Section 7 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
7. Holding of meetings etc. in monuments.
(1)No protected monument 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 State Government.(2)Nothing in sub-rule (1) shall apply to any meeting, reception party, conference or entertainment which is held in pursuance of a recognised religious usage or custom.
