Section 9 in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
9. Obligation of owner of parks and play-fields.
(1)In the case of parks and play-fields not vested in the local authority but included in the list published under section 4 or section 5, the executive authority, may, by notice, require the owner or the person or authority in occupation of such park or play-field,-(i)to maintain such park or play-field in a clean condition ; or(ii)to remove or alter any projection, encroachment or obstruction in or over any such park or play field or to execute such repairs to any building in such park or play-field as the executive authority may consider necessary within the date specified in the notice.(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.(3)Any dispute as to the amount of cost shall be decided by the Government and its decision shall be final.(4)The executive authority, may, instead of or in addition to taking action as indicated in sub-section (2), proceed to acquire the land under the Land Acquisition Act, 1894 for the purpose of effective management of the land as a park or play-field.
