Section 8 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
8. Prohibition of certain acts within monuments.
- [Sections 18 and 38 (2) (c) and (i)]. - 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 customer for such goods or wares 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.
