Section 9(2) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(2)If the owner or the person or authority in occupation fails to comply with the notice under sub-section (1), the executive authority shall himself arrange-(a)to maintain such park or play-field in a clean and proper condition; or(b)to remove or alter the projection or obstruction; or(c)to execute such repairs as he may consider necessary, and the cost of such maintenance, removal, alteration or repairs shall be recoverable from the owner or the person or authority in occupation, in such manner as may be prescribed.
