Section 41(1) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
(1)On receipt of an application under Rule 40, the Director may grant a licence or if he is satisfied that the licence asked for should not be granted, may for reasons to be recorded refuse, to grant a licence:Provided that the Director shall not grant any licence to film the interior of any State-protected monuments, that is to say such part of any State-preserved monument as is covered by a roof of any description, except when the film is for the purpose of education or of publicising the monument.
