Section 14 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
14. Terms and conditions for the grant of a licence
(1)Nothing shall be done by the licensee which has or may have the effect or exposing any part of the protected monument and the lawns and gardens attached thereto, to the risk of any damage.(2)No extraneous matter such as water, oil, etc. shall be applied on any part of the monument.(3)The generating plate for electric power, wherever required shall be placed away from the monument and the attached lawns and gardens.(4)There shall be no noise or, unseeingly behaviour on the part of the performers.(5)There shall be no request for closing down the monument or any part thereof to the public even for a short period either to facilitate the operation or for opening the monument beyond the normal hours.(6)Nothing shall be done, which may hamper the free movement of the visitors to the monument.(7)Each number of party shall be allowed free entrance and conveyance at monument, where no such fees are charged from visitors.(8)No employee of the Department of Archaeology shall be expected to render any assistance beyond the normal attention paid by such employees to the visitors.(9)The licensee shall observe the provisions of rule 3 to 8.(10)Nothing shall be done to violate the customary rules prevailing at the monument or to use it for any purpose that may be inconsistent with his character.(11)Nothing which is likely to offend public sentiment shall be done.(12)All the provisions of the Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961 shall be observed.(13)In the event of licensee having been cancelled under these rules, no claim for the refund of the fee or any part thereof shall be entertained.(14)If however, under any circumstances the party fails to undertake the operation at the monument on the date specified in the application submitted earlier for the grant of licensee or if it does not wish to keep the monument engaged for the period for which fee stands already deposited (after having once begun the shooting operation at the monument). no fee or part thereof shall be refunded in either case.(15)The above rules shall not apply to bonafide visitors in possession of 8 m.m. Cine-camera not requiring the use of stands, who want to film a monument for the simple purpose of taking record films and with no intent on of utilising the monument as a part of any scene, provided that the prohibition contained in rule 3 above are observed and the use of artificial light including flash-light synchronisers shall not be allowed in the interior of a monument.
