Section 13A(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)Notwithstanding anything contained in Section 20A, the person, firm or trust referred to in sub-section (1) shall be entitled to collect and retain the whole or such portion of the fee leviable under section 20-A and for such period as may be agreed upon between the State Government and such person, firm or trust, having regard to the expenditure involved in the maintenance of the monument and collection of fee, interest on the capital invested, reasonable return on the investment and the volume of visitors.] [Inserted by Notification No. F. 2(16) LAW/212006, dated 8.4.2006 (Published in Rajasthan Gazette Extraordinary Part. 4A,dated 10.4.2006) (w.e.f. 10,4.2006).]
