- The Slate Government may make rules for the purpose of carrying into effect the provisions of the Act, and in particular as to all or any of the following matters:-(a)the powers and duties of Superintendent and other officers and servants employed in a park in regard to-(i)the exclusion of members of the public from any area or areas within the park;(ii)the killing, capturing or impounding of any animal within the park, or within a zoo therein, and the disposal of such animal;(iii)the disposal of any animal, vegetable, a mineral or other product of the park;(b)the conditions subject to which a person may enter or reside in a park and the periods or times during which a park or any portion thereof shall be open to the public;(c)the protection and preservation of a park and of the animals and the property therein;(d)the regulation of traffic and carriage of passengers in a park, the points by which the persons may enter, and the routes by which they may pass through a park;(e)the protection from defacement by writing or otherwise or any tree, bridge, rock, fence, seat or other object in a park;(f)the power to compound offences;(g)the teasing or annoying of animals kept in a park;(h)the 'commission of nuisances in a park;(i)the molestation of or annoyance of any person;(j)the prohibition of bathing or the pollution of water in a park; and(k)the purchase of any produce of a park.
