Section 7 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
7. Holding of meetings, etc. in monuments.
(1)No State-protected monument shall be used for the purpose of holding any meeting, reception, party, conference or entertainment except under and in accordance with a permission in writing granted by the State Government.(2)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment which is held in pursuance of a recognised religious usage or custom.
