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State of Rajasthan - Section

Section 6 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

6. Entrance fee.

(1)Every visitor shall be required to pay the fee as mentioned in Part I of Schedule II for admission into Amber Palace, Nahargarh Fort, Jaipur and Mardana Palaces. Udaipur. The fee shall payable in cash at the gate of entry into the Palaces and Fort. No fee shall be chargeable from children upto the age of 7, Parties of students coining under the guidance of their teachers shall have entrance into the palaces and fort on apyment of a fee of ten Paisa only, provided that the Director may, by order, direct that on such occasions and for such period as may be specified in the order, no fee shall be charged for entry into palaces and fort or part thereof.
(2)The fee shall be recovered from each visitor by a representative of the Directorate of Archaeological and Museums Rajasthan, Jaipur who shall issue a ticket in the form specified in Part II of the schedule II to each visitor authorising entry into Amber Palace, Nahargarh Fort, Jaipur and Mardana Palaces, Udaipur.
(3)The State Government shall have a right to regulate the entry of visitors either on foot or on any conveyance or transport including a car, jeep, truck, bus, scooter. tempo or any other vehicle or elephant. horse or any other animal to Amber Palace and Nahargarh Fort: Jaipur."
(4)The person plying cars, jeeps, elephants and other modes of conveyances on hire shall have to obtain a licensee from such authority and on such conditions as may be notified by the Government from time to time. The Govt shall have the right to regulate the rates charged by such persons from the visitors for the use of conveyance or transport on hire keeping in view the consideration that the visitor or an international traveller or tourist may know as to how much he would be required to pay.