4. Powers and duties of superintendents and Park Servants
(1)Every Park servant shall prevent, and may interfere for the purpose of preventing Commission of any park Offence.(2)If any person has committed or has been accused or is suspected of committing a park offence, he shall be liable to ejection from the park forth with by the Superintendent or any other Officer-in charge of the park.(3)If the Superintendent has reason to believe of any person to be habitual offender of the park, he may exclude such person from the park for such period as he may deem necessary.(4)If any animal has turned fatal to the public or to the inmates of the park or the inmates of the Zoo and its destruction or capture is necessary, the Superintendent shall arrange for its destruction or capture as soon as possible.(5)If any animal is killed, the Superintendent or an Officer-in-charge of the park may utislise remains for the use of the Park or keep them in the Zoo or sell or destroy them as he considers fit.(6)In case of capture of an animal, the Superintendent may sell or let it loose or order its destruction; if necessary.(7)If and when required, the Superintendent shall sell or exchange any park produce.(8)If and when required whole or a portion of the park or any playground or building attached to the park may be reserved by the Superintendent and notice for such reservation shall be posted in such conspicuous manner as the Superintendent may deem best, to give information to the public visiting the park.
