-cut temple	\| \|-		2. Large Monastery	\| \|-		3. Small Monastery	\| \|-		4. Brick Chaitya	\| \|-		5. Ruined Mandapa	\| \|-		6. Stone build stupa and large group of stupas	\| \|-	31.	AshokanRock (Edicts)\| Junagadh\| Gujarat\|-	32.	BuddhisticCave\| Junagadh\| Gujarat\|-	33.	BabaPyareKhapraKodiaCaves\| Junagadh\| Gujarat\|-	34.	Champanermonuments\| Champaner\| Gujarat\|-	35.	SurajKund monastery\| Lakarpur\| Haryana\|-	36.	ShiekhChilli's Tomb\| Thaneshwar\| Haryana\|-	37.	Group of four maidans\| Charaideo\| Assam\|-	38.	AhomPalace\| Garhgaon\| Assam\|-	39.	Bishnudol\| Jaisagar\| Assam\|-	40.	Devidol\| Jaisagar\| Assam\|-	41.	Excavated site\| Vikramshila\| Bihar\|-	42.	Bekalfort\| Bekal\| Kerala\|-	43.	Hill of Nagarjunakonda with the ancient remains\| Pullareddiguden(Agraharam)\| Andhra Pradesh\|-	44.	Rock-cut Jain temple\| Sittannavasal\| Tamilnadu\|-	45.	Natural cavern with stone bed and Brahmi and old Tamil inscriptions called Eladipattam\| Sittannavasal\| Tamilnadu\|-	46.	LehPalace\| Leh\| Jammu & Kashmir\|-	47.	Sultangarhi\| Delhi\| Delhi\|-	48.	Tomb of Lord Cornwallis\| Ghazipur\| Uttar Pradesh\|-	49.	Observatory of Mansingh\| Varanasi\| Uttar Pradesh\|-	50.	Fort of Kalinjar, together with the parapet walls, with the gateways and the monuments inside it, viz., Sita Kunda, Sita Sez, Patalganga, Pandu Kund, Bhaironka jhirka, Siddh-ki-gumpha, Bhagwan-Sez, Pani-ka-aman, Mrigthara, Kothtirth, Linga tempole of Nilakanthal, etc.\| Kalinjar\| Uttar Pradesh\|-	51.	MehtabBagh on the river bank facing Taj\| Agra\| Uttar Pradesh\|-	52.	KotlaFeroz Shah with remaining walls, bastions and gateways and gardens, the Old Mosque and well and other ruined buildings it contains\| Delhi\| Delhi\|-	53.	TughlaqabadFort (Palace area) and Tomb of Tughlaq Ghiasudin\| Delhi\| Delhi

Third ScheduleForm IApplication for Permission for Construction/ Mining Operation within a Protected Area(See rule 10)

1. Name and address of applicant(If the application is on behalf of an organisation, the name thereof should be given)

2. Name of the protected area within which construction/mining operation is proposed.-

Locality................................... District..................... State.......................

3. Nature and details of the proposed construction/mining operation in respect of which permission is sought.

(In the case of construction, a site-plan in triplicate showing in red outline the location of the building in relation to the protected area and the plan and elevation of the building should be attached; and the colour, external appearance and method of the screening of the building and the depth down to which the soil will be excavated for the appurtenances of the building should be specified.In the case of mining operation, a site-plan in triplicate showing in red outline the extent of the operation in relation to the protected area should be attached; and details, regarding the depth down to which the operation is to be carried out, the mode of the operation, the method of the muffling of sound, the kind and charge of blasting material and the depth and number of blast-holes to be fired at a time should be specified.)

4. Purpose of the proposed construction/mining operation.

5. Approximate duration and date of commencement of the proposed construction/mining operation.

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and rules made thereunder.Seal of the organizationStation...............Date........................................Signature of the applicant(If the application is on behalf of an organization, the signature should be that of the head of the organisation.)Form IIApplication for Licence to Excavate in a Protected Area(See rule 12)

1. Name and address of applicant (If the application is on behalf of an institution, the name thereof should be given)

2. Name of the site-

Locality....................... District.................... State.................

3. Extent of the proposed excavation (a plan of the site in triplicate showing in red outline the extent of the proposed excavation should be attached).

4. Approximate duration and date of commencement of the proposed excavation.

5. Approximate expenditure on the proposed excavation.

6. Name and status of the Director of the proposed excavation.

7. Details of photographic, surveying and other equipments available for the proposed excavation.

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules made there under.Seal of the institutionStation...........Date........................................Signature of the applicant(If the application is on behalf of an institution, the signature should be that of the head of the institution, which term includes the Registrar of a University.)Form IIILicence for Excavation in a Protected Area(See rule 13)Whereas________________________________has applied for a licence for carrying out excavation operation in the protected area known as _____________________at____________________, District ____________, State_________________, and has undertaken to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 and the rules made thereunder and has further deposited the sum of Rs.___________ (Rupees__________________________only) as required by the rules, I, ______________________, Director General of Archaeology, do hereby grant this licence under sub-rule (1) of rule 13 of the said rules to the said_________________________to carry out excavation operations in the area indicated in red outline on the plan attached hereto.The licence is granted subject to the provisions of the said Act and rules and is further subject to the conditions that _________________ of___________________shall be the director of the excavation.The licence is not transferable. It shall be valid for____________commencing with_____________day of 19__________/20_________.Seal of the Department of Archaeology of the Government of IndiaStation.............Date....................................Signature of the Director General of Archaeology.Form IVReport on Antiquities in a Protected Area(See rule 16)Name of the site_____________________________________________________Locality____________________________________________________________District____________________________________________________________State_____________________________________________________________Report for the period from ______19_______/20 to _______19______/20

Sl.No.	Class of antiquities	Material	Number of antiquities(in the case of potsherds, the approximate number should be stated	Approximate age	Remarks
Complete	Fragmentary

Station..................Date..............................................Signature of the licenseeForm VReport on Antiquities by an Archaeological Officer(See rule 27)Name of the site___________________________________________________Locality__________________________________________________________District__________________________________________________________State____________________________________________________________Report for the period from ______19______/20 to _______19______/20

Sl.No.	Class of antiquities	Material	Number of antiquities(in the case of potsherds, the approximate number should be stated	Approximate age	Remarks
Complete	Fragmentary

Station................Date..........................................................Signature of the archaeological officerForm VIApplication for the Moving of Antiquities(See rule 28)

1. Name and address of applicant (If the application is on behalf of an organization, the name thereof should be given.)

2. Name of the place from which antiquities are to be moved-

Locality................ District................... State.....................

3. Description of antiquities proposed to be moved(Photographs showing details of the antiquities should be attached)

4. Approximate date of the moving

5. Purpose of moving

6. Whether the antiquities or any of them are objects of worship

I declare that the above information is correctSeal of the organizationStation................Date.............................................Signature of the applicant(If the application is on behalf of an organization, the signature should be that of the head of that organization.)Form VIIApplication for licence for Mining Operation/ Construction within a Regulated Area(See rule 34)

1. Name and address of applicant(If the application is on behalf of an organization, the name thereof should be given.)

2. Name of the monument near or adjoining which the regulated area is situated-

Locality............ District.............. State...............

3. Nature and details of the proposed mining operation/construction in respect of which permission is sought.

(In the case of mining operation, a site-plan in triplicate showing in red outline, the extent of the operation in relation to the monument and the regulated area should be attached; and the details regarding the depth down to which the operation is to be carried out, the mode of the operation, the method of the muffling of sound, the kind and charge of blasting material and the depth and number of blast-holes to be fired at a time should be specified.In the case of construction, a site-plan in triplicate showing in red outline the location of the building in relation to the monument and the regulated area and the plan and elevation of the building should be attached; and the colour, external appearance and method of the screening of the building and the depth down to which the soil will be excavated for the appurtenances of the building should be specified.)

4. Purpose of the proposed mining operation/construction

5. Approximate duration and date of commencement of the proposed mining operation/construction

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act 1958, and the rules thereunder.Seal of the organizationStation.................Date............................................Signature of the applicant(If the application is on behalf of an organization, the signature should be that of the head of that organization.)Form VIIILicence of Mining Operation/ Construction within a Regulated Area(see rule 35)Whereas .......................................................................................... of ........................................................................................... Has applied for a licence for in the regulated area near or adjoining ................................. at .................................. District...................................................................... State .............................................................. and has undertaken to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules thereunder, ............................................................ I, ................................................................... Director-General of Archeology, do hereby grant this licence under sub-rule (1) of rule 35 of the said rules to the said .............................. for .............................. in the area indicated in red outline on the plan attached hereto.The licence is granted subject to the provisions of the said Act and rules and is further subject to the following condition, namely :-The licence is not transferable. It shall be valid for commencing with ............................... day of 19........../20 ..........Seal of the Department of Archeology of the Government of IndiaStation.................Date............................................Signature of the Director General of ArcheologyForm IXApplication for Licence of Filming Operation at a Protected Monument(See rule 43)

1. Name and address of applicant (If the application is on behalf of an organization, the name thereof should be given).

2. Name of the monument at which the proposed filming operation is to be carried out.

Locality............... District.............. State.....................

3. Part of the monument proposed to be filmed.

4. Nature and purpose of the proposed filming operation and the context in which the monument is proposed to be filmed (relevant extract of the script should be attached in triplicate and details of the scenes to be filmed should be furnished in triplicate).

5. Number of persons in the cast.

6. Approximate duration and date of commencement of proposed filming operation.

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act 1958, and the rules thereunder.Seal of the organizationStation.............Date..........................................Signature of the applicant(If the application is on behalf of an organization, the signature should be that of the head of that organization.)Form XLicence for Filming Operation at a Protected Monument(See rule 44)Whereas_______________________of__________________has applied for a licence for filming operation at the protected monument known as _______________ located at_______________District________________State________________, and has undertaken to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules made thereunder, I,______________________, Director-General of Archeology, do hereby grant this licence under rule 44 of the said rules to the said________________for the carrying out of filming operation, as per script and details of scenes attached hereto, in the following parts of the monuments, namely :-The license is granted subject to the provisions of the said Act and rules and is further subject to the following conditions, namely :-The licence is not transferable. It shall be valid for ______________ commencing with day of _____19____/2000.Seal of the Department of Archeology of the Government of IndiaStation...................Date.......................................................................Signature of the Director General of Archeology.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act