Section 14 in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
14. Voluntary contributions. -The Director may receive voluntary contributions towards the cost of maintaining a protected monument and may issue orders for the management and application of the contribution so received by him: Provided that no contribution received under this section shall be applied to any purpose other than the purpose for which it was contributed. [Tamil Nadu-section 14; Andhra Pradesh-section 15; Assam -section 14. Gujarat-section 15; Jammu and Kashmir -section 12; Karnataka-section 15; Madhya Pradesh-section 14; Maharashtra-section 15; Orissa-section 12; Punjab-section 15; Rajasthan-section 14; West Bengal -section 13.]
