Section 6 in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
6. Prohibition of the use of parks, play-fields and open spaces in certain cases.
- No park, play-field or open space specified in the list published under section 4 or section 5 shall be used for any purpose other than the purpose or purposes for which it was used on the date of commencement of this Act in such area.
