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State of Rajasthan - Act

Rajasthan Public Parks Rules, 1959

RAJASTHAN
India

Rajasthan Public Parks Rules, 1959

Rule RAJASTHAN-PUBLIC-PARKS-RULES-1959 of 1959

Published on 31 August 1959
Commenced on 31 August 1959
[This is the version of this document from 31 August 1959.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Public Parks Rules, 1959Published vide Notification No. 997/F. 4 (2) PW- A/52 dated 31-8-1959. Published in Rajasthan GovtGazette, Part 4-C, dated 24-10-1956.In exercise of the powers conferred by Section 6 of the Rajasthan Public Parks Act,1956 (Rajasthan Act No. 21 of 1956), the Government of Rajasthan hereby makes the following Rules, namely :-Rules

1. Short title and commencement

- These rules may be called the Rajasthan Public Parks Rules, 1956 and shall come into force on the date of their publication in the Gazette.

2. Definition

- In these rules unless the context otherwise requires, the expression-

(a)"Act" means the Rajasthan Public Parks Act, 1956 (Rajasthan Act No. 21 of 1956);

(b)"Park" means a public park in eluded in the Schedule to the rules or any other park declared so under section 3 of the Act;

(c)"Park Offence" means an offence punishable under the Act or any rules made thereunder;

(d)"Park Produce" means any product of a park and includes

(i)Vegetables, fruits, flowers, leaves, wood roots or any other produce or by-product of any species of the vegetable kingdom and their parasites; and

(ii)Pet, surface soil, rock, stones and other minerals;

(e)"Park Servant" means the Choudhary, Mate, Mali, Chowkidar and Zoo Keeper borne on permanent establishment or contingency paid; and

(f)"Section" means a section of the Act.

3. Declaration of Public Parks

- The parks and gardens included in the Schedule to these rules are hereby declared to be Public Parks and the provisions of the Act shall apply to them.

4. Powers and duties of superintendents and Park Servants

(1)Every Park servant shall prevent, and may interfere for the purpose of preventing Commission of any park Offence.

(2)If any person has committed or has been accused or is suspected of committing a park offence, he shall be liable to ejection from the park forth with by the Superintendent or any other Officer-in charge of the park.

(3)If the Superintendent has reason to believe of any person to be habitual offender of the park, he may exclude such person from the park for such period as he may deem necessary.

(4)If any animal has turned fatal to the public or to the inmates of the park or the inmates of the Zoo and its destruction or capture is necessary, the Superintendent shall arrange for its destruction or capture as soon as possible.

(5)If any animal is killed, the Superintendent or an Officer-in-charge of the park may utislise remains for the use of the Park or keep them in the Zoo or sell or destroy them as he considers fit.

(6)In case of capture of an animal, the Superintendent may sell or let it loose or order its destruction; if necessary.

(7)If and when required, the Superintendent shall sell or exchange any park produce.

(8)If and when required whole or a portion of the park or any playground or building attached to the park may be reserved by the Superintendent and notice for such reservation shall be posted in such conspicuous manner as the Superintendent may deem best, to give information to the public visiting the park.

5. Prohibition of trading by park servants

- No Superintendent or any Officer-in-charge of a park or any park servant, shall either as Principal or agent, trade in park produce or become interested in any sale or purchase or exchange or in any contract of the park produce or lease of the park land whether in or outside the park within the same district.

6. Prohibition to keep domestic animals

- No superintendent or any Officer-in-charge of a park or any other park servant shall keep any domestic animal within the precincts of the park without written permission of the Head of the Department.

7. Residents

- No person shall reside within the. precincts of any park without permission in writing by the name or designation, of the Chief Engineer, P.W.D. 'B&R' Rajasthan, Jaipur.

8. Time during which a park will remain open

(a)Every park in Rajasthan will ordinarily be open for use by the Public during the following hours :-(i)From November 1st to 14th March.

6.00a.m. to 9.00 p.m.

(ii)From March 15th to 31th October.

5.

-00 a.m. to 9.00 p.m.

(b)The zoo cages and enclosures will remain open from sun rise to sun set throughout the year.

(c)The approach of the closing time each day will be announced by sounding of gong or putting out the lights for a few seconds, when all visitors should prepare to leave the park.

(d)Children below the age of 12 years shall not enter a park unless accompanied by a parent or guardian.

9. Conditions of entry and residence

- 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.

10. Power to Compound Offences

(1)The Superintendent of Park may accept from any person against whom a reasonable suspicion exists that he has committed any park offence, or who has been arrested or who is standing trial, a sum of money by way compensation for the offence which such person is suspected to have committed, and when any property has been seized as liable to confiscation , to release the same on payment of such value thereof as is estimated by the Superintendent.

(2)On payment of such of money not exceeding Rs. fifty or such value or both as the case may be, the suspected person, if in custody, shall discharged and the property, if any, seized, shall be released and no further proceeding shall be taken against such person or property.

11. Punishment for wrongful seizure

- Any park servant who is under the pretence of seizing property liable to confiscation under these rules, shall be severely dealt with.

12. Cattle trespass

- Any animal trespassing in the park within the meaning of section 11 of the Cattle Trespass Act, 1871 of the Central Legislature as in force in Rajasthan by virtue of adaption or other wise, may be seized and impounded by any officer-in-charge of the park or any park servant.

Schedule

1. Purjan Bihar Public Park, Alwar.

2. Gandhi Park and Phool Badi, Bharatpur.

3. Ganga Niwas Public Park, Bikaner.

4. Shri Ratan Behariji Temple Park, Bikaner.

5. Shri Laxmi Nathji's Temple Park, Bikaner.

6. Gole Bagh Near Railway Station, Bikaner.

7. Gindhani Park, Bikaner.

8. Victoria Park, Subhash Park, Jawahar Park, Dholpur.

9. Statue Circle, Jaipur.

10. Ram Niwas Gardens, Jaipur.

11. Amber Garden, Amber, Jaipur.

12. Ummed Gardens, Jodhpur.

13. Mandore Garden, Jodhpur.

14. Jai Raj Park, Jhalawar.

15. Chattor Vilas Garden, Kota.

16. Sajjan Garden, Udaipur.

17. Sahelian Ki Bari, Udaipur.

18. Mohta Park, Udaipur.

23. [ Jai Singh Circle Park at Jaipur.] [Jai Singh Circle Park at Jaipur.]

24. [ Fatehasagar is land Garden at Udaipur.] [Fateh Sagar is land Garden at Udaipur declared public Park.Notification No. G(2)(12) D/850, dated 5.8.1967 (Published in Rajasthan Gazette IV-C, dated 21.9.1967, p. 703.]

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