Section 11 in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
11. Penalties.
- Whoever contravenes the provisions of section 6 or section 8 or throws any rubbish into any park, play-field or open space specified in the list published under section 4 or section 5 shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.
