Section 6 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
6. [ Entrance fee.
- No person above the age of fifteen years shall enter into a protected monument or part thereof -(a)specified as Category 'A' monuments in Part I of the Second Schedule except on payment of fees as under:-(i)citizens of India and visitors from SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka), visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand), and overseas citizens of India ............................ Rs.30/-per head;(ii)others (All Nationals other than from countries mentioned above) Rs.500/- per head;(iii)others (as ii above)..............................Rs.750/-per head.Provided that the Rs.750/- ticket is optional for Nationals of countries other than mentioned in (i) above. This would entitle the ticket holder to additional facilities as specified by Director General, by order, time to time.(b)specified as Category 'B' monuments in Part II of the Second Schedule, except on payment of fees as under:-(i)citizens of India and visitors of SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka) visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand) and overseas citizens of India ............................ Rs.15/- per head;(ii)others (All Nationals other than from countries mentioned above). Rs.200/- per head;(iii)others (as ii above) ............................ Rs.300/-per head.Provided that the Rs.300/- ticket is optional for Nationals of countries other than mentioned in (i) above. This would entitle the ticket holder to additional facilities as specified by Director General, by order, time to time.It is further provided that there would be separate queue for ticket holders of Rs.750/-, Rs.500/-, Rs.300/- and Rs.200/-.][* * *] [Proviso omitted by G.S.R. 848(E), dated 3.11.2000 (w.e.f. 3.11.2000).]Provided further that an archaeological officer, or any officer of the Archaeological Survey of India authorized by him in this behalf may exempt, members of delegations sponsored by the Central Government or a State Government, State Guest and persons accompanying delegations or guest, from the payment of such fee.[Provided also that the Director-General may, by order, direct that, on such occasions and for such periods as may be specified in the order, no fee shall be charged for entry into a protected monument or part thereof.] [Inserted by S.O. 5002, dated 13.12.1969.]
