Section 10 in U.P. Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975
10. Submission of annual returns.
(1)The prescribed authority shall submit to the State Government in such form and with such particulars, as may be prescribed an annual return in respect of the parks, playgrounds and open spaces included in the list published under section 3 or section 4.(2)The return referred to in sub-section (1) shall also contain a list of the parks and playgrounds in respect of which action was taken under sub-section (2) of section 9, together with particulars as regards the nature of the action taken in respect of them and the steps taken in regard to their proper maintenance.
