Section 14(2) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(2)In particular, and without prejudice to the generality of the forgoing power, such rules may provide for(a)controlling or regulating the admission of persons to, and the conduct of persons in, and in the VIcinity of parks, play-fields and open spaces;(b)restricting or p1ohibiting the admission of animals or any class of animals to any park, play-field or open space;(c)the procedure to be followed under sub-section (5) of section 9;(d)the time within which the annual return under section 10 shall be submitted to the Government;(e)removing from any park, play-field or open space any pet son who ts therein in contravention of any order or direction of the executive authority or any person authorised under section II,(f)any other matter which has to be, or may be, prescribed under this Act.
