Section 7 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
7. Holding of meetings, etc., in monuments. - (1) No protected monuments 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 Central Government.
(2)Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment which is held in pursuance of a recognized religious usage or custom.
