Section 38 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
38. Conditions of copying other monuments.
(1)Any person may copy a State-protected monument in respect of which no order under Rule 37 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 monument 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 synchronized 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.
