Section 41(2) in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
(2)Nothing in sub-rule (1) shall be construed as authorizing any person other than an archaeological officer or an officer authorized 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 under and conditions of a permission in writing granted by an archaeological officer.
