Section 9(2) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(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 itself arrange to,-(i)maintain such park or play-field in a clean and proper condition ; or(ii)remove or alter the projection, encroachment or obstruction; or(iii)execute such repairs as it 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.
