Section 15 in The Ancient Monuments Preservation Act, 1904
15. Right of access to certain protected monuments .-(1) Subject to such rules as may after previous publication be made by the [Central Government], the public shall have a right of access to any monument maintained by the [Central Government] [Substituted by A.O. 1937, for " Government" . ] under this Act.
(2)In making any rule under sub-section (1) the [Central Government] [Substituted by A.O. 1937, for " Local Government" . ], may provide that a breach of it shall be punishable with fine which may extend to twenty rupees.
