Section 3(1) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
(1)Access to protected monuments in respect of which an agreement has been entered into between the owner and the State Government under Section 5, or in respect of which a suit has been instituted in the Court of the District Judge under Section 8. shall be governed by the provisions of the agreement or as the case may be, the suit. and nothing in rules 4, 5, 6 or 7 shall be construed as affecting any such agreement or suit.
