Section 37(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
(2)Nothing in sub-rule (1) shall be construed as authorising any person, 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 synchronised with the exposure of 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] [Substituted by G.N. of 15.4.1968.] and in accordance with the terms and conditions of a permission in writing granted by an Archaeological Officer.
