Section 8 in The U.P. National Parks Act, 1935

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State of Uttar Pradesh - Section

Section 8 in The U.P. National Parks Act, 1935

8. Purpose for which a park may be entered.

- -(l) No person shall enter or reside in a park otherwise than in accordance with rules made by the State Government.

(2)No person shall enter or reside in a park except for the purposes of-

(a)health, study or recreation, or matters incidental thereto;

(b)travel or transport along such routes as may be defined by rules, and

(c)transaction, if any, lawful within a park.