Section 8 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
8. Holding of meetings in protected monuments.
(1)No protected monument shall be used for the purpose of holding any meeting, reception, party, conference or entertainment except under, and in accordance with, a permission in writing granted by the Government.(a)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment, which is held in accordance with the established custom and usage of the monument:Provided that if the monument comes within the purview of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), then, the Deputy Commissioner, Hindu Religious and Charitable Endowments having jurisdiction over the monument, shall be the authority competent to decide what the established custom and usage is.
