Section 38 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
38. Conditions of copying other monuments
(1)Any person may copy a protected monument in respect of which no order under rule 37 has been made.(2)Nothing is sub-rule (1) shall be construed as authorizing 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 flash-light synchronized with the exposure of a camera; or(d)apply any extraneous matter, such as water, oil, grease or any moulding material, on such 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.
