Section 7 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
7. Holding of meetings etc., in monuments.
- [Sections 16, 18 and 38 (2) (c)]. - (1) No protected monument shall be used for the purpose of holding any meeting, reception, party, conference or entertainment except under and in accordance with a permission in writing granted by the Government.(2)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment which is held in pursuance of a recognised religious usage or custom.
