Section 16 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
16. Establishment of museums.
- The Government shall,-(i)from time to time formulate policies, issue guidelines, regulations, prohibitory orders etc., as deemed fit for the establishment, maintenance, conservation of museums and also for the exchange, loan, movement of museum material;(ii)formulate polices, issue guidelines for the purpose of compensating and incentivizing individuals, institutions, local bodies and other legal persons for establishment and maintenance of private museum which will have positive impact on the heritage of Telangana.(iii)verify regularly the functioning of all museums in Telangana;(iv)reserve the rights for termination of permission granted for a museum based on such verification;(v)insure museum collection based on the artistic, historical, antique, monetary values etc., in the manner prescribed;(vi)issue orders for the production of museum replica hold exclusive rights.
