Section 8 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
8. Prohibition of certain acts within Monuments
No person shall, within a protected monument,-(a)do any act which causes or is likely to cause damage or injury to any part of the monument; or(b)discharge any fire-arms; or(c)cook or consume food except in areas, if any, permitted to be used for that purpose; or(d)hawk or sell any goods or wares or canvass any custom for such goods or water or display any advertisement in any form or show a visitor round for monetary consideration, except under the authority of , or under and in accordance with the conditions of a licence granted by, an Archaeological Officer; or(e)beg for alms ; or(f)violate any practice, usage or custom applicable to or observed in the monument: or(g)bring, for any purpose other than the maintenance of the monument-(i)any animal, or(ii)any vehicle except in areas reserved for the parking thereof.
