Section 19(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(1)If the State Government is of opinion that for the purpose of preserving amenities to or of any protected monument, it is necessary so to do, the State Government may, by notification in the Official Gazette, in respect of any area comprising or adjacent to the sit e of such monument and specified in such notification (hereinafter referred to as to controlled area),-(a)prohibit or restrict the construction, erection or execution of buildings, structures and other works above ground within the controlled area, or the alteration or extension of any such building, structures or works in such manner as materially to affect their external appearance;(b)prescribe the position, height, size, design, materials, colour and screening, and otherwise regulate the external appearance, of buildings, structure and other works above ground within the controlled area;(c)require any local authority-(i)to construct any approach road to any protected monument, or(ii)to demolish any of public convenience vesting in it, that is to say a latrine, urinal, dustbin and the like located close to or in the vicinity of any protected monument,(d)prohibit or restrict the falling of trees within the controlled area;(e)otherwise restrict the user of land within the controlled area to such extent as may appear to the State Government to be expedient for the purpose of preserving the amenities to or of the protected monument;(f)provide for such matters as appear to the State Government to be incidental to or consequential on the foregoing provisions of this sections or to be necessary for giving effect to those provisions.
