Ancient Monuments and Archaeological Sites and Remains Rules, 1959[1]

[As amended up to G.S.R. 48(E), dt. 28-1-2021]

[15th October, 1959]

In exercise of the powers conferred by Section 38 of the Ancient Monuments and Archaeological Sires and Remains Act, 1958 (24 of 1958), the Central Government hereby makes the following rules, the same having been previously published in the Gazette of India, Part II, Section 3, sub-Section (ii), dated the 8th August, 1959, as required by sub-section (1) of the said section.

Chapter I

PRELIMINARY

Rule 1. Short title, date and commencement.?

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

[2][(2) They extend to the whole of India.]

(3) ? They shall come into force on the 15th day of October, 1959[3].

Rule 2. Definitions.?

In these rules, unless the context otherwise requires.?

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

 

(ii)     ?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;

 

(iii)    ?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;

 

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

 

(v)     ?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;

 

(vi)    ?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;

 

(vii)   ?Schedule? means a Schedule to these rules; and

 

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

Chapter II

ACCESS TO PROTECTED MONUMENTS

Rule 3. Monuments governed by agreement.?

(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.

Rule 4. Parts of monuments not open.?

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.

Rule 5. Monuments when kept open.?

(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.

Rule [8][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, 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.]

Rule 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 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.

Rule 8. Prohibition of certain acts within monuments.?

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.

Rule 9. Penalty.?

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.

Chapter III

CONSTRUCTION AND OTHER OPERATIONS IN PROTECTED AREAS

Rule 10. Permission required for construction, etc.?

(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.

Rule 11. Licence required for excavation.?

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.

Rule 12. Application for licence.?

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.

Rule 13. Grant or refusal of licence.?

(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.

Rule 14. Period of licence.?

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.

Rule 15. Cancellation of licence.?

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.

Rule 16. Conditions of licence.?

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.

Rule 17. Recovery from security.?

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.

Rule 18. Demand of further security.?

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.

Rule 19. Appeal.?

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.

Rule 20. Return of security.?

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.

Rule 21. Publication of the result of excavation.?

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.

Rule 22. Retention of antiquities by licensee.?

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.

Rule 23. Penalty.?

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.

Chapter IV

EXCAVATION IN UNPROTECTED AREAS

Rule 24. Intimation to the Central Government.?

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.

Rule 25. Approval by the Central Government.?

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

Rule 26. Deputation of an archaeological officer.?

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.

Chapter V

REPORT ON EXCAVATED ANTIQUITIES BY AN ARCHAEOLOGICAL OFFICER

Rule 27. Form of report 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.

Chapter VI

MOVING OF ANTIQUITIES FROM CERTAIN AREAS

Rule 28. Application for moving antiquities.?

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.

Rule 29. Grant of refusal of permission.?

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.

Rule 30. Appeal.?

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.

Chapter VII

MINING OPERATION AND CONSTRUCTION NEAR PROTECTED MONUMENTS

Rule 31. Notice of intention to declare a prohibited or regulated area.?

(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.

Rule 32. Declaration of prohibited or regulated area.?

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.

Rule 33. Effect of declaration of prohibited or regulated area.?

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.

Rule 34. Application for licence.?

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.

Rule 35. Grant or refusal of licence.?

(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.

Rule 36. Cancellation of licence.?

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.

Rule 37. Appeal.?

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.

Rule 38. Removal of unauthorized buildings.?

(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.

Rule 39. Penalty.?

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.

Chapter VIII

COPYING AND FILMING OF PROTECTED MONUMENTS

Rule 40. Permission required for copying certain 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.

Rule 41. Conditions of copying other monuments.?

(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.

Rule 42. Licence required for filming.?

[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.]

Rule 43. Application for licence.?

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.

Rule 44. Grant or refusal of licence.?

[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.

Rule 45. Cancellation of 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.

Rule 46. Appeal.?

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.

Rule 47. Certain rules not affected.?

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.

Rule 48. Penalty.?

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.

Chapter IX

MISCELLANEOUS

Rule 49. Manner of preferring an appeal.?

(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.

Rule 50. Service of orders and notices.?

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

Hours during which certain monuments or part thereof will remain open

(Vide Rule 5)

Serial No.	State	District	Locality	Name of monument	Part of monument which shall remain open during hours other than from sunrise to sunset	Hours of opening
1.	Andhra Pradesh	Hyderabad	Hyderabad City	Char Minar	(i) Second storey and upwards (ii) Remaining area	(i) From 9 AM to 5.30 PM or sunset whichever is earlier (ii) From sunrise to 10 PM
2.	Bihar	Patna	Kumrahar	Site of Mauryan Palace	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
3.	Bihar	Patna	Nalanda (Bargaon)	All mounds, structures and buildings enclosed in the acquired area	Fenced area containing excavated remains.	From 9 AM to 5.30 PM or sunset whichever is earlier.
4.	Delhi	Delhi	Delhi Zail	Afsar Wala-ki-masjid	Garden	From Sunrise to 10 PM
5.	Delhi	Delhi	Delhi Zail	Gateways of Abadi Bagh Bu-Halima	Garden	From Sunrise to 10 PM
6.	Delhi	Delhi	Delhi Zail	Jantar Mantar	Whole	From Sunrise to 10 PM
7.	Delhi	Delhi	Delhi Zail	Kotla Firoz Shah	Garden	From Sunrise to 10 PM
8.	Delhi	Delhi	Delhi Zail	Tomb of Afsar Wala	Garden	From Sunrise to 10 PM
9.	Delhi	Delhi	Delhi Zail	Tomb of Khan Khanan	Garden	From Sunrise to 10 PM
10.	Delhi	Delhi	Mehrauli Zail	Group of buildings at Hauz Khas	Garden	From Sunrise to 10 PM
11.	Delhi	Delhi	Mehrauli Zail	Qutb archaeological area	Garden	From Sunrise to 10 PM
12.	Madras	South Arcot	Gingee	Fortress including monuments on Krishnagiri and Rajagiri hills	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
13.	Maharashtra	Aurangabad	Ajanta	Ajanta Caves	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
14.	Maharashtra	Aurangabad	Aurangabad	Tomb of Rabia Daurani (Bibi-ka-Maqbara)	Garden	From sunrise to 10 PM
15.	Maharashtra	Bombay (suburban)	Kanheri	Buddhist Caves	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
16.	Maharashtra	Kolaba	Gharapuri	Elephanta Caves	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
17.	Maharashtra	Poona	Karla Cave Temples	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
18.	Mysore	Bangalore	Bangalore	Tipu Sultan's Palace	Garden	From sunrise to 10 PM
19.	Mysore	Bijapur	Bijapur	Gol Gumbaz	Garden	From sunrise to 10 PM
20.	Mysore	Mandya	Seringapatnam	Daria Daulat Bagh	(i) Palace (ii) Garden	(i) From 9 AM to 5.30 PM or sunset whichever is earlier (ii) From sunrise to 10 PM
21.	Mysore	Mysore	Somanathpur	Kesava temple	Whole	From 9 AM to 5.30 PM or sunset whichever is earlier.
22.	Rajasthan	Ajmer	Ajmer	Marble pavilion and balustrade on the Anasagar Bund and the ruins of the marble Hamam behind the Anasagar Dam	Whole	From sunrise to 10 PM
23.	Uttar Pradesh	Agra	Agra	Taj Mahal	Whole	[14][From sunrise to sunset, except on full moon days and two days preceding and two days following, when it shall be open from sunrise to sunset and from 8.30 p.m. to 12.30 a.m. The monument shall remain closed on every Friday, except to those offering customary afternoon prayers in the mosque in the Taj Mahal Complex between 12.00 hours to 14.00 hours and an Archaeological Officer, his agents, subordinates, workmen or any other Government servant on duty.]
24.	Uttar Pradesh	Lucknow	Lucknow	Residency buildings	(i) Model room (ii) Garden	(i) From 9 AM to 5.30 PM or sunset whichever is earlier (ii) From sunrise to 10 PM]

[15][SECOND SCHEDULE

(See Rule 6)

Part I

Category ?A? Monuments

Sl. No.	State	District	Locality	Name of Monument
1.	Gujarat	Godhra	Pavagarh	Champaner Monuments
2.	Karnataka	Bellary	Hampi Kamalapuram Krishnapuram Venkatapuram	Group of monuments
3.	Karnataka	Bagalkot	Pattadkal	Group of monuments
4.	Maharashtra	Aurangabad	Ajanta	Ajanta Caves
5.	Maharashtra	Aurangabad	Ellora	Ellora Caves
6.	Maharashtra	Bombay (Kolaba)	Gharapuri	Elephanta
7.	Madhya Pradesh	Chhattarpur	Khajuraho	Western group of monuments
8.	Madhya Pradesh	Raisen	Sanchi	Buddhist monuments
9.	National capital Territory of Delhi	Delhi	Delhi Zail	Humayun's Tomb
10.	National capital Territory of Delhi	Delhi	Mehrauli	Qutab, Archaeological area
11.	National capital Territory of Delhi	Delhi	Delhi Zail	Delhi Fort
12.	Odisha	Puri	Konark	Sun Temple
13.	Tamil Nadu	Kanchipuram	Mahabalipuram	Group of monuments at Mahabalipuram
14.	Uttar Pradesh	Agra	Agra	Agra Fort
15.	Uttar Pradesh	Agra	Agra	Taj Group of monuments
16.	Uttar Pradesh	Agra	Fatehpur	Fatehpur Sikri
17.	Bihar	Nalanda	Nalanda	Excavated site
18.	Gujarat	Patan	Patan	Rani-ki-vav
19.	Rajasthan	Chittorgarh	Chittorgarh	Chittorgrh Fort
20.	Rajasthan	Rajsamand	Kumbalgarh	Kumbalgarh Fort

Part II

Category ?B? Monuments

1.	Andhra Pradesh	Chittoor	Chandragiri	Raja and Rani Mahal
2.	Andhra Pradesh	Guntur	Amaravati	Ruined Buddhist Stupa and other remains
3.	Andhra Pradesh	Guntur	Undavalli	Four-storied rock-cut Hindu Temple
4.	Andhra Pradesh	West Godavari	Guntapalle	Buddhist Monuments
5.	Andhra Pradesh	Guntur	Pullareddigudem (Agraharam)	Hill of Nagarjunakonda (Agraharam) with the ancient remains
6.	Assam	Sibsagar	Garhagaon	Ahom Raja's Palace
7.	Assam	Sibsagar	Joysagar	Karanghar Palace
8.	Assam	Sibsagar	Joysagar	Rang-ghar Pavallion
9.	Assam	Sibsagar	Joysagar	Bishnudol
10.	Assam	Sibsagar	Charaideo	Group of four Maidan
11.	Bihar	Patna	Kumrahar	Site of Mauryan Palace
12.	Bihar	Rohtas	Sasaram	Shershah Suri Tomb
13.	Bihar	Vaishali	Chakramdas	Ancient ruins, Vaishali
14.	Bihar	Bhagalpur	Antichak	Excavated site
15.	Chhattisgarh	Mahasamund	Sirpur	Laxman Temple
16.	Gujarat	Mehsana	Modhera	Sun Temple
17.	Gujarat	Junagarh	Junagarh	Buddhist Caves
18.	Gujarat	Junagarh	Junagarh	Ashokan Rock Edicts
19.	Gujarat	Junagarh	Junagarh	Baba Pyare and Khapra Kodiya Caves
20.	Gujarat	Gandhinagar	Gandhinagar	Rudabai Step Well, Adalaj
21.	Goa	Goa	Goa	Upper Fort Aguada
22.	Haryana	Kurukshetra	Thanesar	Sheikh Chilli's Tomb
23.	Haryana	Faridabad	Lakarpur	Suraj kund Monastery
24.	Himachal Pradesh	Kangra	Kangra	Fort
25.	Himachal Pradesh	Kangra	Masrur	Rock cut temple with sculptures
26.	Jammu and Kashmir	Udhampur	Kiramchi	Group of temples
27.	Jammu and Kashmir	Udhampur	Ramnagar	Ramnagar Palace
28.	Jammu and Kashmir	Leh	Leh	Palace
29.	Jammu and Kashmir	Pulwama	Avantipura awantiswami temple	Group of temples
30.	Karnataka	Mandya	Srirangapatna	Daria Daulat Bagh
31.	Karnataka	Mysore	Somanathapur	Keshva Temple
32.	Karnataka	Bangalore	Bangalore	Tipu Sultan Palace
33.	Karnataka	Chitradurga	Chitradurga	Fort
34.	Karnataka	Bellary	Bellary	Fort
35.	Karnataka	Bagalkot	Aihole	Durga Temple
36.	Karnataka	Bagalkot	Badami	Jaina and Vishnu Caves
37.	Karnataka	Bijapur	Bijapur	Gol Gumbaz
38.	Karnataka	Bijapur	Bijapur	Ibrahim Rouza
39.	Karnataka	Dharwad	Lakkundi	Temple and sculpture Gallery
40.	Kerala	Kasargod	Pallkere	Bekal Fort
41.	Kerala	Kerala	Kerala	Fort, Palakkad, Palakkad
42.	Kerala	Kannur	Kannur	Fort St. Angelo, Kannur
43.	Madhya Pradesh	Burhanpur	Burhanpur	Shahi Quila
44.	Madhya Pradesh	Dhar	Bagh	Buddhist Caves number 1 to 7
45.	Madhya Pradesh	Dhar	Mandu	Royal Complex
46.	Madhya Pradesh	Dhar	Mandu	Rani Roopmati Pavilion
47.	Madhya Pradesh	Dhar	Mandu	Hoshang Shah's Tomb
48.	Madhya Pradesh	Gwalior	Gwalior	Fort
49.	Madhya Pradesh	Mandsaur	Dhamnar, Tehsil Garoth	Buddhist Cave number 1 to 51, Dhamnar, Tehsil Garoth
50.	Madhya Pradesh	Ashok Nagar	Chanderi	Badal Mahal Gateway, Chanderi
51.	Madhya Pradesh	Anuppur	Amarkantak	Group of temple, Parameshvar Shiv and Karan Temple, Amarkantak
52.	Madhya Pradesh	Hoshangabad	Hoshangabad	Ancient Site and Adamgarh rock shelter, Kalamdi Rasuliya and Kishanpur
53.	Madhya Pradesh	Vidisha	Vidisha	Caves number 1 to 20 Udaygiri, Vidisha
54.	Madhya Pradesh	Datia	Datia	Bir Singh Palace Datia
55.	Maharashtra	Aurangabad	Daultabad	Daultabad Fort
56.	Maharashtra	Aurangabad	Aurangabad	Bibi-ka-Maqbara
57.	Maharashtra	Aurangabad	Aurangabad	Aurangabad Caves
58.	Maharashtra	Nasik	Pithardi	Pandav Lena Caves
59.	Maharashtra	Bombay Suburban	Kanheri	Kanheri Caves
60.	Maharashtra	Pune	Karla	Karla Caves
61.	Maharashtra	Pune	Junar	Junnar Caves and inscriptions
62.	Maharashtra	Raigad	Raigad	Raigad Fort
63.	Maharashtra	Pune	Pune	Shaniwar Wada
64.	Maharashtra	Kolaba	Alibad	Hirakota Old Fort
65.	Maharashtra	Sholapur	Sholapur	Old Fort
66.	Maharashtra	Pune	Bhaja	Caves, Temple and Inscriptions
67.	Maharashtra	Pune	Pune	Agha khan palace
68.	Maharashtra	Raigad	Raigad	Janjira Fort, Murd
69.	Maharashtra	Mumbai Subrban	Mumbai Subrban	Kondiote Caves
70.	Maharashtra	Pune	Pune	Lohgad Fort
71.	Maharashtra	Amravati	Amravati	Gawilgarh Fort
72.	Maharashtra	Nagpur	Mansar	Ancient Buddhist Remains comprising monastery stupa, rock sculptures, inscriptions, etc. Mansar
73.	National capital Territory of Delhi	Delhi	Lodhi Road	Tomb of Safdarjung
74.	National capital Territory of Delhi	Delhi	Purana Qila	Old Fort
75.	National capital Territory of Delhi	Delhi	Connaught Place	Jantar Mantar
76.	National capital Territory of Delhi	Delhi	Nizamuddin	Rahim-Khan-i-Khana Tomb
77.	National capital Territory of Delhi	Delhi	Nalikpur Kohi	Sulatangiri Tomb
78.	National capital Territory of Delhi	Delhi	Tughlaqabad	Fort
79.	National capital Territory of Delhi	Delhi	Delhi	Ferozshah kotla
80.	National capital Territory of Delhi	Delhi	Delhi	Hauzkhas
81.	Odisha	Khorda	Bhubaneswar	Raja rani Mahal
82.	Odisha	Puri	Jagmaa	Udaygiri and Khandagiri
83.	Odisha	Cuttack	Ratanagiri	Excavated sites
84.	Odisha	Cuttack	Lalitgiri	Excavated sites
85.	Rajasthan	Bharatpur	Deeg	Deeg Palace
86.	Rajasthan	Ajmer	Ajmer	Marble Pavilion and balustrade on the Ana Sagar bund and ruins of the marble Hammam behind the Ana Sagar Bund
87.	Rajasthan	Dausa	Dausa	Baori at Abhaneri
88.	Rajasthan	Alwar	Alwar	Ancient Site, Bhangarh
89.	Telangana	Hyderabad	Golkonda	Golkonda Fort
90.	Telangana	Warangal	Warangal	Warangal Fort
91.	Telangana	Hyderabad	Hyderabad	Charminar
92.	Tamil Nadu	Dindigul	Dindigul	Fort
93.	Tamil Nadu	Villupuram	Ginjee	Rajagiri fort and Krishnagiri Fort
94.	Tamil Nadu	Tirchinapalli	Kalumbalur	Muvarkoil
95.	Tamil Nadu	Chennai	Fort St. George	Fort St. George
96.	Tamil Nadu	Pudukottai	Tirumayam	Fort
97.	Tamil Nadu	Pudukottai	Sittanvasal	Rock-cut Jain temples
98.	Tamil Nadu	Pudukottai	Sittanvasal	Natural caves called Eladipattanam
99.	Tamil Nadu	Kanyakumari	Kanyakumari	Fort Vattakottai
100.	Tamil Nadu	Virudunagar	Virudunagar	Tirumalai Nayak's Palace, Srivilliputhur
101.	Tamil Nadu	Kanchipuram	Kanchipuram	Tiger headed Rock cut temple & two other monuments, Saluvankuppam
102.	Uttar Pradesh	Banda	Kalinjar	Kalinjar Fort
103.	Uttar Pradesh	Agra	Agra	Group of monuments at Ram Bagh
104.	Uttar Pradesh	Agra	Agra	Itmad-ud-Daula's Tomb
105.	Uttar Pradesh	Agra	Sikandara	Marriyam's tomb
106.	Uttar Pradesh	Agra	Sikandara	Akbar's tomb
107.	Uttar Pradesh	Agra	Agra	Mehtab Bagh
108.	Uttar Pradesh	Ghazipur	Ghazipur	Lord Cornwallis Tomb
109.	Uttar Pradesh	Jaunpur	Jaunpur	Old Fort
110.	Uttar Pradesh	Varanasi	Varanasi	Observatory of Man singh
111.	Uttar Pradesh	Varanasi	Sarnath	Excavated sites
112.	Uttar Pradesh	Jhansi	Jhansi	Rani Jhansi Mahal
113.	Uttar Pradesh	Sravasti	Sahet- Mahat	Monuments of Sravasti
114.	Uttar Pradesh	Jhansi	Jhansi	Jhansi Fort
115.	Uttar Pradesh	Lucknow	Lucknow	Residency
116.	Uttar Pradesh	Varanasi	Varanasi	Tomb of Lal Khan
117.	Uttar Pradesh	Varanasi	Varanasi	Ancient Buddhist Site know as Chaukhandi Stupa
118.	Uttar Pradesh	Siddharth Nagar	Siddharth Nagar	Piprahwa and Ganwaria
119.	Uttar Pradesh	Lalitpur	Lalitpur	Gupta Temple and Varah Temple, Deogarh
120.	West Bengal	Bankura	Bishnupur	Group of Temples at Bishnupur
121.	West Bengal	Cooch Behar	Cooch Behar	Cooch Behar Palace
122.	West Bengal	Murshidabad	Hazarduari	Hazarduari Palace
123.	West Bengal	Kolkata	Strand Road Kolkata	Metcalfe Hall]

THIRD SCHEDULE

Form I

Application for permission for construction/mining Operation within a protected area

(See Rule 10)

1.       Name and address of applicant[16]

 

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

Locality          District          State

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 applicant[17]

Form II

Application for Licence to Excavate in a Protected Area

(Vide Rule 12)

1.       Name and address of applicant[18]

 

2.       Name of the site

Locality          District          State

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 applicant[19]

Form III

Licence for excavation in a protected area

(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.

Form IV

Report on antiquities in a protected area

(See Rule 16)

Name of the site

Locality

District

State

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

Sl. No.	Class of antiquities	Material	Number of antiquities[20]		Approximate age	Remarks
			Complete	Fragmentary

Station

Date	Signature of the licensee

Form V

Report on antiquities by an archaeological officer

(See Rule 27)

Name of the site

Locality

District

State

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

Sl. No.	Class of antiquities	Material	Number of antiquities[21]		Approximate age	Remarks
			Complete	Fragmentary

Station

Date

Signature of the archaeological officer

Form VI

Application for the moving of antiquities

(See Rule 28)

1.       Name and address of applicant[22]

 

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

Locality          District          State

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 applicant[23]

Form VII

Application for licence for mining operation/construction within a regulated area

(See Rule 34)

1.       Name and address of applicant[24]

 

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

Locality          District          State

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 applicant[25]

Form VIII

Licence of mining operation/construction within a regulated area

(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

Form IX

Application for licence of filming operation at a protected monument

(See Rule 43)

1.       Name and address of applicant[26].

 

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

Locality          District          State

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 applicant[27]

Form X

Licence for filming operation at a protected monument

(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