Section 9(1) in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
(1)In the case of a park or playground not vested in a local authority but included in the list published under section 3 or section 4, the prescribed authority may, by notice, require the owner or occupier of such park or playground -(i)to maintain such park or playground in a clean and proper condition; or(ii)to remove or alter any projection, encroachment or obstruction in or over any such park or playground or to make within a date specified in the notice such repairs to any building in such park or playground as the prescribed authority may consider necessary.
