Section 39 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
39. Conditions of copying other monuments.
- [Sections 18 and 38 (2) (c)]. - (1) Any person may copy a protected monument in respect of which no order under rule 38 has been made.(2)Nothing in sub-rule (1) shall be construed as authorising any person other than an archaeological officer or an officer authorised by him in this behalf, while copying any such monument, to -(a)bring into or use within the precincts of such monument a camera stand, stool, chair, table, large drawing-board, easel or any such appliance, or(b)erect any scaffolding within such precincts, or(c)use within such precincts any artificial light other than a flashlight synchronised with the exposure of a camera, or(d)apply any extraneous matter, such as water, oil, grease or any moulding material, on such a monument or part thereof, or(e)prepare a direct tracing or mould or squeeze of such monument or part thereof, except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.
