Section 20A in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
20A. [ Power to levy entrance fee. - (1) The State Government may, by notification in the Official Gazette, levy entrance fee in respect of such protected monuments, and at such rates not exceeding two thousand five hundred rupees per head, as may be specified in such notification:
Provided that if the State Government is of the opinion that it is expedient in the public interest so to do, it may, by like notification exempt, wholly or partly, any class of persons from the payment of entrance fee.(2)Such entrance fee when so levied shall be collected in accordance with the rules made under this Act.] [Inserted by Notification No. F. 2(16) LAW/2/2006, dated 8.4.2006 (Published in Rajasthan Gazette Extraordinary Part 4A, dated 10.4.2006) (w.e.f. 10.4.2006).]
