Section 12(3) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
(3)Every licence granted shall be in Form IV and be subject to 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 which has, or may have, the effect of exposing any part of the monument to risk or damage; and(c)No harassment or teasing is done by the licensee to any of the visitors by corrupt practices.
