Section 11 in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
11. Removal of unauthorised persons.
- If any person enters and remain in any park, play-field or open space belonging to or vested in the Government or a local authority in contraventiOn of any rules prescribed in this behalf by the local authority, he may, without prejudice to any other proceeding that may be taken against him, be removed from such park, play-field or open ,pace by any police office1 or any other person acting on behalf of the local authority or the executive authority.
