Section 8 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
8. Prohibition of certain acts within monuments.
(1)No person shall, within a protected monument -(a)do any act which causes or is likely to cause damage or injury to any part of the monument; or(b)discharge any fire-arms; or(c)cook or consume food except in areas, if any, permitted to be used for that purpose by the Director or an Archaeological Officer; or(d)hawk or sell goods or wares or canvass any [customer] [Substituted by G.N. of 15.4.1968.] for such goods or wares or display any advertisement in any form or show a visitor round for monetary consideration, except under the authority of, or under and in accordance with the conditions of a licence granted by, an Archaeological Officer; or(e)beg for alms; or(f)violate any practice, usage or custom applicable to, or observed in, the monument; or(g)bring, for any purpose other than the maintenance of the monument -(i)any animal, or(ii)any vehicle except in areas reserved for the parking thereof.
