- No person shall in a park :-(1)render or perform any social or religious service paid on any day or on any special occasion without obtaining written permission from the superintendent or higher authorities of the park.(2)enter or attempt to enter the park except through the entrances provided for the purpose,(3)climb over or upon any gate pole or barriers in or enclosing the park,(4)enter or attempt to enter any enclosure plantation reserved corner or temporary enclosure or reserved area or go into high towers,(5)remain will fully when gates are closed or after the hours appointed for the closing thereof,(6)save in case of prepared meal for less than 10 persons in party camp or picnic in any park thereof except by special permission of the Superintendent,(7)bring an animal other than a horse which is being ridden or harnessed in a vehicle or dogs which is on leashes or left under effective control in a vehicle,(8)give or offer to any animal of the park any food likely to cause harm to it,(9)tease or annoy any animal of the park by giving, offering, throwing in cages or enclosures,any stick, bottle, mirror, glass, drug, scent matches or fabacco in any form other substance other than food.(10)drive ride or wheel any animal , vehicle or cycle of any kind across or any part of the park other than roads, leave or permit the same to remain upon any part of the park, other than the place provided for,(11)drive or bring any heavy vehicle, tractor or any other heavy machine on wheel or belt,(12)drive or ride any vehicle or cycle of any description or a beast of drought burden or at such a speed exceeding 15 miles per hour or in such a manner or at such a speed as to endanger any person or property.(13)remove or injure any statute, canopy, fountain and fountain pond, post, chain, railing, fences, seat, barrier, gate, cage, notice-board, table or play articles or any scientific objects, or any other matter or thing in the park appurtenant thereto or deface or disfigure the same by pasting or affixing in any way any bill, play-card or notice or by cutting, writing, stamping, printing, drawing thereon,(14)clean or break up any land for cultivation or for any other purpose or cut rules, pluck, injure or remove any timer, tree, shrub, bush wood, feet turf, flower or plant or vegetable,(15)chase, catch, trap or snare or lay or place any net or hook or trap for taking animal,(16)put a boat launch or any other vessel on or in the water of river, tank, bound or/lake,(17)fire any weapon or discharge any fire work or catapult to air gun or air pistol, or string or throw any stone, stick or other missile at any object or animal,(18)deposit or leave any glass or china earthenware, link cartoon, papers, hairs or other refuse or litter which harm or tend harm the amenities of the park,(19)effect or place any tool, tripped or photographic, or cinematographic apparatus, stand or screen or any other similar erection so as to cause obstruction to the public,(20)light fire or cook anything except in a place; if any, provided for,(21)deliver, utter or read any public lecture, prayer, sermon or address of any kind or description what so ever, except with the permission of the Superintendent,(22)distribute or exhibit or affix any book, pamphlet, leaflet, card bill advertisement, or literature of any kind whatsoever,(23)sing any sacred or secular song or sound of play upon any musical instrument or use loud speaker or amplifier, after a request to desist by any official on duty,(24)use foul or offensive language or behave or act in a manner contrary to public decency or property likely to cause breach of peace,(25)beg or solicit or attempt to collect money for any purpose whatever,(26)erect post or guy or make any connection of power or telephone, telegraphy or install any apparatus of the same,(27)hang out pull or lean on any cage or enclosure,(28)do anything which would cause wastage of water, draw water or drinking from any betraying or tap not specially provided for the purpose,(29)go or attempt to go to any closet, urinal, or other places of convenience provided for the use of opposite sex,(30)enter or attempt to enter any portion reserved for ladies or for other purpose,(31)wash any article or linen, or wade or bath or pollute or poison water in any reservoir, baori, jhalra, or well of any description , tank, lake, ditch, trough, fountain, pond, fish pond, or any other pool or pond or do anything likely to cause pollution for sale any article or water,(32)sell or offer or exhibit for sale any article or thing without being authorised by the Superintendent,(33)purchase any park produce from any person other than the Superintendent or any other person authorised by him,(34)unyoke or garze or feed any animal which has been allowed in the park, or(35)bring a dead body of a human being or an animal.
