Section 6 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
6. Entrance fee.
- The protected monuments or any part thereof, entry into which can be had only on payment of fee shall be notified by the State Government in the Official Gazette in the [form] [Substituted by G. N. of 15.4.1968.] as set out in the Second Schedule; and no person above the age of fifteen years shall enter any such protected monument or part thereof except on payment of a fee of fifteen naye paise :Provided that, the Director may, by order, direct that, on such occasions and for such period as may be specified in the order, no fee shall be charge for entry into a protected monument or part thereof.
