(1) These rules may be called the Ancient Monuments and Archaeological Sites and Remains Rules, 1959.

2[(2) These rules extend to the whole of India]

(3) They shall come into force on the 15th day of October, 19593.

In these rules, unless the context otherwise requires.

(a) construction means the construction of any structure and includes additions to or alterations of an existing building;

(b) copying , together with its grammatical variations and cognate expressions, means the preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparation of a cinematographic film 4[and video film] with the aid of a hand-camera which is capable of taking films of not more than eight millimetres and which does not require the use of a stand or involve any special previous arrangement;

(c) filming , together with its grammatical variations and cognate expressions, means the preparation of a cinematographic film 5[including video film] with the aid of a camera which is capable of taking films of more than eight millimetres and which requires the use of a stand or involves other special previous arrangements;

(d) form means a form set out in the Third Schedule;

(e) mining operation means any operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, blasting and any operation of a like nature;

(f) prohibited area or regulated area means an area near or adjoining a protected monument which the Central Government has, by notification in the Official Gazette, declared to be a prohibited area, or, as the case may be, a regulated area, for purposes of mining operation or construction or both;

(g) Schedule means a Schedule to these rules; and

(h) section means a section of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958).

ACCESS TO PROTECTED MONUMENTS

(1) Access to protected monuments in respect of which an agreement has been entered into between the owner and the Central Government under Section 6, or in respect of which an order has been made by that Government under Section 9, shall be governed by the provisions of the agreement or, as the case may be, the order; and nothing in Rules 4, 5, 6 or 7 shall be construed as affecting any such agreement or order.

(2) A copy of the relevant provisions of every such agreement or order shall be exhibited in a conspicuous part of the monument concerned.

The Director-General may, by order, direct that 6[any protected monument or any specified part thereof] shall not be open, permanently or for a specified period, to any person other than an archaeological officer, his agents, subordinates and workmen and any other Government servant on duty at such part.

(1) The protected monument specified in the First Schedule shall remain open during the hours specified against them in that schedule; protected monuments which are not so specified and to which neither Rule 3 nor Rule 4 applied shall remain open from sunrise to sunset:

7[Provided that an archaeological officer, or any officer of the Archaeological Survey of India authorised by him in this behalf may, by notice to be exhibited in a conspicuous part of a protected monument, direct that a protected monument or part thereof shall.

(i) Be kept open beyond the said period; or

(ii) Be closed temporarily for such period as may be specified by the notice].

(2) Nothing in this rule or in Rule 6 shall apply to an archaeological officer, his agents, subordinates and workmen or to any other Government servant on duty at a protected monument.

8[No person above the age of fifteen years shall enter into a protected monument or part thereof

(a) specified as Category A monuments in Part I of the Second Schedule except on payment of fees as under

(i) Citizens of India and visitors from SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka), visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand), and Overseas Citizens of India, fees shall be charged as under

(a) For cashless payment.. Rs 35 per head.

(b) For cash payment.. Rs 40 per head:

Provided that for Red Fort in Delhi, the fees shall be Rs. 35 per head for cashless payment and Rs. 50 per head for cash payment.

(ii) Others (all Nationals other than from countries mentioned in (i) above), fees shall be charged as under

(a) For cashless payment.. Rs 550 per head.

(b) For cash payment.. Rs 600 per head.

(iii) Others (Nationals as mentioned in (ii) above, who are desirous of availing additional facilities as specified by the Director General, Archaeological Survey of India, by orders from time to time), fees shall be charged as under

(a) For cashless payment.. Rs 800 per head.

(b) For cash payment.. Rs 850 per head.

Provided that the entry fees for main mausoleum of Taj Mahal (Part of Taj Mahal) is Rs. 200 per person per day for all categories of visitors in addition to existing entry fees for the Taj Mahal.

(b) specified as Category B monuments in Part II of the Second Schedule, except on payment of fees as under

(i) Citizens of India and visitors from SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka), visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand), and Overseas Citizens of India, fees shall be charged as under

(a) For cashless payment.. Rs 20 per head.

(b) For cash payment.. Rs 25 per head.

(ii) Others (all Nationals other than from countries mentioned in (i) above), fees shall be charged as under

(a) For cashless payment.. Rs 250 per head.

(b) For cash payment.. Rs 300 per head.

(iii) Others (as mentioned in (ii) above, who are desirous of availing additional facilities as specified by the Director General, Archaeological Survey of India, by orders from time to time), fees shall be charged as under

(a) For cashless payment.. Rs 350 per head.

(b) For cash payment.. Rs 400 per head.

Provided further that an archaeological officer, or any officer of the Archaeological Survey of India authorized by him in this behalf may exempt, members of delegations sponsored by the Central Government or a State Government, State Guest and persons accompanying such delegations or guest, from the payment of such fee:

Provided also that the Director-General may, by order, direct that, on such occasions and for such periods as may be specified in the order, no fee shall be charged for entry into a protected monument or part thereof.]

(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 Central Government.

(2) Nothing in sub-rule (1) shall apply to any meeting, reception, party, conference or entertainment, which is held in pursuance of a recognized religious usage or custom.

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; or

9[(d) hawk or sell any goods or wares of canvass any custom for such goods of wares or display any advertisement in any form or show a visitor round or take his photographs for monetary consideration except under the authority of, or under, and in accordance with the conditions of, a license 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.

Whoever

(i) unlawfully enters any protected monument or part thereof at a time when, under these rules, it is not to be kept open, or

(ii) unlawfully enters any protected monument in respect of which an order has been made under Rule 5, or

(iii) contravenes of any of the provisions of Rule 6 or Rule 7 or Rule 8, shall be punishable with fine which may be extended to five hundred rupees.

CONSTRUCTION AND OTHER OPERATIONS IN PROTECTED AREAS

(1) No person shall undertake any construction or mining operation within a protected area except under and in accordance with a permission granted in this behalf by the Central Government.

(2) Every application for permission under sub-rule (1) shall be made to the Central Government in Form-I at least three months before the date of commencement of the construction or operation.

No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any excavation for archaeological purposes in any protected area except under and in accordance with the terms and conditions of a licence granted under Rule 13.

Every application for a licence shall be in Form-II and be made to the Director-General at least three months before the proposed date of the commencement of the excavation operations.

(1) On receipt of an application under Rule 12, the Director-General may grant a licence in Form III if he is satisfied that, having regard to the status of the applicant, the competence of the director of excavation operations, the adequacy of the staff to be employed and other relevant factors, the licence may be granted to the applicant:

Provided that no licence shall be granted unless the applicant has furnished security of such amount not exceeding rupees ten thousand as the Director-General may, having regard to the circumstances of each case, require.

(2) The Director-General, by order, may, for reasons to be recorded in writing, refuse to grant a licence in any particular case.

Every licence shall be in force for such period not exceeding three years as may be specified in the licence:

Provided that the Director-General may, on application made to him at least one month before the expiry of a licence, extend its period by one year at a time so that the aggregate period does not exceed five years.

The Director-General may, by order, cancel a licence granted under Rule 13 if he is satisfied that the conduct of the excavation operations has not been satisfactory or in accordance with the conditions of the licence, or if any further security demanded under Rule 18 has not been deposited within the specified time:

Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his objections.

Every licence shall be subject to the following conditions, namely:

(a) the licence shall not be transferable;

(b) the licensee shall give to the Director-General, the Collector and the owner of the land to be excavated at least fifteen days' notice in writing of the commencement of the excavation operations;

(c) the licensee shall produce the licence before the District Magistrate or the District Superintendent of Police concerned or an archaeological officer, if so required;

(d) the excavation operations shall be conducted under the supervision of the director named in the licence who shall be present at the excavation operations for at least three-fourths of the period of the operations;

(e) the licensee shall not, without the permission of the Director-General, dismantle or disturb any structures found during the excavation operations and shall make adequate arrangements for the safety of such structures and of the excavated antiquities till they are taken charge of by the Director-General;

(f) The licensee shall not subject any antiquities recovered during the excavation operations to any chemical or electrolytic process of cleaning without the written permission of the Director-General;

(g) An archaeological officer or his representative may inspect the excavation operations or any antiquities recovered during the operations and make notes on or copy or film the excavated structures and antiquities;

(h) The licensee shall not discontinue the excavation operations unless he has given at least fifteen days' notice in writing to the Director-General;

(i) At the conclusion of the excavation operations, the licensee shall give notice in writing to the owner of the land specifying the nature of the antiquities, if any, recovered during the operations;

(j) The licensee shall, within three months of the completion of the excavation operations, submit to the Director General a summary report of the results of the excavation, and where the operations are carried on for a period of more than three months such report shall be submitted every quarter, and it shall be open to the Director-General to publish the report in his reports or reviews; and

(k) The licensee shall as soon as practicable submit a report in Form IV to the Central Government through the Director General on the antiquities recovered during the excavation operations.

The Director-General may, by order, direct the deduction, from the security furnished by a licensee under Rule 13, of

(a) the value of any antiquities recovered during the excavation operations and lost or destroyed while in the custody of the licensee; and

(b) any compensation payable by the Central Government under Section 27 to the owner or occupier of the land excavated by the licensee.

Where during the currency of a licence, any amount has been recovered under Rule 17, the Director-General may require the licensee, within such time as he may specify, to deposit such further sum as security as is equivalent to the amount so recovered.

Any person aggrieved by an order of the Director-General under Rule 13 or Rule 15 or Rule 17 may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

On expiration or earlier cancellation of a licence, the security deposited by the licensee or the balance thereof remaining after deduction of any amount under Rule 17 shall be returned to him.

Save as otherwise provided in Rule 16, the Director-General shall not, without the consent of the licensee, publish the results of the excavation unless the licensee has failed to publish the results within the period specified by the Director-General in this behalf.

The Central Government may, by order, subject to such terms and conditions as may be specified, permit the licensee to retain such of the antiquities recovered during the excavation operations as may be specified therein:

Provided that human relics of historical importance and antiquities, which, in the opinion of the Central Government, are of national importance, shall not be permitted to be retained by the licensee.

Whoever

(i) unlawfully undertakes any excavation for archaeological purposes in any protected area, or

(ii) contravenes any of the conditions of a licence, shall be punishable with fine which may extend to five thousand rupees.

EXCAVATION IN UNPROTECTED AREAS

Every State Government intending to undertake or authorize any person to undertake any archaeological excavation or other like operation in any area which is not a protected area shall intimate its intention to the Central Government at least three months prior to the proposed date of the commencement of the excavation or operation specifying the following details, namely,

(i) name, location and other details of the site;

(ii) nature of antiquities previously found;

(iii) details of previous explorations, if any;

(iv) purpose of the excavation or operation;

(v) proposed extent of the excavation or operation (a plan of the site in triplicate showing in red outline the extent of the proposed excavation or operation should be attached);

(vi) proposed duration of the excavation or operation;

(vii) amount of the proposed expenditure on the excavation or operation; and

(viii) name and status of the director of the excavation or operation.

After considering the proposal, the Central Government may either approve it or advise the State Government to modify it or to abandon it altogether.

The Central Government may depute an archaeological officer to inspect the excavation or operation while it is in progress and render such advise as he deems necessary.

REPORT ON EXCAVATED ANTIQUITIES BY AN ARCHAEOLOGICAL OFFICER

Where, as a result of an excavation made by an archaeological officer in any area under Section 21 or 22 any antiquities are discovered, the archaeological officer shall, as soon as practicable, submit a report in Form V to the Central Government through the Director-General on the antiquities recovered during the excavation.

MOVING OF ANTIQUITIES FROM CERTAIN AREAS

Every application for permission to move any antiquities or any class of antiquities in respect of which a notification has been issued under sub-section (1) of Section 25 shall be made in Form-VI to the Director-General at least three months before the proposed date of the moving.

On receipt of an application under Rule 28, the Director-General may, after making such enquiry as be may deem necessary, grant permission for the moving of all or any of the antiquities or, for reasons to be recorded, refuse such permission.

Any person aggrieved by an order of the Director General under Rule 29 may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

MINING OPERATION AND CONSTRUCTION NEAR PROTECTED MONUMENTS

(1) Before declaring an area near or adjoining a protected monument to be a prohibited area or a regulated area for purposes of mining operation or construction or both, the Central Government shall, by notification in the Official Gazette, give one month's notice of its intention to do so; and a copy of such notification shall be affixed in a conspicuous place near the area.

(2) Every such notification shall specify the limits of the area which is to be so declared and shall also call for objections, if any, from interested persons.

After the expiry of one month from the date of the notification under Rule 31 and after considering the objections, if any, received within the said period, the Central Government may declare, by notification in the Official Gazette, the area specified in the notification under Rule 31, or any part of such area, to be a prohibited area, or, as the case maybe, a regulated area for purposes of mining operation or construction or both.

No person other than an archaeological officer shall undertake any mining operation or any construction

(a) in a prohibited area, or

(b) in a regulated area, except under and in accordance with the terms and conditions of a licence granted by the Director-General.

Every person intending to undertake any mining operation or any construction in a regulated area shall apply to the Director-General in Form VII at least three months before the date of commencement of such operation or construction.

(1) On receipt of an application under Rule 34, the Director-General may grant a licence or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence.

(2) Every licence granted under sub-rule (1) shall be in Form VIII and be subject to the following conditions, namely:

(a) the licence shall not be transferable;

(b) it shall be valid for the period specified therein; and

(c) any other condition relating to the manner of carrying out the mining operation or the construction which the Director-General may specify in the licence for ensuring the safety and appearance of, and the maintenance of the approach and access to, the protected monument.

The Director-General may, by order, cancel a licence granted under Rule 35 if he is satisfied that any of its conditions has been violated:

Provided that no licence shall be cancelled unless the licensee has been given an opportunity to make his objections.

Any person aggrieved by an order of the Director-General made under Rule 35 or Rule 36 may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

(1) The Central Government may, by order, direct the owner or occupier of an unauthorized building in a prohibited area or in a regulated area or of a building or part thereof which has been constructed in contravention of any of the conditions of a licence granted under Rule 35 to remove such building or part thereof within a period specified in that order.

(2) If the owner or occupier refuses or fails to comply with an order made under sub-rule (1), the Central Government may direct the District Magistrate to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.

Whoever

(i) unlawfully undertakes any mining operation or construction in a prohibited area or in a regulated area, or

(ii) contravenes any of the conditions of a licence, or

(iii) fails or refuses to comply with an order made under sub-rule (1) of Rule 38, shall be punishable with imprisonment, which may extend to three months or with fine which may extend to five thousand rupees or with both.

COPYING AND FILMING OF PROTECTED MONUMENTS

The Director General may, by order, direct that no person other than an archaeological officer or an officer authorized by an archaeological officer in this behalf shall copy any specified monument or part thereof except under and in accordance with the terms and conditions of a permission in writing by an archaeological officer.

(1) Any person may copy a protected monument in respect of which no order under Rule 40 has been made.

(2) Nothing in sub-rule (1) shall be construed as authorizing any person other than an archaeological officer or an officer authorised by him in this behalf, while copying any such monument, to

(a) bring into or use within the precincts of such monument a camera-stand, stool, chair, table, large drawing-board, easel or any such appliance, or

(b) erect any scaffolding within such precincts, or

(c) use within such precincts any artificial light other than a flash-light synchronised with the exposure of a camera, or

(d) apply any extraneous matter, such as water, oil, grease or any moulding material, on such monument or part thereof, or

(e) prepare a direct tracing or mould or squeeze of such monument or part thereof, except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.

10[(1) No person other than an archaeological officer or an officer authorised by him in this behalf shall undertake any filming operation at a protected monument or part thereof except under and in accordance with the terms and conditions of a licence granted under Rule 44.

11[(2) Nothing in sub-rule (1) shall apply to any person undertaking video filming from exterior of a protected monument except those specified in the Second Schedule in respect of which video-filming shall be permitted on payment of Rs 25;

Provided it is for non-commercial purpose and does not involve any cast and use of a stand or in anyway interfere with customary and religious practices and work and work of repairs.]

Every person intending to undertake any filming operation at a protected monument shall apply to the Director-General in Form IX at least three months before the proposed date of the commencement of such operation.

12[(1) On receipt of an application under Rule 43, the Director General may grant a licence on payment of fees as under

(a) for filming of World Heritage monument Rs 1,00,000 per day (sunrise to sunset) with Rs 50,000 refundable security deposit;

(b) for filming of other monuments Rs 50,000 per day (sunrise to sunset) with Rs 10,000 refundable security deposit.

In case of professionals and other agencies or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence:

Provided that the Director General shall not grant any licence to film the interior of any protected monument, that is to say such part of any protected monument as is covered by a roof of any description, except when the film is for the purpose of education or of publicizing the monument.]

(2) Every licence granted under sub-rule (1) shall be in Form X 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 or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;

(c) the filming operation shall be restricted to that part of the monument in respect of which the licence has been granted;

(d) no extraneous matter, such as water, oil, grease or the like, shall be applied on any part of the monument;

(e) the generating plant for electric power, wherever required, shall be placed away from the monument or the attached lawn or garden;

(f) the filming operation shall not obstruct or hamper the movement of persons who may lawfully be within the precincts of the monuments and

(g) any other condition which the Director-General may specify in the licence.

The Director-General, by order, may, after giving notice to the licence, cancel a licence granted under Rule 44 if he is satisfied that any of its conditions has been violated.

Any person aggrieved by an order of the Director-General made under Rule 44 or Rule 45 may prefer an appeal to the Central Government; and the decision of that Government on such appeal shall be final.

Nothing in Rule 41 and no provision of a permission granted under Rule 40 or of a licence granted under Rule 44 shall affect the operation of Rules 3, 4, 5, 6, 7, 8 and 9.

Whoever copies or films any protected monument or does any other act in contravention of any provision of this chapter or of any permission or licence granted thereunder shall be punishable with fine which may extend to five hundred rupees.

MISCELLANEOUS

(1) Every appeal to the Central Government under the Ancient Monuments and Archaeological Sites and Remains Act, 1958, or under these rules shall be in writing and shall be preferred within one month of the date of receipt of the order appealed against.

(2) Every such appeal shall be accompanied by a copy of the order appealed against.

Every order or notice made or issued under the Ancient Monuments and Archaeological Sites and Remains Act, 1958, or these rules shall

(a) in the case of any order or notice of a general nature or affecting a class of persons, be published in the Official Gazette; and

(b) in the case of any order or notice affecting a corporation or firm, be served in the manner provided for the service of summons in Rule 2 of order XXIX or Rule 3 of order XXX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908; and

(c) in the case of any order or notice affecting an individual person, be served on such person

(i) by delivering or tendering it to the person concerned, or

(ii) if it cannot be so delivered or tendered, by delivering or tendering it to any adult male member of the family of such person or by affixing a copy thereof on the outer door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or

(iii) by sending it by registered post, acknowledgement due.

13[SCHEDULES

(Vide Rule 5)

15[SECOND SCHEDULE

(See Rule 6)

Category A Monuments

Category B Monuments

(See Rule 10)

1. Name and address of applicant16

2. Name of the protected area within which construction/mining operation is proposed.

LocalityDistrictState

3. Nature and details of the proposed construction/mining operation in respect of which permission is sought.

(In the case of construction, a site-plan in triplicate showing in red outline the location of the building in relation to the protected area and the plan and elevation of the building should be attached; and the colour, external appearance and method of the screening of the building and the depth down to which the soil will be excavated for the appurtenances of the building should be specified.

In the case of mining operation, a site-plan in triplicate showing in red outline the extent of the operation in relation to the protected area should be attached; and details, regarding the depth down to which the operation is to be carried out, the mode of the operation, the method of the muffling of sound, the kind and charge of blasting material and the depth and number of blast-holes to be fired at a time should be specified.)

4. Purpose of the proposed construction/mining operation.

5. Approximate duration and date of commencement of the proposed construction/mining operation.

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and rules made thereunder.

Station

Seal of the organization

Date

Signature of the applicant17

(Vide Rule 12)

1. Name and address of applicant18

2. Name of the site

LocalityDistrictState

3. Extent of the proposed excavation (a plan of the site in triplicate showing in red outline the extent of the proposed excavation should be attached).

4. Approximate duration and date of commencement of the proposed excavation.

5. Approximate expenditure on the proposed excavation.

6. Name and status of the Director of the proposed excavation.

7. Details of photographic, surveying and other equipments available for the proposed excavation.

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules made there under.

Station

Seal of the institution

Date

Signature of the applicant19

(See Rule 13)

Whereas ..has applied for a licence for carrying out excavation operation in the protected area known as at .., District ., State ., and has undertaken to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 and the rules made thereunder and has further deposited the sum of Rs .. (Rupees .only) as required by the rules, I, .., Director General of Archaeology, do hereby grant this licence under sub-rule (1) of Rule 13 of the said rules to the said .to carry out excavation operations in the area indicated in red outline on the plan attached hereto.

The licence is granted subject to the provisions of the said Act and rules and is further subject to the conditions that ..of ..shall be the director of the excavation.

The licence is not transferable. It shall be valid for commencing with day of 2000.

Station

Seal of the Department of

Archaeology of the

Government of India

Date

Signature of the Director General of Archaeology.

(See Rule 16)

Name of the site

Locality

District

State

Report for the period from ..20 to ..20

Station

(See Rule 27)

Name of the site

Locality

District

State

Report for the period from ..20 to ..20

Station

Date

Signature of the archaeological officer

(See Rule 28)

1. Name and address of applicant22

2. Name of the place from which antiquities are to be moved

LocalityDistrictState

3. Description of antiquities proposed to be moved

(Photographs showing details of the antiquities should be attached)

4. Approximate date of the moving

5. Purpose of moving

6. Whether the antiquities or any of them are objects of worship

I declare that the above information is correct

Seal of the organization

Station

Date

Signature of the applicant23

(See Rule 34)

1. Name and address of applicant24

2. Name of the monument near or adjoining which the regulated area is situated.

LocalityDistrictState

3. Nature and details of the proposed mining operation/construction in respect of which permission is sought

(In the case of mining operation, a site-plan in triplicate showing in red outline, the extent of the operation in relation to the monument and the regulated area should be attached; and the details regarding the depth down to which the operation is to be carried out, the mode of the operation, the method of the muffling of sound, the kind and charge of blasting material and the depth and number of blast-holes to be fired at a time should be specified.

In the case of construction, a site-plan in triplicate showing in red outline the location of the building in relation to the monument and the regulated area and the plan and elevation of the building should be attached; and the colour, external appearance and method of the screening of the building and the depth down to which the soil will be excavated for the appurtenances of the building should be specified.)

4. Purpose of the proposed mining operation/construction

5. Approximate duration and date of commencement of the proposed mining operation/construction

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules thereunder.

Station

Seal of the organisation

Date

Signature of the applicant25

(See Rule 35)

Whereas .. of . Has applied for a licence for in the regulated area near or adjoining at . District . State .. and has undertaken to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules thereunder, . I, . Director-General of Archaeology, do hereby grant this licence under sub-rule (1) of Rule 35 of the said rules to the said for in the area indicated in red outline on the plan attached hereto.

The licence is granted subject to the provisions of the said Act and rules and is further subject to the following condition, namely:

The licence is not transferable. It shall be valid for commencing with . Day . of 20 .

Station

Seal of the Department of

Archaeology of the

Government of India

Date

Signature of the

Director-General of Archaeology

(See Rule 43)

1. Name and address of applicant26.

2. Name of the monument at which the proposed filming operation is to be carried out.

LocalityDistrictState

3. Part of the monument proposed to be filmed.

4. Nature and purpose of the proposed filming operation and the context in which the monument is proposed to be filmed (relevant extract of the script should be attached in triplicate and details of the scenes to be filmed should be furnished in triplicate).

5. Number of persons in the cast.

6. Approximate duration and date of commencement of proposed filming operation.

I declare that the above information is correct. I also undertake to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules thereunder.

Station

Seal of the organisaion

Date

Signature of the applicant27

(See Rule 44)

Whereas .of ..has applied for a licence for filming operation at the protected monument known as .located at District . State ., and has undertaken to observe the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, and the rules made thereunder, I ., Director-General of Archaeology, do hereby grant this licence under Rule 44 of the said rules to the said .for the carrying out of filming operation, as per script and details of scenes attached hereto, in the following parts of the monuments, namely:

The licence is granted subject to the provisions of the said Act and rules and is further subject to the following conditions, namely

The licence is not transferable. It shall be valid for . commencing with .day of .2000.

Seal of the Department

of Archaeology of the

Government of India

Station

Date

Signature of the

Director General of Archaeology

1. Ministry of Scientific Research and Cultural Affairs, Noti. No. S.O. 2306(E), dated October 15, 1959 and published in the Gazette of India, Extra., Part II, S. 3(ii), dated 15th October, 1959.

2. Subs. by G.S.R. 130(E), dt. 17-2-2020 (w.e.f. 19-2-2020). Prior to substitution it read as: (2) They extend to the whole of India, but Rules 24, 25, 27, 28, 29 and 30 shall not apply to the State of Jammu and Kashmir.

3. Vide S.O. 2307, dt. 15-10-1959.

4. Vide GSR 90, dt. 30-1-1991.

5. Vide GSR 90, dt. 30-1-1991.

6. Subs. by G.S.R. 688(E), dt. 24-9-2001.

7. Vide S.O. 5002, dt. 13-12-1969.

8. Subs. by G.S.R. 1171(E), dt. 4-12-2018 (w.e.f. 5-12-2018). Prior to substitution it read as: 6. Entrance fee. No person above the age of fifteen years shall enter into a protected monument or part thereof (a) specified as Category A monuments in Part I of the Second Schedule except on payment of fees as under (i) Citizens of India and visitors from SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka), visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand), and Overseas Citizens of India, Rs 40 per head: Provided that for the monuments namely, (i) Taj group of monuments at Agra; (ii) Agra Fort at Agra; (iii) Fatehpur Sikri monuments at Fatehpursikri; (iv) Humayun's Tomb in Delhi; and (v) Qutub Minar in Delhi, fees shall be charged as under (a) For cashless payment Rs 35 per head. (b) For cash payment Rs 40 per head. Provided further that for Red Fort in Delhi, the fees shall be Rs. 35 per head for cashless payment and Rs 50 per head for cash payment. (ii) Others [all Nationals other than from countries mentioned in (i) above], Rs 600 per head. Provided that for the monuments namely, (i) Taj group of monuments at Agra; (ii) Agra Fort at Agra; (iii) Fatehpur Sikri monuments at Fatehpursikri; (iv) Humayun's Tomb (v) Qutub Minar and (vi) Red Fort in Delhi, fees shall be charged as under (a) For cashless payment Rs 550 per head. (b) For cash payment Rs 600 per head. (iii) Others (Nationals as mentioned in (ii) above, who are desirous of availing additional facilities as specified by the Director General, Archaeological Survey of India, by orders from time to time), Rs 850 per head: Provided that for the monuments namely, (i) Taj group of monuments at Agra; (ii) Agra Fort at Agra; (iii) Fatehpur Sikri monuments at Fatehpursikri; (iv) Humayun's Tomb (v) Qutub Minar and (vi) Red Fort in Delhi, fees shall be charged as under (a) For cashless payment Rs 800 per head. (b) For cash payment Rs 850 per head. (b) specified as Category B monuments in Part II of the Second Schedule, except on payment of fees as under (i) Citizens of India and visitors from SAARC countries (Afghanistan, Bangladesh, Bhutan, Maldives, Nepal, Pakistan, Sri Lanka), visitors from BIMSTEC Countries (Bangladesh, Bhutan, Myanmar, Nepal, Sri Lanka, Thailand), and Overseas Citizens of India, Rs 25 per head: Provided that for the monuments namely, (i) Akbar's Tomb and Mariam's Tomb at Sikandra, (ii) Itimad-ul-Daula's Tomb and Rambagh, (iii) Group of monuments at Mehtab Bagh in Agra (iv) Jantar Mantar in Delhi, (v) Khan-i-Khana in Delhi, (vi) Purana Qila in Delhi, (vii) Tughluqabad Fort in Delhi, (viii) Kotla Ferozshah in Delhi and (ix) Safdarjung Tomb in Delhi, fees shall be charged as under (a) For cashless payment Rs 20 per head. (b) For cash payment Rs 25 per head. (ii) Others [all Nationals other than from countries mentioned in (i) above], Rs. 300 per head: Provided that for monuments namely, (i) Akbar's Tomb and Mariam's Tomb at Sikandra, (ii) Itimadul-Daula's Tomb and Rambagh, (iii) Group of monuments at Mehtab Bagh in Agra (iv) Jantar Mantar in Delhi, (v) Khan-i-Khana in Delhi, (vi) Purana Qila in Delhi, (vii) Tughluqabad Fort in Delhi, (viii) Kotla Ferozshah in Delhi and (ix) Safdarjung Tomb in Delhi, fees shall be charged as under (a) For cashless payment Rs 250 per head. (b) For cash payment Rs 300 per head. (iii) Others [as mentioned in (ii) above, who are desirous of availing additional facilities as specified by the Director General, Archaeological Survey of India, by orders from time to time], Rs 400 per head: Provided that for the monuments namely, (i) Akbar's Tomb and Mariam's Tomb at Sikandra, (ii) Itimad-ul-Daula's Tomb and Rambagh, (iii) Group of monuments at Mehtab Bagh in Agra (iv) Jantar Mantar in Delhi, (v) Khan-i-Khana in Delhi, (vi) Purana Qila in Delhi, (vii) Tughluqabad Fort in Delhi, (viii) Kotla Ferozshah in Delhi and (ix) Safdarjung Tomb in Delhi, fees shall be charged as under (a) For cashless payment Rs 350 per head. (b) For cash payment Rs 400 per head. .

9. Subs. by G.S.R. 918(E), dt. 26-9-2016 (w.e.f. 27-9-2016).

10. Renumbered by GSR 90, dt. 30-1-1991.

11. Vide GSR 90, dt. 30-1-1991.

12. Subs. by G.S.R. 391(E), dt. 31-3-2016 (w.e.f. 1-4-2016).

13. Vide S.O. 5002, dt. 13-12-1969.

14. Subs. by G.S.R. 529(E), dt. 10-7-2008 (w.e.f. 16-7-2008).

15. Subs. by G.S.R. 133(E), dt. 21-2-2020 (w.e.f. 21-2-2020).

16. If the application is on behalf of an organisation, the name thereof should be given.

17. If the application is on behalf of an organization, the signature should be that of the head of the department.

18. If the application is on behalf of an institution, the name thereof should be given.

19. If the application is on behalf of an institution, the signature should be that of the head of the institution, which term includes the Registrar of a University.

20. In the case of potsherds, the approximate number should be stated.

21. In the case of potsherds, the approximate number should be stated.

22. If the application is on behalf of an organization, the name thereof should be given.

23. If the application is on behalf of an organization, the signature should be that of the head of that organization.

24. If the application is on behalf of an organization, the name thereof should be given.

25. If the application is on behalf of an organization, the signature should be that of the head of that organization.

26. If the application is on behalf of an organisation, the name thereof should be given.

27. If the application is on behalf of an organization, the signature should be that of the head of that organization.