Section 12 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
12. Grant of licence to guides to take the visitors around the protected monuments.
(1)Licence to take visitors around the protected monuments may be obtained by application made to the Director in Form III.(2)On receipt of an application, the Director may grant a licence or if he is satisfied that the licence applied for shall not be granted, may, for reasons to be recorded in writing, refuse to grant a licence.(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.
