- In these rules unless the context otherwise requires, the expression-(a)"Act" means the Rajasthan Public Parks Act, 1956 (Rajasthan Act No. 21 of 1956);(b)"Park" means a public park in eluded in the Schedule to the rules or any other park declared so under section 3 of the Act;(c)"Park Offence" means an offence punishable under the Act or any rules made thereunder;(d)"Park Produce" means any product of a park and includes(i)Vegetables, fruits, flowers, leaves, wood roots or any other produce or by-product of any species of the vegetable kingdom and their parasites; and(ii)Pet, surface soil, rock, stones and other minerals;(e)"Park Servant" means the Choudhary, Mate, Mali, Chowkidar and Zoo Keeper borne on permanent establishment or contingency paid; and(f)"Section" means a section of the Act.
