Section 11 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
11. Grant of licence to hawk or sell goods, wares, etc. in protected monuments.
(1)Licence to hawk or sell goods, wares, etc. may be obtained by applying to the Director in Form I.(2)On receipt of an application, the Director may grant a licence or, if he is satisfied, that the licence applied for shall not be granted, may, for reasons to be recorded in writing, refuse to grant a licence.(3)Every licence granted shall be in Form II and be subject to the following conditions, namely:-(a)The licence shall not be transferable and shall be valid for the period specified therein;(b)Nothing shall be done by the licensee or any member of his party, which has, or may have, the effect of exposing any part of the monument or attached lands or garden to the risk of damage; and(c)Any other condition, which the Director may specify in the licence.(4)The Director may suspend the licence, if in his opinion, the licensee does not adhere to the conditions laid down.(5)Any person aggrieved by an order of the Director, may file an appeal to the Government and the decision of the Government thereon shall be final.
