- The State Government may make rules for the purpose of carrying into effect provisions of the Act, and in particulars as to all or any of the following matters-(a)the powers and duties of officers and servants of the Forest Department in regard to-(i)the exclusion of members of the public from any area or areas within a park;(ii)the killing, capturing or impounding of any animal within a park; and the disposal of such animal;(iii)the disposal of any animal, vegetable or mineral or other product of a park;(b)the conditions subject to which a person may enter or reside in a park under Section 8 and the periods of time during which a park or any portion thereof shall be open to the public;(c)the conditions under which the services or attendance of officers or servants of the Forest Department may be obtained by any person entering, passing through or so journeying within a park and the fees to be paid in respect of such services or attendance;(d)the fees (if any) to be paid for permission under Section 8 to enter or reside in a park, for the admission of animals, or of motor cars or other vehicle; for the taking of photographs within a park or for any other purpose connected with the use and enjoyment of a park;(e)the protection and preservation of a park and of the animals and the property therein;(f)the regulation of traffic and carriage of passengers in a park the points by which persons may enter and the routes by which they may pass through a park;(g)the protection from defacement by writing or otherwise of any tree, bridge, rock, fence, seat or other object in a park;(h)the power to compound offences;(i)the delegation of his powers by the Chief Conservator of Forests.
