Section 7 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
7. Holding of meetings, etc. in monuments
(1)No protected monument 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 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.
