Section 40 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
40. Grant or refusal of licence.
- [(1) On receipt of an application under rule 39, the Director may on being satisfied that the film is proposed to be taken for promoting education or with a view to giving publicity, adequate information, regarding the monument and that the film will not be used in contravention of the Act or the rules made thereunder and that it will not otherwise be misused, grant a licence in Form X.] [Substituted by G.N. of 15.4.1968.](2)The Director may, by order, for reasons to be recorded in writing refuse to grant a licence in any particular case.(3)Every licence granted under sub-rule (1) shall be subject to the provisions of the Act and these rules and the following conditions, namely :-(a)the licence shall not be transferable and shall be valid for the period specified therein;(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;(c)the filming operation shall be restricted to that part of the monument in respect of which the licence has been granted;(d)no extraneous matter, such as water, oil, grease or the like, shall be applied on any part of the monument;(e)the generating plant for electric power, wherever required shall be placed away from the monument or the attached lawn or garden.(f)the filming operation shall not obstruct or hamper the movement of persons who may lawfully be within the precincts of the monument; and(g)any other condition which the Director may specify in the licence.
