Section 14 in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
14. Power to make rules.
(1)The Government may, by notification, and after previous publication, make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for,-(a)controlling or regulating the admission of persons to, and the conduct of persons in, and in the vicinity of parks, play-fields and open spaces ;(b)restricting or prohibiting the admission of animals or any class of animals to any park, play-field or open space ;(c)conditions subject to which permission may be granted to construct buildings under section 8 ;(d)the time within which the annual return under section 10 shall be submitted to the Government ;(e)all matters expressly required or allowed by this Act to be prescribed.(3)All rules made, all notification issued and all lists of parks, play-fields and open spaces published under this Act shall, as soon as may be, after they are made or published be laid before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in such rule, notification or list, or both Houses agree that such rule, notification or list should not be made or published, such rule notification or list shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything done under that rule, or notification or list.
