Section 41 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
41. Conditions of copying other monuments.
(1)Any person may copy a protected monument in respect of which no order under rule 40 has been made.(2)Nothing in sub-rule (1) shall be construed as authorising any person other than an Archaeological Officer or an officer authorised by him in this behalf, while copying any such monument to,-(a)bring into, or use within, the precincts of such monuments 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 synchronised 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 and conditions of a permission in writing granted by an Archaeological Officer.
